269. Failure by person released on bail bond or bond to appear in Court.—
Whoever, having
been charged with an offence and released on bail bond or on bond, fails without sufficient cause (the
burden of proving which shall lie upon him), to appear in Court in accordance with the terms of the bail
or bond, shall be punished with imprisonment of either description for a term which may extend to one
year, or with fine, or with both.
Explanation.—The punishment under this section is—
(a) in addition to the punishment to which the offender would be liable on a conviction for the
offence with which he has been charged; and
(b) without prejudice to the power of the Court to order forfeiture of the bond.
CHAPTER XV
OF OFFENCES AFFECTING THE PUBLIC HEALTH, SAFETY, CONVENIENCE, DECENCY AND MORALS
