Section 24 in The Punjab Probation of Offenders Rules, 1962
24. Powers of court to call for report from probation officer for passing order under sections 3, 4, 5, 6, 7.
- [Sections 3, 4 (2), 5, 6 (2) and 7]. - (1) The Court may direct a probation officer, as nearly as may be in Form IV, to enquire into the character and antecedents of the accused, the circumstances in which the offence was committed and other matters and submit a report on a prescribed date, which should ordinarily be the expected date of delivering judgment. The Court shall consult the report only after finding the accused guilty. If he is not found guilty, the report should be returned to the probation officer concerned for record for purposes of future reference.(2)The Court may direct the Probation Officer to make any further investigations and, where required, to have medical or psychiatric examination of the offender, and report to the Court for enabling it to decide action to be taken under sections 3, 4, 5, 6 and 7 of the Act.
