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[Cites 0, Cited by 111] [Section 439(1)] [Section 439] [Entire Act]

Union of India - Subsection

Section 439(1)(a) in The Code of Criminal Procedure, 1973

(a)that any person accused of an offence and in custody, be released on bail, and if the offence is of the nature specified in sub-section (3) of Section 437, may impose any condition which it considers necessary for the purposes mentioned in that sub-section;