Section 154 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
154. Release of accused when evidence deficient.
- If, upon an investigation, it appears to the officer of the rank of Assistant Director or above making the investigation that there is not sufficient evidence or reasonable ground of suspicion to justify the forwarding of the accused to a Magistrate, such officer shall, if such person is in custody, release him on his executing, a bond, with or without sureties, as such officer may direct, to appear, if and when so required, before a Magistrate empowered to take cognizance of the forest offence and try the accused or commit him for trial and the authorized officer under section 26 (2), Jammu and Kashmir Forest Act, 1987 having jurisdiction in the case.
