Section 23A in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
23A. [ Offence to be cognizable and non-bailable. [Inserted by M.P. Act No. 32 of 1979.]
(1)Every offence under this Act shall be cognizable and non-bailable.(2)No bail shall be granted by any Court under this section unless prosecution has been afforded reasonable opportunity of being heard in the matter.]
