IMLAKH KHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Su pplementary affidavit is taken on record. Miscellaneous Application IA No.9 of 2024 stands disposed of, accordingly.

(2.) Applicant Imlakh Khan is in judicial custody in Case Crime No.19 of 2023, under Ss. 420, 467, 468, 471, 474, 120-B IPC and Sec. 7A/12 of the Prevention of Corruption Act, 1988, Police Station- Nehru Colony, District- Dehradun. He has sought his release on bail.

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