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State of Madhya Pradesh - Section

Section 375 in Criminal Courts - Rules and Orders

375. A person accused of a bailable offence claim to be released on bail as a matter of right. In such a case the Court need not give any reasons for granting bail, the fact that it is a bailable offence being in itself a sufficient reason. In lieu of bail it is open to accept a recognizance (i.e. a bond without sureties) of the accused.