Section 129(b) in Police Regulations, Calcutta, 1968
(b)A free use shall be made of the discretion given by section 497(2) of the Code of Criminal Procedure, 1898 (Act V of 1898), to accept bail in non-bailable cases. It shall be borne in mind that under section 54 of that Code "reasonable suspicion" will justify the arrest of an accused person, but that unless the evidence is sufficient to constitute "reasonable grounds for believing in his guilt", the arrest shall be at once followed by an offer of release on bail under section 497(2) of the said Code.
