LALSINGH Vs. STATE

JUDGEMENT

(1.) THIS is a revision petition against the order of the Sessions Judge Indore who had granted a bail to the applicant for offence under S. 457/80 IPC by putting a condition that he should report himself every day at 1 p.m. at Palasia Police Station, Indore City. He has been asked to furnish security to the extent of Rs. 2,000. This condition of his reporting everyday to the Palasia Police Station has been imposed on the ground that the applicant is said to be a previous convict and may abscond or commit such offence if at large. The applicant has come up in revision challenging that the condition of his going to the Police Station every day for reporting himself is without jurisdiction."

(2.) SO far as granting bail is concerned the provisions are given in Ss. 495 to 499 Cri. Pro. Code. S, 499 reads as follows:

(3.) THE other decision relied on by him is AIR 1950 All. 525 Rex Vs. Gendasingh, in which their Lordships have held that in bailable cases no conditions (such as ordering accused not to take part in demonstrations or make any public speech) can be imposed in an order granting bail.