Section 39(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)When the true name and residence of such person have been ascertained, he shall be released on a bond or bail bond, to appear before a Magistrate if so required:Provided that if such person is not resident in India, the bail bond shall be secured by a surety or sureties resident in India.
