Section 436(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)Any Court making a reference to the High Court under sub-section (1) or sub-section (2) may, pending the decision of the High Court thereon, either commit the accused to jail or release him on bail to appear when called upon.[Similar to Section 395 from Old CrPC-Also Refer]
