RAJESH KUMAR SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Deepak Pandey, learned counsel for petitioner, Sri Anand Sagar Dubey, learned AGA-I for respondent no. 1 and Sri Rohan Gupta, learned counsel for respondent no. 2.

(2.) After hearing in detail, while reserving the judgment, all the learned counsels appearing for the parties were requested to submit their written arguments along with relied upon judgments within a week and the same has been received and are available in the records.

(3.) Present writ petition has been preferred for challenging the order dtd. 17/5/2024 passed by learned court of Additional District and Sessions Judge-II/Special Judge, SC/ST Act, Gautam Buddha Nagar through which anticipatory bail application under Sec. 438 Cr.P.C. has been allowed and bail has been extended on certain conditions which are mentioned in the order which impugned the present petition and are five in numbers.