Section 437(2) in The Code of Criminal Procedure, 1973
(2)If it appears to such officer or Court at any stage of the investigation, inquiry or trial, as the case may be, that there are no reasonable grounds for believing that the accused has committed a non-bailable offence, but that there are sufficient grounds for further inquiry into his guilt,[the accused shall subject to the provisions of Section 446-A and pending such inquiry, be released on bail] [Substituted by Act 63 of 1980, Section 5 for "accused shall, pending such inquiry, be released on bail" (w.e.f. 23-9-1980).], or, at the discretion of such officer or Court, on the execution by him of a bond without sureties for his appearance as hereinafter provided.
