RITIK MALIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing objection is condoned. Objection is taken on record. Delay Condonation Application IA No.1 of 2024 stands disposed of, accordingly.

(2.) Applicant seeks anticipatory bail in Case Crime No.300 of 2023, under Ss. 307, 504 and 506 IPC, Police Station Rajpur, District Dehradun.

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