Report No. 78

8.3. Bail Hostels.-

The question1 whether bail hostels should be established, as in England2, for persons who have been ordered to be released on bail but who are not actually released because of their inability to furnish a bond with sureties, is another matter which also involves financial implications and long-term planning and the prospects of which are, at present, rather remote. Consequentially, we have not considered it appropriate to deal with that matter in this Report.

1. See para. 2.19, supra.

2. Section 53, Criminal Justice Act, 1972 (English); see Appendix 4.