433. Sureties in bad-livelihood cases. [§12, Act V, 1861].
(a)In proceedings under sections 109 and 110 of the Code of Criminal Procedure, the Court officer shall put in a written application to the Court, as soon as the order to give security is passed, not to accept the sureties offered without first affording him an opportunity of objecting, if necessary, to any of such sureties, and of producing evidence, if required, in support of the objection.(b)The fitness or unfitness of a surety is a matter for the Magistrate's discretion and such discretion is not limited to any particular kind of unfitness.
