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State of Madhya Pradesh - Section

Section 371 in Criminal Courts - Rules and Orders

371. The Courts should note that there is a difference between bail and recognizance. Section 496 of the Code and Form XLII of Schedule V of the Code contemplates two kinds of security, namely :

(a)Security with sureties,
(b)The simple recognizance of the principal. The word "bail" properly speaking applies to the first class and this is the meaning usually attached to it in practice and procedure in the Courts.