Report No. 102

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

Contents
Chapter 1	Introductory
1.1	Reasons for taking up the subject
2.	The problem in brief
3.	The anomaly
4.	Working Paper
Chapter 2	The Present Law, and Comments on the working Paper
2.1.	The provisions of the Code: section 107(1)
2.	Inquiry after issue of notice and order under section 117
3.	Section 122(1) of the Code: imprisonment for breach of bond
4.	The anomaly: how it has arisen
5.	Need for rectifying the anomaly
6.	Comments received on the Working Paper
Chapter 3	Recommendations
3.1.	Recommendation regarding section 122(1)(b), Code of Criminal Procedure, 1973
2.	Consequential changes