SAMEER SHAFATULLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing the counter affidavit is condoned. Delay condonation application being IA No.1/2023 stands allowed. Counter affidavit filed by the State is taken on record.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Instant application for anticipatory bail has been filed by the applicant in Case Crime No.13 of 2023, under Sec. 376 of IPC, Police Station Mussoorie, District Dehradun.