Report No. 268
30. Amendment of Second Schedule.-
In Second Schedule to the Code of Criminal Procedure, -
(i) in Form No. 45, the reference of "section 437A" shall be omitted;
(ii) after Form No. 45, the following Form shall be inserted, namely:-
Form No. 45A
[See section 437A]
I ............[name], of ............[place] having been acquitted in case no. ............ / appeal no. ............. by the ......... Court, hereby undertake to appear before the appellate Court, as and when I am required to appear in the Court.
This bond shall remain in force for a period of one hundred and eighty days from the date of judgment. Dated, this..............day of ..............20....
(Signature)
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