SANJAY KUMAR 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 2023 stands disposed of, accordingly.

(2.) Applicant Sanjay Kumar is in judicial custody in Case Crime No.0067 of 2023, under Ss. 363, 376, 506 IPC and Sec. 5/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Vikas Nagar, District Dehradun. He has sought his release on bail.

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