SANGAT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Applicant seeks anticipatory bail in Case Crime No.0232 of 2024, under Sec. 26 of the Indian Forest Act, 1927 and Ss. 109(1), 121(2), 132 and 191 of the Bhartiya Nyaya Sanhita, 2023, Police Station Gadarpur, District Udham Singh Nagar.

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