Report No. 36
Section 498
In section 498 of the principal Act,-
(a) in sub-section (1), insert the words "or that any condition imposed by the Magistrate be set aside or modified" at the end;
(b) after sub-section (1), insert the following sub-section, namely:-
"(1A) The High Court or Court of Session mfly, when admitting to bail under subÂsection (1) a person accused of or suspected of the commission of an offence punishable with imprisonment for a period 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 to 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."
Back
