LAL BAHADUR CHOUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Counter affidavit filed by the State is taken on record. Misc. application, made therefor, stands disposed of.

(2.) Heard learned counsel for the parties.

(3.) The present applicant has sought his release on bail in connection with Case Crime/F.I.R. No. 212 of 2018, under Ss. 417, 418, 420 and 465 IPC, registered at P.S. Raipur, District Dehradun.