Section 57(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)When the true name and residence of such person have been ascertained, he shall be released on his executing a bond, with or without sureties, to appear before [a Judicial Magistrate having jurisdiction] [Substituted by Act XL of 1966 for 'Magistrate'.] if so required :Provided that if such person is not resident in Jammu and Kashmir State, the bond shall be secured by a surety or sureties resident in Jammu and Kashmir State.
