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[Cites 0, Cited by 0] [Section 41A(1)] [Section 41A] [Entire Act]

State of Kerala - Subsection

Section 41A(1)(b) in Abkari Act, 1 of 1077

(b)no person accused of an offence punishable for a term of imprisonment of three years or more under this Act shall be released on bail or on his own bond unless-
(i)the Public Prosecutor or the Assistant Public Prosecutor, as the case may be, has been given an opportunity to oppose the application for such release, and
(ii)where the Public Prosecutor or the Assistant Public Prosecutor, as the case may be, 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.