Section 88 — Power to take bond for appearance.
Code of Criminal Procedure, 1973
When any person for whose appearance or arrest the officer presiding in any Court is empowered to issue a summons or warrant, is present in such Court, such officer may require such person to execute a bond, with or without sureties, for his appearance in such Court, or any other Court to which the case may be transferred for trial.Open in Lexace · Ask the AI about this section