SHARWAN KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Delay condoned.

(2.) The petitioner herein prayed for bail before the High Court in connection with the First Information Report dtd. 26/1/2023 registered with Bahera Police Station, Darbhanga, State of Bihar for the offence punishable under Sec. 366(A) read with Sec. 34 of the Indian Penal Code.

(3.) We take notice of a very unusual order passed by the High Court. The High Court vide order dtd. 25/7/2023 ordered release of the petitioner on bail, but subject to the condition that the surety shall be the victim. It is the case of the petitioner that it was practically impossible to ask the victim to stand as a surety.