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Kerala HC: Condition to Deposit Amount in Corona Relief Fund for Bail is Unjust & Improper - (23 Apr 2020)

CRIMINAL

Kerala High Court has quashed the bail condition imposed by a Sessions Judge that the petitioner should deposit an amount of Rs 25,000/- towards the Corona Relief Fund as "improper and unjust".

Tags : KERALA HIGH COURT   BAIL CONDITION  

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