Section 8(3) in The Probation of Offenders Act, 1958
(3)Notwithstanding anything hereinbefore contained, the Court which passes an order under section 4 in respect of an offender may, if it is satisfied on an application made by the probation officer, that the conduct of the offender has been such as to make it unnecessary that he should be kept any longer under supervision, discharge the bond or bonds entered into by him.
