Report No 203
Section 438 of The Code of Criminal Procedure, 1973 as Amended by The Code of Criminal Procedure (Amendment) Act, 2005 (Anticipatory Bail)
| Contents | |
| Chapter 1 | Introduction |
| Introduction | |
| Chapter 2 | Pre-Amended Law |
| Pre-Amended Law | |
| Chapter III | Legislative Changes |
| Legislative Changes | |
| Chapter IV | Amended Law |
| Amended Law | |
| Chapter V | Lawyers' Objections to Amended Section |
| Lawyers' Objections to Amended Section | |
| Chapter VI | Analysis of The Amended Law and Conclusions |
| Nature and Extent of Amendments | |
| Note on Proviso to Sub-Section (1) of the Amended Section | |
| Note on Section 438 (1B) (1) | |
| Note on Section 438 (1B) (2) | |
| Note on Concurrent Jurisdiction (1) | |
| Note on Concurrent Jurisdiction (2) | |
| Chapter VII | Recommendations |
| Recommendations | |
