The Courts should exercise freely their power to release on bail-(a)person seriously ill,(b)women in an advanced state of pregnancy or soon after child birth, and(c)minors.If for any reason bail cannot be furnished or granted, arrangement for the medical assistance of persons mentioned in clauses (a) and (b) should be made and they should be detained in a hospital or dispensary for prisoners and not be moved to undergo trial in Court until the officer in charge of the hospital or dispensary certifies that they are fit to undergo such trial.
