DHARAMVEER 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.) Applicants Dharamveer and Yogesh Arora seek anticipatory bail in Case Crime No.0295 of 2024, under Ss. 420, 452, 504 and 506 IPC, Police Station Jaspur, District Udham Singh Nagar.

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