Report No. 78
5.3. Foreigners or persons having propensity for absconding.-
Of course, there are cases of those persons who are either foreigners or who have a propensity for absconding and because of that fact, the sureties are reluctant to furnish bail bonds on their behalf. Nothing much can be done for persons of this category. However, we may note that regarding the third category of under-trial ersons (persons being tried for bailable offences), the policy of the law is that they be released on bail. This policy should not be defeated by demand of bail bonds of such excessive amount from those persons as might make it difficult for them to furnish the requisite bond. At the same time, it has to be borne in mind that the amount of bail bonds be not so low as might tempt them to jump the bail.
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