Section 51A in The Wild Life (Protection) Act, 1972
51A. Certain conditions to apply while granting bail. -
When any person accused of, the commission of any offence relating to Schedule I [****] or offences relating to hunting inside the boundaries of National Park or wild life sanctuary or altering the boundaries of such parks and sanctuaries, is arrested under the provisions of the Act, then notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) no such person who had been previously convicted of an offence under this Act shall, be released on bail unless-(a)the Public Prosecutor has been given an opportunity of opposing the release on bail; and(b)where the Public Prosecutor 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.
