The west bengal offenders ( release on admonition and probation ) act, 1954

._,West Bengal Act XXXVIII of.1954-•--. ,:; ----•·.:,__ - . ~- . . . -
THE WEST BENGAL OFFENDERS (RELEASE ON
.· ·', A,li):MoN:1':rl ON.:A:N1(!) f:JROBATION) ACT, 1954.- "+ -- - ' ~ .- · - ' • • • • . - .. . . - '.. • •
commence­
ment.
Short title; ·
extent and ·
-..--~ - _:___c_,;:_··- - ~ -
fPm;sed( by the· West Ben1a.z-Legisla,ture,] ·- - . .
. . . "
[Assen'!;of the Presig,ent w.i,s fir-st publislied in the Oalciit.ta Gazette,
. _ Eat;r@ordinary, of the 25th November, 1954.J ·· -
Anil ct tq provi,de fat the release of offenders onadmo,n.it·ion
: · or probation.
W ¥ EREAS ~t,·is.·expedie:nii to proviile for the releas•a of
offenders.-On ··aafu.,onition or probation and for matters
-cop.ne_ctelil,tb,erewi_th ; ··
_· It is h.ereby enacted in the Fiftk year ofthe Republic of
In:di~,-by the Legis!ature of West Bengal, as follows:--
1. · (1) This Act may) e·calle~l the vVest Bengal Offenders
"{Release 0:iJ.Admonition and· P,robation.)·Act, H.l5.4. ·
. -(2) I t extends to the whole of West Bengal.
(3) This section shall .come intoforceat once;' the remtiln·
.ing provision~ shall come 'into~ e. in. such _areas and on
.. such dates as the State Government may; Toy n0tifica-1iJ.on iu
t h e~Plfi.cial Gazettie, ap!J.!)oint. and di:fferent <ilate·s may be •., ·
;:c. _ .· .:c, ·_ '_appointed for 'dd.fforent provisions ancl £or cli:ffe;rent areas;·
£ •.·-2,; In thi_s.'Act, unless there is anything repugnant in Jaterpret ­
t
s ·... ·.- the subject orcontext, tfon. -
;_At ar i . () /theCode"mieans the Code of Criminal Procedure,· · 1!898 .. ·. " · ·. 1898 •· ..... · . ' .r~ -• . - . -- .· - ' -";.'-~.·--
l. () "p rescribed" means prescribed. by rules··made'·under
k t his Act; . .
: - :(c). "s upervision _order'' means a superv s on or der
·:·=-.passed.under sub-section (#) of section 4, whethe!
· - or not .v:arie<funder section 6; ~ · _:
t, . .. (d) :expres.sions. 11sed.' in: this. Act but not otherwise .
f'.<_-'.~:··• ·· defined shall have th¢ same ·meaning as-in tae•.,· . Doo:e,: . . . . .I • --•a. ' . •
[': .~ ..· · . ~:-_ -~~ ..Any Ootiirt w.hich :c0nvicts an-offender of an ofr,mce Power of
f.·'._A'.6i x£~v. i:t:nder.se'c%10n: q79_or secti0n 380 of theJ ndian. Penal Code or Court to
,.····.ofi:soo.·· ·.·,0£ .any ·0fl}en,c..e-un:cl.er-any other sectiton of tb:at Gode :0r .'muler release ..
r ay othe r la for the time being 'in £or:ce 1>1mishab1e with ~:::t;s' imp:ris!!)nment ffil' not 'ni orK than.-·two-.years, ;may, if no after
I, -·previous· conviction is p;rovecl against' him, and if it is of admoni­
-±2 24 s2.29 2%% "
Ass:ct.±. 3"4 3 %:2%.f. ·. <rei~~Sl;lhiID;afte:r:due admonition.instead of_sen.tencing him
-.•to n y punishment... ···· ·
1.· ·,,// ·. ·· .·. . : .0 ; ···prlc~ Ifldian,·annp~ lisb, 3d. . .
