GULAB SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing supplementary affidavit is condoned. Supplementary affidavit is taken on record. Delay Condonation Application, IA No.3 of 2024, stands disposed of, accordingly.

(2.) Applicant is in judicial custody in Case Crime No.2 of 2021, Special Sessions Trial No.33 of 2022, under Ss. 302 IPC and Sec. 3(2)(V) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station- Tharali, District- Chamoli. He has sought his release on bail.

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