HIMANSHU KAMLEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in fling supplementary affidavit is condoned. Supplementary affidavit is taken on record. Delay Condonation Application IA No.4 of 2024 stands disposed of, accordingly.

(2.) Applicant is in judicial custody in FIR No.500 of 2022 (Special Sessions Trial No.164 of 2022), under Ss. 376(3), 506 IPC and Sec. 5(j)(ii)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Kotwali Haridwar, District Haridwar. He has sought his release on bail.

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