Report No. 78
6.4. Non-bailable offences.-
As to non-bailable offences, we recommend that section 437(1) of the code should be amended, and the officer or court should have a discretion to release the person concerned on bond without sureties, but in this case, our proposal regarding the effect of expiry of one month after arrest1 should not be made application. It is enough to confer a discretion to release on bond, without rendering its exercise mandatory in any form2.
1. Para. 6.3, supra.
2. Paras. 6.3 and 6.4, supra.
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