Section 43(f) in Police Regulations, Bengal , 1943
(f)Applications for bail made in any Court by any person under trial or appealing against conviction in such cases shall be opposed, if there is reason to believe that he is likely to use his liberty to commit further offences or to instigate others to do so. The Public Prosecutor must be supplied with all relevant facts necessary for this purpose, e.g., that the appellant has previously been convicted of similar offences, that charges for similar offences are pending against him or that there is reasonable ground for believing that he will engage in further unlawful activities.
