Report No. 268
2. Amendment of section 2.-
In the Code of Criminal Procedure, 1973 (2 of 1974) (hereinafter referred to as the Code of Criminal Procedure), in section 2,-
(i) for clause (a), the following clause shall be substituted, namely:-
'(a)"bail" primarily means the judicial interim release of a person suspected of a crime or any person accused of an offence held in custody, upon a guarantee that the suspect or the accused, as the case may be, will appear to answer the charges at some later date; and includes grant of bail to a person suspected of a crime or any accused person by a court/police officer/ officer authorised by law for the time being in force; and the guarantee may include release without any condition, release on condition of furnishing security in the nature of a bond, with or without sureties, or release on condition of furnishing other forms of security, or release based on any other condition, as deemed sufficient by the court/police officer/ officer authorised by law for the time being in force;
(ii) after clause (u), the following clause shall be inserted, namely:-
'(ua) "security" for the purposes of bail includes a monetary bond, with or without sureties, or any other form of security to the satisfaction of court/police officer/ officer authorised by law for the time being in force, to secure compliance with the conditions of bail.'.
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