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 |
