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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Sikkim - Subsection

Section 18(1)(b) in Sikkim Anti Drugs Act, 2006

(b)no person accused of an offence punishable under this Act shall be released on bail or on his own bond unless -
(i)the Public Prosecutor has been heard and also given an opportunity to oppose the application for such release, and
(ii)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.