Report No. 78

2.24. Misuse of freedom by persons released on bail.-

On the other hand, cases have also not been unknown where persons being jailed for serious offences have, on being released on bail, misused their freedom intimidating the witnesses and thus defeated the ends of justice. In such cases, the remedy has been to deny them the benefit of bail. The possibility of persons accused of serious offences absconding also cannot be avoided. This is especially in case of foreigners and others given to trans-border offences, as also of those looking for asylum in foreign countries.