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Madhya Pradesh HC: Condition to Deposit Amount in PM CARES Fund for Bail is Improper - (14 May 2020)

CRIMINAL

Madhya Pradesh High Court has set aside the bail condition imposed by a local Court that the Petitioners should deposit an amount of Rs 25,000/- each, towards the PM CARES Fund, stating that such a condition was improper.

Tags : MADHYA PRADESH HIGH COURT   CONDITION TO DEPOSIT AMOUNT IN PM CARES FUND  

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