Section 11A in Andhra Pradesh Prohibition Act, 1995
11A. Grant of bail.
- Not withstanding any thing contained in the Code of Criminal Procedure, 1973 no court shall grant any bail to any person accused of an offence under [sub-clause (i) or sub-clause (ii) of clause (b) or under clause (e) of Section 8, Section 8-A, Section 8-B or Section 8-C] [Substituted 'sub-clause (i) or sub-clause (ii) or sub-clause (iii) of clause (b) or under clause (e) of section 8' by Act No. 18 of 2020.], unless the prosecuting officer is given an opportunity to oppose the application and the court shall record reasons while granting the bail.
