In demanding bail from an accused person, presiding officers should among other factors bear in mind the social status of the accused in fixing the amount of bail. The object of bail is to secure the attendance of the accused at the required time and place without keeping him under arrest and the amount should be fixed so as to effect this object. Care should be taken that it is not fixed at such a high figure as to amount virtually to a refusal of bail. The amount of bail and the offence charged should always be stated on the face of an order directing an accused to be detained in default of his furnishing bail.
