LALIT MOHAN ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing Supplementary Affidavit is condoned. Supplementary affidavit is taken on record. Delay Condonation Application IA No.3 of 2024 stands disposed of, accordingly.

(2.) Applicant Lalit Mohan Arya is in judicial custody in FIR No.10 of 2023, under Sec. 7 of the Prevention of Corruption Act, 1988, Police Station Vigilance Sector Haldwani, District Nainital. He has sought his release on bail.

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