AARZOO Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Rejoinder affidavits are taken on record. Miscellaneous Applications IA No.1 of 2023 and IA No.4 of 2023 stand disposed of, accordingly.

(2.) Supplementary affidavit is taken on record. Delay Condonation Application IA no.3 of 2023 stands disposed of, accordingly.

(3.) Applicant Smt. Aarzoo is in judicial custody in FIR No.226 of 2022, under Ss. 302, 201 IPC, Police Station- Kotwali Jwalapur, District- Haridwar. She has sought his release on bail.