S D MADAN Vs. STATE

JUDGEMENT

(1.) Can the right to personal freedom be made to depend on compliance with unreasonable restrictions ? This is the question which stares at me and craves for an answer. Let me, however, first provide the backdrop.

(2.) The petitioner apprehending arrest in a case under sections 120-B/420 of the Indian Penal Code, moved an application for anticipatory bail on April 22, 1994. The learned Additional Sessions Judge Mr. K. P. Verma put off the hearing of the application till May 24, 1994 but with the following order:-

(3.) The petitioner claims that the amount fixed by the court is so excessive that it. frustrates bail itself.