Report No. 78
High Court and Court of Session
(12) The High Court and the Court of Session have a wider discretion in respect of bail. These courts can grant bail even in respect of more serious offences1.
In some cases, notice is also required to be given to the Public Prosecutor.2 These courts can cancel bail granted to any person3.
1. Section 439(1), Cr. P.C., 1973.
2. Section 439(1), Cr. P.C, 1973.
3. Section 439(2), Cr. P.C., 1973.
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