}. Jue " g, '€4,%.a a . , e s .9.s
. he .s 7#, 9rs 5 ,9 .< 910.7.s , 2 ,K 7 3s
V ,.·,·.·· - ·ffi · - -
'"- ..~ ~ -

2 The West Bengal Offenders- (Release oo Admemition ·
and P?·obcition) Act, 1954,·.. · · [West Ben. Acf
. . (.Section 1:,) _. ..
Power of 4, (1j Any Court' which '' sentences' an' offender to
·~~cfe';to imp1·isonme:at (not being imprisonment 'in default of payment
certa,in o:f :fine) '£or a tenh not exceeding·sis: :months·for 'an o:ffenee
offenders ·.not punishable i th death or transportation for life, may,
• sentencefl if n p revious . ·convictiorl:' is proved against him,.·
to terms of a'.D.cl i:f it is ·of' opinion that ha;vin□•· tegarcl to hisimprison- . h · . o < ••
ment of ' age,..c. aracter, antecedents, or phys1cal or mental cond1t1on
not more or to the extemrnting circumstances·1mder which the o:frence
•than six was committed, it is 'e:s:pe'dient so to clo, order him to be
£2"?"?9,",, relensed on his entering into a bond with-at least one surety
on proba- · ·to keep t he peace,aid,be,of gooclbehaviour, fo remain under
tion, , the supervision ofaP·robation Oflic~r·.a:s' required under this-
4,ct, to observe the conditions im1)osed oy the·'supe'.evision
order and-to comply-.mith the provisions of section 6.:
··Provided;that the·Co;urt shall not direct the release of an
offender unless it,.is satisnecl .tha.t the offender. or the surety
(where there is only one surety) or one of the sureties (h ere
there are more than one surety), has a·fi xed place of residence
and regular occupation in the area i thin which the Court
exercises.jurisdiction: ori:n whicl] the a.ffencler is likely to live
clu ing tli,e period referred fo in 'slib.:-s.ection (.2) £pr which the
bori.c1is to remain in effect. · ·'•. · ·
.. (2) The period for which the bond ist o'r emaini n effect:
shill be statecl therein; such period shall not be .less than
one year nor more than. three years·as,the ,Court may direct;
· and-upon the expiry..of sµph period, th,e s.entence shall, sub­
j,ect to a:ay order passed unaer section 7, .be deemed to have
been executed and the Sltpervision ··order shall stand
can.celled.· ' ·
(3) Before passing an order under sub-section (Z), the
Court may take into consideration a·report from a Probation
Officer for the·area within its jurisdiction. '
(4) Whenever an order under sub-section (Z) is passed
by a Court, it shall, in addition, pass· a·supervision order
directing thu,t-the offender shall remai:q ·under the super­
vision of a ·Probation Officer named in the..order daring the
period £or which the bond is to remain in.ejfe<:it ~~4p:!.ay in
such supervision order impose' such conditions as t deems
,necessary £or.the ·du_e supervision of·the;offender, ·
(5) Such conditions may be with respect to.r esidence,
abstention from intoxicants or s'ltyh 6ther matters as the Court
deems necessary. . ... .. . .'
(6) A Court h i@h passes ai order' p d er sub-section (Z),
skall £urmsh forthwith one copy each of the super 1s1on order
.free 0£ charge-to.the J?rqbation·Oiffiicer.concerned, the offender
and the surety or sureties. ":

The -West Be.rvga;l O-/.fende1·s .(Release on A.ilmwruition 3
and-Probation) Act, 1964.
X3XVII ot19564.1
Power.of
Com.'t to
order
offender . .
released on
admonition
or proba­
tion or his
parent or
guardian
to pay ·
compensa­
tion and
costs.
