Report No. 64
5.42. Connected provisions of Probation Act.-
We may, at the outset, note that the power of the court to release a person on probation of good conduct is now provided for in section 4 of the Probation of Offenders Act, 1958. As regards persons under 21 years of age, section 6 of that Act requires the court to release the offender on probation, except in certain cases. Keeping these two provisions of the Probation Act in mind, we may refer to the connected provisions in sections 10(1)(a) of the Suppression of Immoral Traffic Act, which relates to the same topic (release on probation) as is dealt with in sections 4 and 6 of the Probation Act.
The power of the court to release on admonition is now provided for in section 3 of the Probation of Offenders Act. Section 10(1)(b) of the Suppression of Immoral Traffic Act relates to the same topics. Section 10(1)(c) of the Suppression Act is connected with section 10(1)(a) and (b). It would be convenient if the section in the Suppression of Immoral Traffic Act makes a reference to the provisions in the Probation of Offenders Act.1
1. See re-draft in para. 5.50, infra.
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