Section 5(2) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(2)Notwithstanding anything contained in the Code, no application for bail of a dacoit shall he allowed, if opposed [x x x] [Omitted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.]:Provided that no court or Magistrate shall authorise the detention of a person accused of a specified offence in custody during the course of investigation for a period exceeding 120 days and on the expiry of such period [in the event of the police report under sub-section (2) of Section 173 of the Code being not filed,] [Substituted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.] the accused shall be released forthwith if he is prepared to and does furnish bail.
