VIKAS KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is named as one of the accused in FIR No.180/2024 lodged under Sec. 30(a) of the Bihar Prohibition and Excise Amendment Act. The allegations are that around 231.6 liters of country-made and foreign liquor was recovered from three motorcycles. The petitioner was driving one of them. The petitioner was arrested on 14/6/2024. The petitioner applied for bail, which was declined by the Trial Court. He then approached the High Court and vide impugned order dtd. 25/7/2024, the High Court though has directed him to be released on bail subject to furnishing bail bonds etc., but a further condition has been imposed to the effect that "the petitioner shall furnish his bail bonds after completion of six months in custody from today".

(2.) Heard learned counsel for the parties.

(3.) We see no valid reason for the High Court to impose the condition as contained in paragraph 7 of the impugned order whereby the bail bonds will have to be furnished by the petitioner after completion of six months in custody from the date of the High Court order.