VANSHIKA KASHYAP Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Applicants Vanshika Kashyap and Shruti Kashyap seek anticipatory bail in Case Crime No.0260 of 2024, under Ss. 120-B, 420, 468 IPC, Police Station Rishikesh, District Dehradun.

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