(1)When a child accused of any non-bailable offence is arrested, appears or is brought before a children's court such person shall, notwithstanding anything contained in the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), or in any other law for the time being in force, be released on bail with or without surety but he shall not be so released if there appear reasonable grounds for believing that the release is likely to bring him into association with any reputed criminal or that his release would defeat the purpose of this Act.
