RAM PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) LEARNED for the applicants and the learned Government Advocate have been heard ; they are agreed that the revision may be finally heard and disposed of today.

(2.) REVISION has been filed against the order of the Chief Judicial Magistrate, Banda passed under Section 167 (2) (a) of the Code of Criminal Procedure 1973. The learned Magistrate has directed the applicants to be released on bail but has attached the unwarranted condition which runs as under:

(3.) SECTION 167. Criminal P, C. does not contemplate such a conditional order of bail. Proviso (a) to Sub-section (2) of Section 167 Criminal P. C. reads as under: