MUKESH CHANDRA BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing supplementary affidavit is condoned. Supplementary Affidavit is taken on record. Delay Condonation Application IA No.2 of 2024 stands disposed of, accordingly.

(2.) Applicant is in judicial custody in Case Crime No.92 of 2024, under Ss. 120-B, 420, 467, 468 and 471 IPC, Police Station- Kankhal, District- Haridwar. He has sought his release on bail.

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