ANKIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application under Sec. 482 of the Code of Criminal Procedure, 1973, has been filed by the applicants-accused persons, namely, Ankit, Sandeep, Pradeep, Jitendra and Bablu with the following reliefs:-

(2.) Heard Mr. Mohd. Safdar, the learned counsel for the applicants and Mr. S.S. Adhikari, the learned Deputy Advocate General for the State.

(3.) A supplementary affidavit (No.1 of 2022), filed by the applicant- Ankit, is taken on record.