Section 123(9) in The Code of Criminal Procedure, 1973
(9)The High Court or Court of Session may at any time, for sufficient reasons to be recorded in writing, cancel any bond for keeping the peace or for good behaviour executed under this Chapter by any order made by it, and [the District Magistrate, in the case of an order passed by an Executive Magistrate under section 117, or the Chief Judicial Magistrate in any other case] [Substituted by Act 45 of 1978, Section 12, for "the Chief Judicial Magistrate", w.e.f. 18.12.1978.], may make such cancellation where such bond was executed under his order or under the order of any other court in his district.
