64. Bail of children arrested. - Where a boy [* * *] apparently under the age of sixteen years [or a girl apparently under the age of eighteen years] is arrested on a charge of a non-bailable offence and cannot be brought forthwith before a court, the officer in-charge of the police station, or section to which such boy or girl is brought may. release the child on bail, if sufficient security is forthcoming but shall not do so where the release of the child shall bring him into association with any reputed criminal or exposes him to moral danger or where his release would defeat the ends of justice.
[64A. Power of Court to refuse bail in certain cases. - Where a boy apparently under the age of sixteen years and a girl apparently under the age of eighteen years is arrested on a charge of a non-bailable offence and is brought before a court, the court shall not release the child on bail if such release is likely to bring the child into association with any reputed criminal or shall expose him or her to moral danger or where his or her release would defeat the ends of justice.]
