ROHIT CHAUHAN 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 is in judicial custody in Case Crime No.17 of 2022, under Sec. 376 IPC and Sec. 3/4 of the Protection of Children from Sexual Offences Act, 2012, Police Station- Chakrata, District- Dehradun. He has sought his release on bail.

(3.) This is the second bail application. The first bail application, being BA1 No.1927 of 2023, was dismissed as withdrawn on 7/3/2024.