Section 437(4) in The Code of Criminal Procedure, 1973
(4)An officer or a Court releasing any person on bail under sub-section (1) or sub-section (2), shall record in writing his or its [reasons or special reasons] [Substituted by Act 63 of 1980, Section 5, for "reasons" (w.e.f. 23-9-1980).] for so doing.
