DHEERAJ SHARMA Vs. STATE & ORS

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner hands over a bunch of additional documents, copies whereof have been provided to Mr.Mukesh Kumar, learned APP. The said documents are taken on record.

(2.) Vide the present petition, the petitioner seeks modification of the conditions imposed by the learned Chief Metropolitan Magistrate while granting him bail vide order dated 24.05.2018.

(3.) Before dealing with the rival contentions of the parties, it would be appropriate to refer to the conditions imposed by the learned Chief Metropolitan Magistrate while grating bail to the petitioner. The relevant portions of the order dated 24.05.2018 passed by the learned Chief Metropolitan Magistrate are reproduced hereinbelow:-