Section 17 in Conduct of the Government Litigation, Rules, 2000
17. Bail matters.
(1)The Public Prosecutor concerned in the Court Shall, on receipt of notice of the Court, seek instructions of the Superintendent of Police concerned for opposing the bail applications. If the time does not permit or it the Public Prosecutor concerned does not receive any instructions on time he shall use his wisdom while opposing such bail application on merit.(2)Cancellation of bail: - (a) If the Public Prosecutor is of the opinion hat any person released on bail by any court should be rearrested and committed to custody, he shall immediately send his proposal for cancellation of bail to the Legal Remembrancer, who shall in turn, if considered necessary by Government in the Law Department, issue the Government Resolution and direct the Public Prosecutor concerned to take immediate steps to move the Court for cancellation of such bail.(b)The Public Prosecutor concerned shall effectively oppose the grant of bail to the accused by the Court in cases, which are non-bailable.
