RAUNAK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Supplementary affidavit is taken on record. Miscellaneous Application IA No.1 of 2024 stands diposed of, accordingly.

(2.) Applicants Raunak and Sahil Yadav are in judicial custody in Case Crime No.626 of 2022, under Ss. 307, 147, 323, 34 IPC, Police Station- Kotwali Dehradun, District- Dehradun. They have sought their release on bail.

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