SUNIL KUMAR 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 Sunil Kumar seeks anticipatory bail in Case Crime No.123 of 2024, under Ss. 376, 504 and 506 IPC, Police Station Kunda, District Udham Singh Nagar.

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