11A. [ Grant of bail. [Section 11-A inserted with marginal heading by Act No.35 of 1995.]
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act II of 1974) no Court shall grant any bail to any person accused of an offence under sub-clause (i) or sub-clause (ii) or sub-clause (iii) of clause (b) or under clause (e) of section 8 unless the prosecuting officer is given an opportunity to oppose the application and the Court shall record reasons while granting the bail.]
