SHADAB AHMED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing objection is condoned. Objection is taken on record. Delay Condonation Application IA No.1 of 2024 stands disposed of, accordingly.

(2.) Applicant is in judicial custody in Case Crime No.52 of 2024, under Sec. 306 IPC, Police Station-Banbassa, District- Champawat. He has sought his release on bail.

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