Report No. 36
Section 497, 498 and 499 of the Code of Criminal Procedure, 1898 - Grant of Bail with Conditions
1. Subject why taken up separately.-
This Report deals with the question whether, under sections 497 and 498 of the Code of Criminal Procedure, 1898, bail can be granted with conditions. There is a suggestion made by a State Government for an amendment of the law on the subject,1 and, as it appeared that early action on the suggestion was desired,2 it was decided that the matter should be taken up separately from the general revision of the Code.
1. Paras. 6 and 19, infra.
2. Correspondence in the Law Commission's file relating to the Code of Criminal Procedure, 1898, in November-December, 1967.
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