DEEWAN SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Supplementary Affidavit is taken on record. Miscellaneous Application, IA No.2 of 2024, stands disposed of, accordingly.

(3.) Applicant is in judicial custody in Case Crime No.02 of 2024, under Sec. 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('the Act'), Police Station Lamgara, District Almora. He has sought his release on bail.