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Jharkhand HC: Payment of Fine is Mode of Punishment; Cannot Be Condition for Bail - (23 Apr 2020)

CRIMINAL

Jharkhand High Court has held that the Court cannot impose 'any condition' that it likes while granting bail and that the conditions laid down in a bail order have to be in consonance with the object and purpose of grant of bail.

Tags : JHARKHAND HIGH COURT   BAIL CONDITION  

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