;(Seotions 5,..6,)- ·
5. .(Z) ACourt ordering the release of an offender under
sectJ:on ~-or section 4, may, 1f 1t thinks :fit, make at the same
·time .further order directing him to pay-
(a) such compensation as the Court thinks reasonable for
_. .. loss or injury caused-to any person by the o:frence;
(b) where lie is so released after ha:ving ·been ·convicted
· . · ·of any , o:ffie:n.ce whic]J. includes theft, criminal
misapproJ)r:i!ation, criminal ibreach of trust, or
0 : ·cheating, or of havj.ng dishonestly received ~1r
-.'iretained, or of having voluntarily assisted in.
%.- •• dii:rposing -of, stolen piroperty knowing OJ?having
·reason to believe the same to be stolen,- such
compensation as it thinks reasonable to any bona
·fide purchaser of -such·property for the loss of the
same ;if such property is restored to tb.e possession
of the person en'titled,-thereto; ·
(c) such costs' of ' proceedings as the Court thinks
reasonable.
::._(2) I£ the offender against whom an ortler is made under
.·/ sub-section ({) is, or appears to the.Court to·be, under the age
•• of si:x:teen years and ;i,£it appears to the Court that the parent
.or guardian of the ,offender has contributed by hisn eglect or
·:f;n.any other way to the commission of the offence, t:jle Court
g ay order the payment of such compensation or cost' by suc:h
parent or g-uardian; but :n.o such order shall be made Without
··.giving the pareil.-t er guardfan a;n,opportunity of"being heard.- ­
·., ~3) /Fh.e·parent ·or guardian rnay appeal against any order
.filatle tinder suib-sectio:rL.(2). ·_ ._ _ ···· · .
(4) ACivil Court trying any suit arising out of the same
't'Ilatter £or which the 0:ffiender is prosequted,-·shall take in.to
acc0,u.n:t any sum paid or recovered as compensation wnder
sub~section. (1) mawarding damages.. . .• • . -- • I ' ~
, · .(5)/J;he amoun,t or,dereq. to be paid under sub-section (1) ·
: inay be recovered as a :fine in accordance with the provisions
of sections _380 and 387 of theCode. ·
1
J
6. ACourt which passes an order under section 4 may variation
at any time :w.b}ilie_i;h!')sup_ervi~ion :order·is in_iorce, on sufil- of condi­
cient cause being shown by the P robati on .Officer, or..of its tions of
own m.otio:a w.her~ it·:deemi,_.pr@Ji)er, make. any variation in ,prbbation.
the conditions imposed in. th,e supervision order: '
Provided t hat .no.such variation ' shall be .made without
giving the 0£1:e:q:der ·and the, s:urety··Oil' th:e.sureties n,amed in '
the bod an op]i)ortunity of being heard: . °
Provided further that if any surety refuses to consent to
.such variati:0n, the.Gou t may Irequire the offender to p;rovi<ilie
·a'n ew surety in plaee of the·surety wlilie so Irefu:ses; aRd up0n
t he failure of the offender to do so,,the Court may order the
sentence to be' executed. . . ,•'. . . . . . . . :. . .

~-. •.• I
, .
The Wes Bengt 0/tenders (Release on•Admonition"
: . ·. •ilntl·Piob·atibn) Act, 1954. · _. ·
[West B~;-1.Act-
.. " ·(Secti/rfrM.·''l?·9V
'.j:1JJqvisiQn.- -" t ( a I£'a ·ocrkt-&])}b'hp asses ·ah order -\mclel' section 4mcase of.c lias_.re~son toJ>eiieye·_on':~) i report''\;£ ·th~. Probation Office,;
.%,#?9,2,s or on f ormatiopy-received' that-·the oftender has failed' 6
i>bSllrve.' . ob.sen i·eJ hg.cond1_t!.QJ.lS,'Of..:tJ;te 1:iond; ;i.t,may-'1ssl'!,e a warrant for
conditi9.hs·.pA:s,,a1:rest.•or; may, :if it thiiiks fit, _issue .a summons to hilll
of/l_iond. , and·'Tuis·surety or sureties, recrt1iri:rig0
tliem to attend before
·' it:at ·sl!i;Ch.·ti:nie art .may be•speci:fiear.in the'summons. · ;,
a)win'tieor6idr .is.i ought ,betoiethe-Court under
. .ar:res~ or a;p'.P.E;.9,I'S-beforeitin :pursuanceofthe summons, the
·.~·-· .Qourt,may; e1Jher :r.ema;nd-.h.im to _;custocl,y_:u,nt_il the ·case is
···· goncluded or.admit h_im,,to)\J~il,.wiitl1 or without sureties, to
.·a.pp.ear,.OD. the_-dat¢:·wb,,icli it may fix..:£or heari,J.l;g~ .
