Report No. 78

2.7. Time limit for certain proceedings relating to bonds for keeping the peace or good behaviour.-

In regard to proceedings for security for keeping the peace or for maintaining good behaviour1, the Code of Criminal Procedure directs that the proceeding shall stand terminated if not completed within six months unless the Magistrate, for reasons to be recorded, directs otherwise.

1. Section 116(6), Cr. P.C., 1973.