MD. GULZAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The High Court by the impugned order dtd. 7/8/2024 has declined to enlarge the petitioner on bail but has granted him liberty to renew the prayer for bail after one year of the framing of the charges.

(2.) The petitioner is aggrieved by the condition so imposed fixing the moratorium of one year for moving the fresh bail application after the framing of the charges.

(3.) We are of the considered opinion that the High Court while granting the liberty to renew the prayer for bail could not have imposed such a condition and ought to have permitted the filing of the fresh bail application after the charges are framed.