Report No. 78

4.4. Various considerations.-

In deciding the question whether any particular offence should or should not be included in the list of bailable offences under this head, we have had due regard to the gravity or otherwise of the offence, the range and ambit of the offence being so wide as to include within itself situations of aggravation, the probability of repetition of the offence if the alleged offender remains at large, the effect, if any, of his remaining at large on public order and on even flow of the life of the community,1 and other relevant considerations.

1.For example offences under sections 153A and 295A, Indian Penal Code.