Report No. 36

8. Suggestion relating to section 497 analysed.-

Broadly speaking, the following changes would result, if the proposed amendment1 of section 497 is accepted?

(i) a power of imposing conditions while releasing on bail will be conferred expressly; and

(ii) release on bail would be prohibited if the person concerned is likely to tamper with the evidence.

1. Para. 6, supra.