Section 443 in The Code of Criminal Procedure, 1973
443. Power to order sufficient bail when that first taken is insufficient.
- If, through mistake, fraud, or otherwise, insufficient sureties have been accepted, of if they afterwards, become insufficient, the Court may issue a warrant of arrest directing that the person released on bail be brought before it and may order him to find sufficient sureties, and on his failing so to do, may commit him to jail.
