Report No. 36
Appendix
Recommendations as shown in the form of draft amendments to the existing code
(This is a tentative draft only)
Section 497(1A) (New)
In the Code of Criminal Procedure, 1898 (5 of 1898) (hereinafter referred to as the principal Act), after sub-section (1), insert the following sub-section, namely:-
"(1A) The Court may, when releasing on bail under sub-section (1) a person accused of or suspected of the commission of an offence punishable with imprisonment which may extend to seven years or more or an offence under Chapter VI, Chapter XVI or Chapter XVII of the Indian Penal Code (45 of 1860) or abetment of or conspiracy or attempt to commit any such offence, impose any condition which, in the circumstances of the case, the court considers necessary-
(a) in order to ensure that such person shall attend in accordance with the conditions of the bond executed under this Chapter, or in order to ensure that such person shall not commit an offence similar to the offence of which he is accused or of the commission of which he is suspected, or
(b) otherwise in the interests of justice.".
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