Chapter

Title

Page

I

Introduction

1-7

A.

Context and Scope of Review

3-4

B.

Statistical Data and Analysis

4-7

II

International Standards on Bail and its Constitutional Manifestations

8-20

A.

Presumption of Innocence

9-11

B.

Right to non-discrimination

11-14

C.

Right to Liberty, Security and Freedom from arbitrary detention

14-17

D.

Right to Speedy and Fair Trial

17-20

III

Definition of Bail

21-23

IV

Legal Provisions and Bail Mechanism in India

24-32

A.

Arrest

24-29

B.

Remand

29-32

V

Bailable and Non Bailable Offences

33-45

A.

Bailable Offences

33-36

B.

Default Bail or Statutory Bail

36-37

C.

Non-bailable Offences

37-45

VI

Anticipatory Bail

46-53

VII

Cancellation of Bail

54-56

VIII

Bail in Special Laws

57-69

A.

Bail and Narcotics Drugs and Psychotropic Substances Act, 1985

57-60

B.

Terrorism and Bail

60-65

C.

Organised Crime and Bail

65-67

D.

Bail in Economic Offences

67-69

IX

Bail Pending Appeal

70-77

X

Monetary Bail - Indigents and Undertrials

78-85

XI

Recommendations

86-

A.

Arrest

87-88

B.

Default or Statutory Bail and Remand

88-91

C.

Conditions that may be Imposed in Bail

91-93

D.

Modifying the Classification in Schedule I

94

E.

Anticipatory Bail

94-96

F.

Bail in Economic Offence

96-97

G.

Special Law

97-98

H.

Need for modification of sections 436 and 436A of Cr.P.C.

98-99

I.

The Need for a central Intelligence database and Electronic tagging

99-101

J.

Public Prosecutor and Victim

101-102

K.

Risk Assessment

102-104

L.

Exceptions

104

M.

Prison Infrastructure

104-105

XII

Conclusion

106-107

Annexure A

Criminal Law Amendment Bill, 2017

108-117

Annexure B

Relevant Rules of Delhi High Court

118-122

Annexure C

Consultations on Bail Project

123-127