Report No. 64

5.40. Suggestion for revising section 10 considered.-

The provision prohibiting probation-found in section 10(3)-raises an important question arising from a suggestion. The suggestion1 is that though the offences for which probation is disallowed under the Act-e.g. keeping a brothel [section 3(1)] or detaining a girl for prostitution [section 6] or seduction of a girl in custody for prostitution [section 9]-are vicious enough, they could at times, be the result of an ill-considered or ill-bred mind rather than of a well-planned criminal career, and it is desirable that a categorical denial of probation should not find a place in the law.

1. Suggestion of the Central Bureau of Correctional Services.