Section 485(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)For the purpose of determining whether the sureties are fit or sufficient, the Court may accept affidavits in proof of the facts contained therein relating to the sufficiency or fitness of the sureties, or, if it considers necessary, may either hold an enquiry itself or cause an inquiry to be made by a Magistrate subordinate to the Court, as to such sufficiency or fitness.[Similar to Section 441 from Old CrPC-Also Refer]
