ANKAJ 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.) Applicant Ankaj is in judicial custody in Case Crime No.874 of 2023, under Sec. 306 IPC, Police Station- Bhagwanpur, District- Haridwar. He has sought his release on bail.

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