Section 22(4) in The Karnataka Control Of Organized Crimes Acts, 2000.
(4)Notwithstanding anything contained in the code no person accused of an offence punishable under this Act shall, if in custody, be released on bail or on own bond, unless-(a)The Public Prosecutor has been given an opportunity to oppose the application of such release; and(b)Where the Public Prosecutor opposes the application, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while on bail.
