Section 39 in The Bengal Suppression Of Terrorist Outrages Act, 1932
39. Offences under section 35 or section 36 to be cognizable and bailable.
- Notwithstanding anything contained in the Code, an offence punishable under section 35 or section 36 shall be cognizable and bailable.]The Schedule[See section 2(e)](a)Any offence punishable under any of the following sections of the Indian Penal Code, namely, sections 121, 121A, 122, 123, 148, 212, 216, 216A, 302, 304, 307, 324, 326, 327, 327, 332, 333, 385, 386, 387, 392, 394, 395, 396, 396, 400, 401, 402, 431, 435, 436, 437, 438, 440, 454, 455, 457, 458, 459, 460 and 506;(b)any offence under the Explosive Substances Act, 1908;(c)any offence under the Indian Arms Act, 1878;(d)any attempt or conspiracy to commit, or any abetment of, any of the above offence.
