Report No. 78

VI. Purpose and Amount

2.13. Purpose of bail.-

The next question relates to the amount of bail bond. The purpose of bail and the question of amount are connected with each other.

2.14. The purposes of bail pending trial1 in criminal cases are to avoid unnecessary hardship to accused persons some of whom may be ultimately found not guilty, and to permit the unhampered preparation of the defence and, at the same time, to ensure his presence on the various dates of hearing.

1. Cf. para. 1.9, supra.