Section 32(2) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(2)Notwithstanding anything contained in the Code of Criminal Procedure, Samvat, 1989, no person accused of an offence punishable under this Act shall if in custody be released on bail or on his own bond unless the Public Prosecutor has been given an opportunity of being heard on the application for such release :Provided that such accused person shall not be released on bail or on his own bond if the Court, on perusal of the case diary or the report made under section 173 of the Code of Criminal Procedure, Samvat 1989, is of the opinion that there are reasonable grounds for believing that the accusation against such person is prima facie true.
