Section 116 in Criminal Rules of Practice and Circular Orders, 1990
116. Court to test sufficiency of Bail:
- When a Court of Appeal or Revision orders the release on bail of a person who has been convicted or committed for trial, the question of the sufficiency of the Bail shall, unless the Court of Appeal or Revision thinks fit itself to determine the sufficiency of the bail or security, be determined by such Court or Magistrate subordinate or it as the Court making the order may direct
