Section 106 in The Code of Criminal Procedure, 1989 (1933 A. D.)
106. Security for keeping the peace on conviction.
(1)Whenever any person accused of any offence punishable under Chapter VIII of the Ranbir Panel Code, other than an offence punishable under section 143, section 149, section 153-A or section 154 thereof, or of assault or other offence involving a breach of the peace, or of abetting the same, or any person accused of committing criminal intimidation, is convicted of such offence before the High Court, Court of Session, [Court of Chief Judicial Magistrate] [Substituted by Act XL of 1966.] or any other [Judicial Magistrate] [Substituted by Act XL of 1966.] of the first class.and such Court is of opinion that it is necessary to require such person to execute a bond for keeping the peace.such Court may, at the time of passing sentence on such person, order him to execute a bond for a such proportionate to his means with or without sureties for keeping the peace during such period, not exceeding three years, as it thinks fit to fix.(2)If the conviction is set aside on appeal or otherwise, the bond so executed shall become void.(3)Any order under this section may also be made by an Appellate Court [x x x] [Omitted by Act XXXVII of 1957.] or by the High Court when exercising its powers of revision.B. - Security for keeping the peace on other cases and security for good behaviour
