MAAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing counter affidavit is condoned. Counter affidavit is taken on record. Delay Condonation Application, IA No.2 of 2024, stands disposed of, accordingly.

(2.) Applicant is in judicial custody in Complaint case No.1143 of 2023,, Smt. Payal Vs. Maan Singh, under Ss. 376, 354, 506 and 452 IPC, Police Station- Kotwali Ranipur, District- Haridwar. He has sought his release on bail.

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