Section 124(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Whenever the District Magistrate [or Chief Judicial Magistrate] [Inserted by Act XL of 1966.] is of opinion that any person imprisoned for failing to give security under this Chapter may be released without hazard to the community or to any other person, he may order such person to be discharged.
