64A. [ Power of Court to refuse bail in certain cases. [Section 64-A was inserted, by Maharashtra 54 of 1975, Section 34.]
- Where a boy apparently under the age of sixteen years and a girl apparently under the age of eighteen years is arrested on a charge of a non-bailable offence and is brought before a court, the court shall not release the child on bail if such release is likely to bring the child into association with any reputed criminal or shall expose him or her to moral danger or where his or her release would defeat the ends of justice.]
