36D. Execution of bond to abstain from commission of offences punishable under Section 34 or Section 36.
(1)Whenever any person is convicted of an offence punishable under Section 34 or Section 36, and the Magistrate convicting him is of opinion that it is necessary to require such person to execute a bond to abstain from the commission of offences punishable under those sections; the Magistrate may, at the time of passing sentence on such person, order him to execute a bond for a sum proportionate to his means, with or without sureties, to abstain from the commission of such offences during such period, not exceeding three years, as he may direct.(2)Form of bond and applications of the provisions of the Code of Criminal Procedure to all matters connected with such bond. - The bond shall be in the form contained in the Second Schedule and the provisions of the Code of Criminal Procedure 1898 (V of 1898), shall in so far as they are applicable, apply to all matters connected with such bond as if it were a bond to keep the place ordered to be executed under Section 106 of that Code.(3)Circumstances in which bond shall be void. - If the conviction is set aside on appeal or otherwise, the bond so executed shall become void.(4)Power of Appellate Court or the High Court to make order. - An order under this section may also be made by an Appellate Court, or by the High Court when exercising its powers of revision.
