Section 44 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
44. Release of accused when evidence deficient.
- If on enquiry under this Act it appears to the officer holding the enquiry, that there is not sufficient evidence or reasonable ground 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 having jurisdiction to try the case.
