The Extradition Act, 1962

25. Release of persons arrested on bail.

In the case of a person who is  a fugitive  criminal arrested  or detained under this Act, the provisions of  the 2*[Code  of Criminal  Procedure, 1973]  (2 of 1974) relating to bail shall apply in the same manner as they would apply if such person  were accused  of committing in India the offence of which he is accused or has been convicted, and in relation to such bail, the magistrate before whom the fugitive criminal is brought shall have, as far as  may be, the same powers and jurisdiction as a court of session under that Code.

1. Omitted by act 66 of 1993, s. 3 (w.e.f 18-12-1993 ).
2. Subs. by s. 13, ibid (w.e.f 18-12-1993)

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