Report No. 78

4.11. Need for amending the First Schedule, Part II, Cr. P.C., 1978.-

We are of the opinion that the second paragraph of Part II of the First Schedule to the Code of Criminal Procedure1 should be made more liberal so as to make bailable offences under the other laws which are punishable with 3 years' imprisonment2, instead of for less than 3 years.

1. Para. 4.10, supra.

2. Para. 4.15, infra.