Report No. 102

Section 122(1) of the Code of Criminal Procedure, 1973: Imprisonment for breach of Bond for keeping the Place with Sureties

Chapter 1

Introductory

1.1. Reasons for taking up the subject.-

This Report deals with an anomaly that exists at present in regard to the law relating to imprisonment of persons who have executed a bond with sureties for keeping the peace under the Code of Criminal Procedure, 1973. The anomaly arises with reference to the punishment of persons who commit a default in complying with the bond. Because of the practical importance of the subject, the Commission has taken it up of its own, and without bringing in the question of reforms in other provisions of the Code.