Report No. 177

3.7 Bail should be granted as a matter of course except in the serious offences and in certain circumstances.-

In respect of all offences except the serious offences like murder,dacoity, robbery, rape and offences against the State, the bailable provisions should be made liberal and bail should be granted almost as a matter of course except where it is apprehended that the accused may disappear and evade arrest or where it is necessary to prevent him from committing further offences. The provisions in Cr.PC relating to grant of bail may be amended suitably.