CHAND ASAD QURESHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Miscellaneous application (IA No. 5984 of 2017) is allowed. Counter affidavit filed on behalf of the State is taken on record.

(2.) Heard Mr. Mohd. Safdar, Advocate for the applicant and Mr. Pankaj Joshi, Brief Holder for the State of Uttarakhand.

(3.) The applicant is in jail having been implicated in Case Crime No. 193 of 2017, which has been registered under Sections 379/411 and 413 of IPC, at Police Station SIDCUL, District Haridwar.