(1)When any person accused of a bailable or non-bailable offence and apparently a child is arrested or detained or appears or is brought before Children's Court, such person shall notwithstanding anything contained in the Code of Criminal Procedure, 1973 or in any other law for the time being in force be released on bail with or without surety but he shall not be so released if there appears reasonable grounds for believing that the release is likely to bring him into association with any reputed criminal or expose him to moral danger or that the release would defeat the ends of justice.
