- Where a boy [* * *] [The words 'or a girl' were deleted by Maharashtra 54 of 1975, Section 33(1).] apparently under the age of sixteen years [or a girl apparently under the age of eighteen years] [These words were inserted, by Maharashtra 54 of 1975, Section 33(2).] is arrested on a charge of a non-bailable offence and cannot be brought forthwith before a court, the officer in-charge of the police station, or section to which such boy or girl is brought may. release the child on bail, if sufficient security is forthcoming but shall not do so where the release of the child shall bring him into association with any reputed criminal or exposes him to moral danger or where his release would defeat the ends of justice.
