Section 5 in The Rajasthan Dacoity Affected Areas Act, 1986
5. Regulation of grant of bail
Not with standing anything contained in the Code, no person accused or convicted of a scheduled offence shall, if in a custody, be released on bail or on the own bond unless-(a)The prosecution has been given opportunity to oppose the application for bail; and.(b)Where the prosecution opposes the application for bail, the court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence.Provided that a person accused of a scheduled offence, who has been in custody for a total period of one hundred and eighty days, may be released on bail subject to such conditions as the court may think fit to impose.
