Can't Get Bail Because You Were Not Arrested During Probe: SC Explains Law - (23 Feb 2018)
Section 88 holds that when any person for whose appearance or arrest the judge is empowered to issue a summons or warrant, is present in such court, such judge “may†require such person to execute a bond, with or without sureties, for his appearance in the court concerned.
Tags : COURT SC
Share :
|