Report No. 78

4. Expansion of the category of bailable offences

(14) Certain offences under the Indian Penal Code, as listed in the Report, which are at present non-bailable, should be made bailable. The Code of Criminal Procedure, First Schedule, Part I, should be amended accordingly.1

(15) Offences under laws other than the Indian Penal Code punishable with 3 years' imprisonment should be made bailable, with the exception of offences under the Official Secrets Act, 1923. The Code of Criminal Procedure, 1973, First Schedule, Part II, should be amended accordingly2.

1. Para. 4.5 read with Appendix 1.

2. Paras. 4.11 to 4.15.