Report No. 268

23. Substitution of new section for section 440.-

In section 440 of the Code of Criminal Procedure, after sub-section (2) the following sub-section shall be inserted, namely:-

"(3) Any person admitted to bail for a non-bailable offence, who for the reasons of indigence is unable to furnish security as directed by the Court for thirty days from the date of the order, may move the Court for reduction of the security amount and the Court after giving sufficient notice to the Prosecutor may consider the application.".