Section 121 in The Code of Criminal Procedure, 1989 (1933 A. D.)
121. Contents of bond.
- The bond to be executed by any such person shall bind him to keep the peace or to be of good behaviour, as the case may be, and in the latter case the commission or attempt to commit, or the abetment of, any offence punishable with imprisonment, wherever it may be committed is a breach of the bond.
