FAIZ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing the counter affidavits is condoned. The Counter affidavits are taken on record. Delay Condonation Applications, IA No.1 of 2024, stand disposed of, accordingly.

(2.) Since all the anticipatory bail applications arise from the same FIR, they are being decided by this common order.

(3.) Applicants Faiz, Aman Bansal, Pradeep Kumar, Amar Singh Randhawa, Prashant Bhatt, Sarvjot Singh, Navdeep Singh, Rashpal Singh, Bua Singh, Gurvinder Singh @ Ginder, Gurpej Singh, Kulvinder Singh @ Goni and Rajat Bhandari seek anticipatory bail in FIR No.29 of 2024, under Ss. 147, 148, 149, 307, 341, 342, 427, 504 and 506 IPC, Police Station Kelakhera, District Udham Singh Nagar.