Section 108(4) in The Karnataka Prohibition Act, 1961
(4)If the Prohibition Officer conducting the investigation is of opinion that there is not sufficient evidence or reasonable ground of suspicion to justify the forwarding of the accused to a Magistrate or that the person arrested may be discharged with a warning, such officer shall release him on his executing a bond with or without sureties to appear, if and when so required, before the Magistrate empowered to take cognizance of the offence and shall make full report of the case to his official superior and be guided by the order which he shall receive on such report.
