Section 117 in Criminal Rules of Practice and Circular Orders, 1990
117. Court to test sufficiency of security under Section 106 or 117 of the Code:
- When an order to give security is made under Section 106 or 117 of the Code, the question of the sufficiency of the security shall be determined by the Court or Magistrate by whom the order was made provided that when an order to give security is made under Section 106 of the Code by an Appellate Court or by a revisional Court, the question of the sufficiency of the security shall, unless the said Court thinks fit itself to determine, be determined by such other Court or Magistrate subordinate to it as it may direct
