Section 373 in The Code of Criminal Procedure, 1973
373. Appeal from orders requiring security or refusal to accept or rejecting surety for keeping peace or good behaviour.
- Any person, -(i)who has been ordered under Section 117 to give security for keeping the peace or for good behaviour, or(ii)who is aggrieved by any order refusing to accept or rejecting a surety under Section 121, may appeal against such order to the Court of Session :Provided that nothing in this section shall apply to persons the proceedings against whom are laid before a Sessions Judge in accordance with the provisions of sub-section (2) or sub-section (4) of Section 122.
