Section 24 — Release on bail.

Whenever any person shall be brought in custody, without a warrant, to any Station House, at a time when he cannot at one be sent before a Magistrate, and shall be charged with any bailable offence, or with any unbailable offence of which it shall appear to the Officer in charge of the Station House that the prisoner is falsely accused, it shall be lawful for such Police Officer to release the accused on bail or on his own recognizance to appear before the Magistrate when required.

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