Report No. 78

4.12. No serious impact as law and order.-

The offences that are punishable with imprisonment upto 3 years do not, so far as we can see, seriously affect the maintenance of law and order. They have become non-bailable merely by reason of the automatic application of the general rule1 laid down in Part II of the First Schedule to the Code of Criminal Procedure, 1973, governing offences punishable with imprisonment upto a certain term.

1. Para. 4.10, supra.