- (1.) Leave granted.
(2.) This case raises short but interesting point of law concerning the nature of conditions which may be imposed under Section 438 of Code of Criminal Procedure, 1973 [hereinafter 'Cr.P.C' for brevity] while granting anticipatory bail. At the outset, this case reflects on the need for judicial self-restraint and distaste for result oriented justice over a principled adjudication in consonance with the letter of law.
(3.) The appellant herein assails the order dated 17.05.2017, passed by the High Court in Criminal Miscellaneous No. 23807 of 2017, which was filed for modification of the earlier order dated 30.03.2017 in Cr. Misc. 4401 of 2017, by virtue of which the learned single judge confirmed the earlier order granting anticipatory bail with certain onerous conditions.;