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The Madhya Pradesh High Court in order to incorporate philanthropy, ordered two accused being tried for murder to install LED TV at a District Hospital which has manufactured anywhere except China as a pre-condition for bail.
The primary objective of the bail provision is not to arrest or detain but to ensure his presence in the future trial proceeding and to avoid the overcrowding of jails. It also helps to reduce the discrimination between people who are able to offer cash for bail bonds and those who cannot. Social service on the other hand would help cater to societal needs also encourage the practice of the same. Community service has been imposed by the courts in India as punishment for criminal activities.
In a recent Supreme Court order, a bench headed by the CJI S.A Bobde granted bail to 14 convicts involved in the Gujarat riots with a direction to do social work while they were out on bail.
Justice Sheel Nagu has directed through his Judgement
‘The petitioner along with petitioner in McrC No.11789/20 undertake to purchase and install a black colored LED T.V at Renbasera, District Hospital Morar worth at least Rs.25,000 manufactured in India or abroad except China. Compliance report pertaining to Condition No.8 along with photographs in that regard shall be submitted to the Registry of this Court’
Taking into account the recent movement to boycott Chinese products in light of the increasing border tensions between China and India at the Line of Actual Control in the Ladakh region. Followed by the ban on 59 Chinese applications by the Ministry of Information Technology to show solidarity towards the ongoing disputes between the 2 countries the court-ordered specifically the installation of a non-Chinese product.
The accused were directed to be released on bail on furnishing personal bonds of Rs.25000 each and one solvent surety each of a similar amount to the concerned Magistrate.
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