477. Bail and recognizance bonds. [§12, Act V,1861].
(a)The Court officer shall draw out bail and recognizance bonds and get them duly executed.(b)Witnesses, parties to cases, and sureties having to execute bonds, shall be taken to the Court office, after the Magistrate's orders are passed to have bonds properly drawn out and executed.(c)The Court officer shall make careful inquiries into the position in life of proposed sureties; and if there is any objection to their being accepted, shall report it at once to the Magistrate concerned.(d)When money is put down by a party as security under section 513 of the Code of Criminal Procedure the Court officer shall deposit it promptly in the treasury for safe custody.(e)The Court officer shall obtain receipts in the peon book for the bail and recognizance bonds made over to the Magistrate's amla to be filed with the records.(f)When an accused person surrenders in Court and is released on bail, the Court officer shall grant him free of charge, a certified copy of the bail bond containing the Magistrate's orders thereon. This will serve as a safeguard to the accused till the release notice, which should be despatched by the Court officer as early as possible, reaches the police-station concerned.IV. - Undertrial prisoners.
