Section 497A in The Code of Criminal Procedure, 1989 (1933 A. D.)
497A. [ Direction for grant of bail to person apprehending arrest. [Added by Act I of 1960 after 1st proviso to sub-section (3).]
(1)When any person has reason to believe that he may be arrested on an accusation of having committed a non-bailable offence, he may apply to the High Court or the Court of Session for a direction under this section, and that Court may; if it thinks fit, direct that in the event of such arrest, he shall be released on bail.(2)When the High Court or the Court of Session makes a direction under sub-section (1), it may include such conditions in such direction in the light of the facts of particular case, as it may think fit, including-(i)a condition that the person shall make himself available for interrogation by a police officer as and when required ;(ii)a condition that the person shall not, directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer;(iii)a condition that the person shall not leave the State without the previous permission of the Court ;(iv)such other condition as may be imposed under sub-section (2-a) of section 497 as if the bail were granted under that section.(3)If such person is thereafter arrested without warrant by an officer incharge of a police station on such accusation and is prepared either at the time of arrest or at any time while in the custody of such officer to give bail, he shall be released on bail, and if Magistrate taking cognizance of such offence decides that a warrant should issue in the first instance against that person he shall issue a bailable warrant in conformity with the direction of the Court under sub-section (1).]
