Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XII	Information To The Police And Their Powers To Investigate
169	Release of accused when evidence deficient
Description	If, upon an investigation under this Chapter, it appears to the officer in charge of the police station that there is not sufficient, evidence or reasonable ground of suspicion to justify the forwarding of the accused to a Magistrate, such officer shall, if such person is in custody, release him on his executing a bond, with or without sureties, as such officer may direct, to appear, if and when so required, before a Magistrate empowered to take cognizance of the offence on a police report, and to try the accused or commit him for trial.