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Children Act, 1960 18. Bail and custody of children (1) When any person accused of a bailable or non-bailable offence and apparently a child is arrested or detained or appears or is brought before a children’s court, such person shall, notwithstanding anything contained in the 5[Code of Criminal Procedure, 1973], or in any other law for the time being in force, be released on bail with or without surety but he shall not be so released if there appear reasonable grounds for believing that the release is likely to bring him into association with any reputed criminal or expose him to moral danger or that his release would defeat the ends of justice. (2) When such person having been arrested is not released on bail under sub-section (1) by the officer-in-charge of the police station, such officer shall cause him to be kept in an observation home 3[or a place of safety] in the prescribed manner (but not in a police station or jail) until be can be brought before a children's court. (3) When such person is not released on bail under sub-section (1) by the children's court, it shall instead of committing him to prison, make an order sending him to an observation home 3[or a place of safety] for such period during the pendency of the inquiry regarding him as may be specified in the order.    |
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