Lekhraj And Four Others Vs State Of Uttarakhand
.... 9. Heard Mr. Navneet Kaushik, learned counsel for the appellants and Mr. Rakesh Negi, learned Brief Holder for the State. 10. Mr. Navneet Kaushik, Advocate submitted that Manoj, the husband of the alleged victim, has died. Appellant-Mittar Sen, aged about 48 years, appellant-Vipin, ...
Uttarakhand High Court
Shail Kumar Dutta And Others Vs Sanjeev Ratra And Others
.... pondent no. 7 to respondent no. 9, argued that the said judgment does not apply to the present case. 6. In Suresh Kumar Bansal’s case, one Shri Mohanlal Bansal (since deceased) as a plaintiff had instituted a suit for eviction and recovery of arrears of rent against one Shri Bhogiram (sin ...
Uttarakhand High Court
Deoraj Tiwari Vs State Of Uttarakhand
.... n granted regular bail by learned Ist Additional Chief Judicial Magistrate, Dehradun. Applicant is not a previous convict. Applicant, aged about 66 years, is a permanent resident of District Dehradun, therefore, there is no possibility of his absconding, and, he is in judicial custody since 13.1 ...
Uttarakhand High Court
Mahipal Vs State Of Uttarakhand
.... sely implicated in the present matter. The scholarship amount was deposited directly in the bank accounts of the concerned students. He did not receive any amount of scholarship. He is not a previous convict. He was granted interim relief during the investigation by this Court in Writ Petition ( ...
Uttarakhand High Court
Sanu Gazi Alias Mohammad Amzad Gazi. Vs State Of Uttarakhand
.... Investigating Officer under Sections 409, 420, 466, 467, 468, 471 and Section 120B of the Indian Penal Code, 1860 in connection with the same First Information Report No.25 of 2020, registered at police station Jaspur, District Udham Singh Nagar. Learned concerned Magistrate has taken cognizance ...
Uttarakhand High Court
Afzal Vs State Of Uttarakhand
.... ce raided the premises, the applicant managed to escape. 6. Having considered, this Court is of the view that this is a case, in which the applicant should be granted anticipatory bail. The instant anticipatory bail application deserves to be allowed. 7. The anticipatory bail applicat ...
Uttarakhand High Court
Anand Singh Mehra Vs State Of Uttarakhand
.... rused the record. 3. It is argued by learned counsel for the applicant that the co-accused, who has been named in the FIR, has already been granted bail; the applicant is not named in the FIR; he has not been assigned any role in the FIR. 4. Learned State Counsel admits that the co-acc ...
Uttarakhand High Court
Gurpreet Singh Vs State Of Uttarakhand
.... smack was allegedly recovered from the possession of the applicant. 4. It is the case of the applicant that the alleged recovered quantity is less than commercial; there has been non compliance of the provisions of the Act; he is not a previous convict. 5. Learned State Counsel would ...
Uttarakhand High Court
Vasif @ Sukka Vs State Of Uttarakhand
.... was allegedly recovered from the possession of the applicant. 4. It is the case of the applicant that the alleged recovered quantity is less than commercial; there has been non compliance of the provisions of the Act; he is not a previous convict. 5. Learned State Counsel would submit ...
Uttarakhand High Court
Bhanu Bhardwa Vs State Of Uttarakhand
.... they opened fire on the police, though it did not hurt anyone. Subsequently, the applicant and the co-accused were arrested. From the possession of the applicant, it is the case in the FIR, some firearms and cartridges were recovered. 4. Learned counsel for the applicant would submit that t ...
Uttarakhand High Court
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