RAJPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Supplementary affidavit is taken on record. Miscellaneous Application IA No.2 of 2023 stands disposed of, accordingly.

(2.) Applicant Rajpal was in judicial custody in Case Crime No.0222 of 2022, under Ss. 120-B, 366, 370-A, 506 IPC, Police Station- SIDCUL, District-Haridwar. He has sought his release on bail.

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