Report No. 268

19. Amendment of section 437.-

In section 437 of the Code of Criminal Procedure, -

(i) in sub-section (1), clause (ii),-

(I) for the words, "but not less than" the words "but less than" shall be substituted;

(II) after the fourth proviso, the following proviso shall be inserted, namely:-

"Provided that in cases of economic offences the court shall give due regard to the amount alleged to have been involved and the number of persons cheated.".

(ii) after sub-section (7), the following sub-section shall be inserted namely:-

"(8)The bail application shall be disposed of normally within one week."