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Report No. 268 Acknowledgments The Report No.268 of the Law Commission of India, on bail reforms, titled "Amendments to Criminal Procedure Code, 1973 - Provisions Relating Bail" has been possible with the able guidance from some of the eminent Judges, senior lawyers, researchers and Consultants to the Commission, apart from the Chairman and Members of the Commission. The Commission gratefully acknowledges the contribution made by the following persons in assisting it in preparation of the Report: 1. Hon'ble Mr. Justice A P Sahi, Sr. Judge, Allahabad High Court 2. Hon'ble Mr. Justice Pratyush Kumar, Judge, Allahabad High Court 3. Hon'ble Justice Ms. Mukta Gupta, Judge, Delhi High Court 4. Hon'ble Mr. Justice R Basant, Former Judge, Kerala High Court 5. Shri Sidharth Luthra, Sr. Advocate, Supreme Court of India 6. Shri Abhay, Addl. DG, CRPF 7. Ms. Kumud Pal, Principal Secretary (Judicial), Govt. of UP 8. Dr. Aparna Chandra, Professor, National Law University 9. Dr. Mrinal Satish, Professor, National Law University 10. Ms. Shikha Dhandharia, Former Consultant, Law Commission of India 11. Ms. Aditi Sawant, Consultant, Law Commission of India The Commission would also like to place on record its sincere gratitude to the Bureau of Police Research and Development and the Indian Law Institute, for arranging consultations on its behalf to discuss bail reforms in India. Our sincere thanks are due to the participants of these consultations, viz., Hon'ble Judges of Supreme Court and High Court of Delhi, Ld. Judicial Officers from various districts across the country and the officers of police from the different States, for their valuable input. Thanks are also due to the Directors General of Police and the Directors General of Prosecution from the various States who responded to the Commission with their valuable suggestions. ***    |
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