SANJAI KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) DELAY Condonation Application No. 5538 of 2013 in filing the counter affidavit is allowed. Counter affidavit filed on behalf of respondent No. 2 be taken on record. Delay in filing the counter affidavit by respondent no.2 is condoned.

(2.) HEARD .

(3.) IN the counter affidavit filed on behalf of the respondent no.4 it is stated that First Information Report was lodged against the petitioner in connection with a case of cheating, and he was arrested and sent to jail. He was granted bail by the High Court after a period of three months of his arrest. On this ground, it is contended that the petitioner is not the public spirited person as pleaded by him in the writ petition.