Section 597(7) in Criminal Courts - Rules and Orders
(7)An accused person, in respect of whom an order is made dismissing the case or releasing the offender, either unconditionally or conditionally on his executing a bond, under Section 4 or Section 5 of the Central Provinces Probation of Offenders Act, 1936, shall, notwithstanding that the Court has not proceeded to conviction, be shown in column 12 of the sheet and a corresponding entry made in column 16. A note should be made in the remarks column in respect of the persons entered for statistical purposes as convicted but in fact dealt with under Section 4 (1) (i) of the Act and not convicted.
