Section 406 in The Code of Criminal Procedure, 1989 (1933 A. D.)
406. Appeal from order requiring security for keeping the peace or for good behaviour.
- Any person who has been ordered under section 118 to give security for keeping the peace or for good behaviour may appeal against such order made by any Magistrate, to the Court of Sessions :[x x x x x] [First proviso of section 406 omitted by Act XLII of 1956.]Provided, [x] [Word 'further' omitted by Act XLII of 1956.] that nothing in this section shall apply to persons the proceedings against whom are laid before a Sessions Judge in accordance with the provisions of sub-section (2) or sub-section (3-a) of section 123.[406A. Appeal from order refusing to accept or rejecting a surety. - Any person aggrieved by an order refusing to accept or rejecting a surety under section 122 may appeal against such order to the Court of Session] [Section 406-A substituted by Act XL of 1966.].[407. Omitted] [Section 407 omitted by Act XLII of 1956.].
