MAMRAJ 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 Mamraj @ Gantya is in judicial custody in Case Crime No.01 of 2023, under Sec. 302 IPC, Revenue Police Circle Thati, District- Tehri Garhwal. He has sought his release on bail.

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