Report No. 36

Section 497, 498 and 499 of the Code of Criminal Procedure, 1898 - Grant of Bail with Conditions

Contents
1.	Paras. 6 and 19, infra
2 - 5	Existing provisions (sections 496 to 500)
6.	Section 497(1)-Suggestion regarding
7.	Report of Uttar Pradesh Police Commission
8.	Suggestion relating to section 497 analysed
9 - 14	Case-law as to conditional bail-Sections 497 and 498
15.	ase-law as to conditional bail under section 496
16 - 17	Recommendation regarding section 497
18.	Whether sole object of bail is to secure attendance
19 - 20	English law as to object of bail
21 - 22	Indian law as to object of bail
23 - 25	The reply of the Law Member was clear,-may be quoted
26 - 27	Constitutional aspects of conditions of bail
28.	Section 498(1)-Introductory
29.	Section 498(1)-Suggestion regarding
30.	Recommendation regarding section 498
31.	Section 499-Recommendation regarding
32.	Appendix
Appendix	Recommendations as shown in the form of draft amendments to the existing code
	Section 497(1A) (New)
	Section 498
	Section 499(1A) (New)