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State of Madhya Pradesh - Section

Section 373 in Criminal Courts - Rules and Orders

373. Forms No. XXV and XLII on Schedule V of the Code indicate what a bail-bond should be. In dealing with such forms Courts should bear in mind the provisions of Section 555 of the Code. The forms are designated to indicate what the form of such bonds should be and are not intended to be rigorous. It is open to the Court to vary them as the circumstances of each case require.