NASEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the controversy involved in these two bail applications is same, therefore, for the sake of convenience, these applications are being disposed of this common order.

(2.) Delay Condonation Application being IA No.1/2023 has been filed by the State for condoning the delay in filing the counter affidavit in BAI No.731 of 2023. Delay is condoned. Counter affidavit is taken on record. Application made, therefor, stands disposed of.

(3.) Applicants Naseem @ Munna and Masroor, who are in judicial custody in Case Crime/FIR No.44 of 2023, under Ss. 420, 409, 467, 468, 471 and 120-B of IPC, Police Station Jwalapur, District Haridwar, have sought their release on bail.