Section 497B in The Code of Criminal Procedure, 1989 (1933 A. D.)
497B. [ Special provision regarding bail. [Inserted by Act XII of 1980, Section 17.]
- Notwithstanding anything contained in this Code but subject to the provisions of section 498, no person accused of an offence punishable under section 152, 153-A, 295, 295-A, 296, 297, 298, 435, 436 or 505 of the State Ranbir Penal Code shall be released on bail unless-(a)the prosecution has been given an opportunity to oppose the application for such release ; and(b)the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence :Provided that the accused shall be released on bail if the investigation has not been completed within two weeks.]
