Report No. 268
24. Substitution of new section for section 441.-
In section 441 of the Code of Criminal Procedure, after sub-section (4) the following sub-sections shall be inserted, namely:-
"(5) If such person is released on bail with non-monetary security on the basis of any document recognized by law, the person shall deposit such security with the officer or Court.
(6) The Court may accept surety of a person not being resident of the area over which the Court has territorial jurisdiction, subject to verification of the surety by the investigating officer or any officer authorized by the officer-in-charge of the police station.".