FAHAD AHMED Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, finally heard.

(2.) Learned Counsel for the applicants by taking this Court to the judgment of Supreme Court reported in AIR 1978 SC 1594 (Moti Ram & Ors. Vs. State of M.P.) and recent judgment of Kerala High Court in Cri.M.C. No. TMP 5/2020 (Chinna Rao Swayamvarappu Vs. State of Kerala & Ors.) urged that condition No. 1 of bail order dated 30.4.2020 directing the applicants to deposit Rs. 25,000/- each in P.M. Care Fund runs contrary to the order of Supreme Court and Kerala High Court. In absence of any enabling provision, the Court below was not justified in directing such deposit before the P.M. Care Fund.

(3.) Shri Jagat Singh, P.L. did not raise any objection.