NANHE MAYUAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Counter affidavit filed by the State is taken on record. Delay Condonation Application being IA No.1/2023 stands allowed. Counter affidavit is taken on record.

(2.) Applicant Nanhe Mayuar, who is in judicial custody in FIR No.77 of 2022, under Ss. 363, 366, 376(3) IPC and Ss. 5, 6 of POCSO Act, Police Station Kathgodam, District Nainital, has sought his release on bail.

(3.) Heard learned counsel for the parties and perused the material available on file.