Section 4 in The Jammu and Kashmir Probation of Offenders Act, 1966
4. Power of Court to release certain offenders on probation of good conduct.
(1)When any person is found guilty of having committed an offence and not punishable with death or imprisonment for life and the Court by which the person is found guilty is of opinion that, having regard to the circumstances of the case including the nature of the offence and the character of the offender, it is expedient to release him on probation of good conduct then, notwithstanding anything contained in any other law for the time being in force, the court may, instead of sentencing him at once to any punishment, direct that he be released on his entering into a bond, with or without sureties, to appear and receive sentence when called upon during such period, not exceeding three years, at the Court may direct, and in the meantime to keep the peace and be of good behaviour:Provided that the Court shall not direct such release of an offender unless it is satisfied that the offender or his surety, if any, has a fixed place of abode or regular occupation in the place over which the Court exercises jurisdiction or in which the offender is likely to live during the period for which he enters into the bond.(2)Before making any order under sub-section (1), the Court shall take into consideration the report, if any, of the probation officer concerned in relation to the case.(3)When an order under sub-section (1), is made, the Court may, if it is of opinion that in the interests of the offender and the public it is expedient so to do, in addition pass a supervision order directing that the offender shall remain under the supervision of a probation officer named in the order during such period, not being less than one year, as, may be specified therein, and may in such supervision order impose such conditions as it necessary for the due supervision of the offender.(4)The Court making a supervision order under sub-section (3) shall require the offender, before he is released, to enter into a bond, with or without sureties, to observe the conditions, specified in such order and such additional conditions with respect to residence, obstention from intoxicants or any other matter as the Court may, having regard to the particular circumstances, consider fit to impose for preventing a. repetitions of the same offence or a commission of other offences by the offender.(5)The Court making a supervision order under sub-section(3) shall explain to the offender the terms and conditions of the order and shall forthwith furnish one copy of the supervision order to each of the offenders, the sureties, if any and the probation officer concerned.
