Section 109 in The Code of Criminal Procedure, 1989 (1933 A. D.)
109. [ Security for good behaviour from Suspected persons. [Section 109 substituted by Act XXXVII of 1978, Section 16.]
- Wherever a District Magistrate, Sub-Divisional Magistrate or Executive Magistrate of the First Class receives information that there is within the local jurisdiction of such Magistrate a person taking precautions to conceal his presence and that there is reason to believe that he is doing so with a view to committing a cognizable offence, such Magistrate may in the manner hereinafter provided, require such person to show cause why he should not be ordered to execute a bond, with or without sureties, for his good behaviour for such period, not exceeding one year, as the Magistrate thinks fit.]