.a j.ti.an 1e±ti@tiecase, Ee'Coi t js a tis ea h atJ;he off ender,has f ailed .to, observe,any .o.(J13f_conditions of
the bond, ·at may forthwgth; a:. : +·.. -~- ··.·_·..-._!,'.(a).·owder the sente11_;~i ·J;.9:,,b_e~.e~eci!,ted,::9~ ...:;:::.';.'
. . .() wher the failure' is for the .:fi.rst"t'ri'ke•.;th.en; without.
_,._:. ·.pmejilldiee Jo tlle:.ic0:atiJ;J;u_~\Q,C'!:l,in.J pr.c'2 of the bond,
•.··... •·, .imp0se ·upon~·-hiin ape:q.3:l!i ,,n<:>t..excEl!;)diµg. Mty.:-.,._·...:... .•rupees. - - ·: ·
a±tr i ers: ere.ereme·. ·., · a,:p.y.:su:ch £Jc1.l'·tk_er ·tiµie a~;,Dii Y...be,p,"llow§d.·l;>y fhe, Q(?~r~\t;·j ~e
.; ·. . Qourt shall ·order the ·sentence·-to,];e·executed. ·. . ..· ....,,;,-, •..·. - -- :;~-- "'__._-....·•. _ ..:.:._.:--~i -: ··•._-..:_;-:: :·~-~.-~':_:-.-,·1_:';..·}::..,.:;.-~:-:D--.·;_:~~,-~., ·· ·•·
\; :; ..' _..,' .. : ,· .. . '. •· .\ . . ·. . ·.-. . •.. . •.. . .. ·,•;. . ·. ;
. Provisions" . 8 - ,:he"proviijio:i:I.S·\:&·see:t~ons:..-;1.22c 126/ 126-k ; ··406-.:A.,-
ll,S·to · .· ~.. ·.§14 514-.A:· 514-B ·a,nd 515 0£·'t hk"'"00de:· ·shall·. sc5°'1;far­
.\ sureties,> \ as_::i'.n.a-y;be,' apply:i::ri.the ,case, of bonds .and sureties offered
. . ,.i.Ui&er this-Aet..: . . ,_.- . · ..·.. . .. ·: •· ·. :. ,•r ·1•
- . i ± . cs.·9.- (1) A Pr obation"O'i @er"undei-this Act.shall -be " ; ·'..' . .. ... ' ~. -~ . . . ... . ':,,.:. _,_- . ~- .
.(4)..lli,'person, ·ap[Poµi.ted to·..be_a.F-robaAfib:n: 0:ffi.ce:c•by the
·· ·.· State Et0vern:rb:eri.t 0:r :ree0gnis¢d '.as ·si:1cb.; by:,:the .
State G9verrifuen't.; ,or:'··-~~~:. •., ..:::;:,:V .; :' 'icv
() in any exceptional case,.anyotherperson.who,in the
•.. ~._ ·; Q[Dllll O'.l( of th.e;C.ourt,.]:f! .fit fo ~ej; as~Pron~~!0]]:
, Oi ce in.the,special.cjiei pist it ges ofbe,ei$@. '
..·; (2).A Cort.which passes' an'order+under'·section;4 or ..fhe_
.. District MaO'istrate 0£ the d-istrict ·w'ithint>whfoih.-,t]])e·,ofti;lnd!er···
·to.the timeb eing resides, may stiany time appoint 'a @flier
Pil:obat:u0'0..Officer Ill the ,pilace of the ])E)IrS!)ll, -ll!'l.lD.ea ;lD._. a:
:~uperv:faio:n. 0
1
rdef; .-. . . .. , . :, -.:.. .. :-~:/ ,. •'·-~:,: ....
