Report No. 268
22. Insertion of a new section 439A.-
After section 439 of the Code of Criminal Procedure, the following section shall be inserted, namely:-
"439A. Bail Order
(1) Whenever bail is denied, the court shall, briefly record reasons for such refusal and where conditional bail is granted by the court, the conditions imposed shall be reasonable.
(2) When bail is granted to a person who is in custody, a copy of the bail order shall be transmitted to the jail, with directions that the copy be delivered to such person."
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