Section 5 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
5. Regulation of grant of bail.
(1)Notwithstanding anything contained in the Code, no application for an anticipatory bail shall be entertained by any court in respect of a dacoit.(2)Notwithstanding anything contained in the Code, no application for bail of a dacoit shall he allowed, if opposed [x x x] [Omitted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.]:Provided that no court or Magistrate shall authorise the detention of a person accused of a specified offence in custody during the course of investigation for a period exceeding 120 days and on the expiry of such period [in the event of the police report under sub-section (2) of Section 173 of the Code being not filed,] [Substituted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.] the accused shall be released forthwith if he is prepared to and does furnish bail.
