(5)[ Notwithstanding any thing contained in the Code of Criminal Procedure, 1973, no court shall grant any bail to any person accused of an offence punishable under sub-item (i) of item (1) of Section 34 and to any person accused of an offence under clause (h) of Section 34 or Section 40-A or Section 50 or Section 50-A of this Act, unless the prosecuting officer is given an opportunity to oppose the application and the Court record reasons while granting the bail.] [Substituted by Act No. 8 of 2010, dated 19.4.2010.]
