Report No. 36

30. Recommendation regarding section 498.-

The discretion under section 498 is very wide, and there is not much case-law1 as to conditional bail under that section.

The amendment to section 498 may be accepted. But, in our view, the restriction regarding the offences should be incorporated in relation to section 498 also. Further, the conditions to be imposed should be on the same lines as indicated in the observations made by us2 regarding the amendment proposed under section 497(1).

1. See para. 13, supra.

2. See para. 16, supra.