Section 126 in The Code of Criminal Procedure, 1989 (1933 A. D.)
126. Discharge of sureties.
(1)Any surety for the peaceable conduct for good behaviour of another person may at any time apply [to the Court by which an order was made to give security] [Inserted by Act XL of 1966.] to cancel any bond executed under this Chapter within the local limits of his jurisdiction.(2)[ On such application being made, the Court shall issue summons or warrant, as it may think fit, requiring the person for whom such surety is bound to appear or to be brought before it] [Inserted by Act XL of 1966.].
