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Madhya Pradesh HC Imposes Bail Condition to Register As COVID-19 Warrior - (20 May 2020)

CRIMINAL

Madhya Pradesh High Court has allowed a bail application moved by accused under the Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 while directing them to register themselves as "COVID-19 Warriors" and work in the "COVID-19 Disaster Management", as per directions of the concerned District Magistrate.

Tags : MADHYA PRADESH HIGH COURT   BAIL CONDITION  

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