Report No. 78

2.15. Amount of bail.-

Theoretically, the amount of bail should be set in the light of all the factors which bear upon the risk of the non-appearance of the accused for trial; the seriousness of the offence, the prima facie nature of case against him, the accused's character, history, reputation, antecedents and his capacity to secure bail. In practice, however, the paramount consideration which generally prevails is the nature of the offence.