DASHARATH PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Issue notice. Mr B. B. Singh accepts notice.

(2.) Leave granted.

(3.) Similarity of the orders passed by the learned Single Judge strikes us. The learned Judge has ordered release on bail of the respective appellants on furnishing a bond, but the effective release has been ordered on a future date ranging between 6 months to one year. We have noticed identical orders earlier also. This seems to have become a pattern with the High court in the manner of dealing with such matters. We regret to record that we are not appreciative thereof. If the accused is due for bail, then he should get it then and there. In case he is not due for bail instantly then the petition should be dismissed suggesting that the prayer of bail be reiterated at a future date. The orders impugned herein are somewhat pre-emptive of the duties of the court.