(4)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), no person accused or convicted of an offence under sub-section (1) or sub-section (3) shall, if in custody, be released on bail or on his own bond, unless-(a)the prosecution has been given an opportunity to oppose the application for such release, and(b)where the prosecution opposes the application,the court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence.
