RAMESHWAR YADAV @ UMESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) First Information Report No.295/2018 dated 16.07.2018 had been lodged against the appellant at Police Station Dumrao, Buxar, under Sections 25(1b)(a) and 26 of the Arms Act, 1959. On an application for bail being moved, the High Court directed that the appellant be released on bail "after completion of nine months of custody" on furnishing a bail bond of Rs.20,000/-(Twenty Thousand) with two sureties each in the like amount to the satisfaction of the trial court where the case was pending.

(3.) The appellant is in custody since 16th July,2018. We are of the view that the learned Single Judge of the High Court has furnished no reason whatsoever for issuing a direction for deferment of bail by a period of nine months. Such a direction was unsustainable.