Section 122(1)(a) in The Code of Criminal Procedure, 1973

[Cites 0, Cited by 9] [Section 122(1)] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(1)(a) in The Code of Criminal Procedure, 1973

(a)If any person ordered to give security, under section 106 or section 117, does not give such security on or before the date on which the period for which such security is to be given commences, he shall, except in the case next hereinafter mentioned, be committed to prison, or, if he is already in prison, be detained in prison until such period expires or until within such period he gives the security to the Court or Magistrate who made the order requiring it.

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Union of India - Subsection

Section 122(1)(a) in The Code of Criminal Procedure, 1973