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[Cites 0, Cited by 611] [Section 122(1)] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(1)(b) in The Code of Criminal Procedure, 1973

(b)If any person after having executed a [bond with or without sureties] [Substituted by Act 25 of 2005, Section 15, for "bond without sureties" (w.e.f. 23-6-2006).] for keeping the peace in pursuance of an order of a Magistrate under section 117, is proved to the satisfaction of such Magistrate or his successor-in-office, to have committed breach of the bond, such Magistrate or successor-in-office may, after recording the grounds of such proof, order that the person be arrested and detained in prison until the expiry of the period of the bond and such order shall be without prejudice to any other punishment or forfeiture to which the said person may be liable in accordance with law.