Code of Criminal Procedure Act, 1973

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Sections	Particulars
CHAPTER VIII	SECURITY FOR KEEPING THE PEACE AND FOR GOOD BEHAVIOUR
109	Security for good behaviour from suspected persons
Description	When 1[an Executive Magistrate] receives information that there is within his local jurisdiction a person taking precautions to conceal his presence and that there is reason to believe that he is doing so with a view to committing a cognizable offence, the Magistrate may, in the manner hereinafter provided, require such person to show cause why he should not be ordered to execute a bond, with or without sureties, for his good behaviour for such period, not exceeding one year, as the Magistrate thinks fi