Report No. 78
III. Offences under other Laws
4.10. Offences under other laws.-
In regard to offences under laws other than the Indian Penal Code, the position as to bail (in the absence of a provision on the subject in the particular law) is governed1 by the First Schedule to the Code of Criminal Procedure, 1973, Part II, which reads as under:
"II.-Classification of Offences Against Other Laws
Offence |
Cognizable or Non-Cognizable |
Bailable or Non-Cognizable |
By what Court Triable |
| If punishable with death, imprisonment for life, or imprisonment for more than 7 year. | Cognizable |
Non-Cognizable |
Court of session |
| If punishable with imprisonment for 3 years and upwards but not more than 7 years. | Cognizable |
Non-Cognizable |
Magistrate of the first class |
| If punishable with imprisonment for less than 3 3 years or with fine only. | Non-Cognizable |
Bailable |
Any Magistrate |
1. First Schedule, Part II, Code of Criminal Procedure, 1973.
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