.·.. F)mppanation.---For the purposes , of this section the
'.Pre.side:ney.:.tow:n of' Cal@ti tta sliall be deemed tobe
a ,d1strict ·and . th.e .O'.b,ief .·_Presi!d.ency .'J~[a,gistrr}a:~e1 ·
0alc11tta, ·shall be deemed . to-be t he' Bisti:fot ·
Magistrate of that 'dd,str:i'.(3t>:. :.·. ·.. ·"'· . ,..._;·, . • .· i .:..
j
·· Probation.•Ocers. -

I I
•.T he- West Bengal Offenders.(Release .on -Admonition 5
ind.Probation) a ci 1954. "
•(Sections 10-- 13.)
10. A Probation-Officer shall, subject to such rules
may be'prescribed,-'- · .,..
(1) inquire, i£·callecl upon by a Court, into the circum­
stances or home surroundings of any o:ffencler with
ai e to assist the Cour t in determining the most.
s~1itab'.l.e ·method 0£ dealing·with him;.... - •.. :'... -~·~- . .. .- . ' ..
(2) supervise persons placed u nder .his supervision and,
when necessary, endeavour to :find them suitable·,
employment; . . ·.·.·,
(3) advise, assist and befriend, in such cases and in su.6h
man.ner as may be prescribed, persons who have·
been released under section 4; and
(4) perform such other duties asmay be required.
as Duties of
Probation
Officers.
{
,,·.·.
.:{ '_
•...
I
l.1.
:_,j:
w
t
4i
VIII of
. 1897.
Ben.Act II
of 1922.
Ben. Act I
of 1928.
11. An order under this Act may be made, varied,
set .aside, or substituted, by a sentence,· by an Appellate
Court, or by the High°Court when exercising its power 0£
revision.
13. Nothing in this Act shall affect·the provisions of
section 31 of the Reformatory Schools Act, 1897, or the
Bengal Children Act, i.-922, or the Bengal Borstal Schools
Act, 1928.
Powers of
Appellate
Courts and
the High
Court.
Savings.
12, (1) .The State Government may make rules for Power ,to
•,:>~:---......... carrying out the purposes of t his Act. make rules.
---= (2) In particular and without prejudice to the generality
of the foregoing provisions, such rules may provide £or all
or any of 'the following matters, namely :­
(0,) matters required to be prescribed under this .A.ct;
(b) the manner of appointment or selection of Probation
Qf!icers, the terms and conditions of their service
ancl the. area within which they a:i:e tb exercise
jurisdiction;
(a). the manner in which Probation Officers shall carry
·• out their duties under this Act and the submission
of reports by them; ··
(d) .the remuneration and expenses to be paid to Proba­
. tion O_fficers; ·
•('e) _tlie-p1tym.en-€of subsidy to any society or organization
which pro-vides perso:as who are recognised by the
St'ate Government as Probation Officers under this
Act; ·
. (3) All rules made 1.1:il.der this section.shall be subject to
the condition of previous publication in the .Official Gazette.

Section 562
of the Code
.not to
apply in
certain
areas.
6 " g teWesiB en@@offenders'(Release on Admonition ­.. . .·:-anaProbation)cAct;..1954. .
[WestBen. Act XXXVIII of 1954.]. .
.:-(Sections 14, /5.)
· 14. Section '562·0£ the Code· shall cease to apply to 1areas in which this·Act or any provisions thereof' are brought
into force.
. Act to . ·15. 'The ·pro'v:isions. of th.is .A.ct. shall have effect not­
ez.s,gvorrid@is, withstanding anything to the contrary m any other law.
Re3.233 £ 22 6r
7 0 ,2 21\, 6£
_"'"?..v.A .
WBGP-54,io-7702A-5M.

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