Section 117 in The Code of Criminal Procedure, 1973
117. Order to give security.
- If, upon such inquiry, it is proved that it is necessary for keeping the peace or maintaining good behaviour, as the case may be, that the person in respect of whom the inquiry is made should execute a bond, with or without sureties, the Magistrate shall make an order accordingly :Provided that -(a)no person shall be ordered to give security of a nature different from, or of an amount larger than, or for a period longer than, that specified in the order made under section 111;(b)the amount of every bond shall be fixed with due regard to the circumstances of the case and shall not be excessive;(c)when the person in respect of whom the inquiry is made is a minor, the bond shall be executed only by his sureties.
