VIJAY NISHAD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay in filing the counter affidavit is condoned. Counter affidavit filed by the State is taken on record. Delay condonation application (IA/3/2024) made therefor, is allowed.

(2.) Supplementary affidavit is taken on record. Miscellaneous application (IA/4/2024) made therefor, is allowed. As per office report dtd. 11/2/2025, it is reflected that notice has not been served upon the respondent No.2, as the envelope received back with a remark that respondent No.2 has expired.

(3.) With the consent of both the parties, the present C482 application is being heard finally.