Report No. 268
17. Amendment of section 436.-
In section 436 of the Code of Criminal Procedure, in sub-section (1), -
(i) the "Explanation" shall be numbered as "Explanation I" thereof;
(ii) after the second proviso, the following Explanation shall be inserted, namely:-
"Explanation II: The amount for bail shall be fixed by the Court bearing in mind the financial condition of the person accused of an offence, nature of offense and the safety of victim or any other person".
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