Section 128 in Bharatiya Nagarik Suraksha Sanhita, 2023
128. Security for good behaviour from suspected persons.
When an Executive Magistrate receives information that there is within his local jurisdiction 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, the Magistrate may, in the manner hereinafter provided, require such person to show cause why he should not be ordered to execute a bond or bail bond for his good behaviour for such period, not exceeding one year, as the Magistrate thinks fit.[Similar to Section 109 from Old CrPC-Also Refer]
