Section 3 in The Prevention Of Destruction And Loss Of Property Act, 1981
3. Special provision regarding bail.-
No person accused or convicted of an offence punishable under section 2 shall if in custody, be released on bail whether with or without sureties unless the prosecution has been given an opportunity to oppose the application for such release:Provided that it shall not be necessary to give such an opportunity to oppose the application if the court, for reasons to be recorded in writing, is of opinion that it is not practicable to give such an opportunity.
