MOHD. ALI 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 Mohd. Ali seeks anticipatory bail in Case Crime No.249 of 2023, under Sec. 420 IPC, Police Station Pulbhatta, District Udham Singh Nagar.

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