Section 497(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)If it appears to such officer or Court at any stage of the investigation, inquiry or trial, as the case may be, that there are not reasonable grounds for believing that the accused has committed a non-bailable offence, but that there are sufficient grounds for further inquiry into his guilt the accused shall, pending such inquiry be released on bail, or, at the discretion of such officer or Court, on the execution by him of a bond without sureties for his appearance as hereinafter provided.[(2-a) When a person accused or suspected of the commission of an offence punishable with imprisonment which may extend to seven years or more or of an offence under Chapter VI, Chapter XVI or Chapter XVII of the State Ranbir Penal Code, 1989, or abetment of, or conspiracy or attempt to commit, any such offence, is released on bail under sub-section (I), the Court may impose, any condition which the Court considers necessary-(a)in order to ensure that such person shall attend in accordance with the conditions of the bond executed under this Chapter ; or(b)in order to ensure that such person shall not commit an offence similar to the offence of which he is accused, or of the commission of which he is suspected ; or(c)otherwise in the interests of justice.]
