Jiva Ram Vs State Of Himachal Pradesh
.... ehsil Rampur, District Shimla, H.P. The respondent-State has not expressed any apprehension regarding him fleeing from the course of justice and adversely affecting the trial. In any case, the petitioner can be put to terms for the purposes of safe, secure and unobstructed completion of trial. ...
High Court Of Himachal Pradesh
Devinder Kaur Vs State Of H.P. & Ors
.... 21, titled as State of HP and others vs. Surajmani and another, decided on 12.1.2023, alongwith connected matters. 3. Accordingly, this petition is disposed of with a direction to the respondents to consider and decide the case of the petitioners in terms of the decision of this Court in S ...
High Court Of Himachal Pradesh
Roop Chand & Ors Vs H.R.T.C. & Ors
.... dated 15.09.2021, issued by the Department of Finance Government of Himachal Pradesh, further revising the dearness relief of Himachal Pradesh Government Pensioners/Family Pensioners w.e.f. 01.07.2021. 5. It is not in dispute that office memorandums dated 05.02.2015 and 15.09.2021 have be ...
High Court Of Himachal Pradesh
Lakshman Singh Vs State Of H.P. And Others
.... urinder Singh Vs. State of Himachal Pradesh and Anr.), decided on 19.09.2023. Learned counsel further submitted that the petitioner would be satisfied in case the respondents are directed to examine his case in light of the aforesaid judgments within a fixed time schedule. 4. Learned Addit ...
High Court Of Himachal Pradesh
Prem Kumar Vs Rakesh Kumar
.... f the impugned order it is evident the case at hand pertains to the year 2016. Besides the aforesaid, post resumption of normal work after Covid, no steps had been taken by the petitioner for bringing his defence evidence. In fact the petitioner did not take steps for bringing his defence eviden ...
High Court Of Himachal Pradesh
Chandan Kumar Sinha Vs State Of Himachal Pradesh And Another
.... om contributing to the preparation of his defence. The burden of his detention falls heavily on the innocent members of his family. 10. Petitioner is a permanent resident of Village Chuharpur Kalan, Post Office, Wazidpur, District Patiala (Punjab). The respondent-State has not expressed any ...
High Court Of Himachal Pradesh
Mohammad Tariq Alias Sonu Vs State Of Himachal Pradesh
.... n violated. 5. Per contra, the learned Deputy Advocate General has opposed the application on the ground that the petitioner is involved in the offence of theft and keeping in view the fact that twelve more cases have also been registered against him, he is not entitled to be released on ba ...
High Court Of Himachal Pradesh
Imran Khan Vs State Of Himachal Pradesh
.... e FIR in question. The record further reveals that the petitioner is suffering from Renal Palvic stone with Hepatitis C, therefore, the question which arises for consideration before this Court is as to whether the petitioner has made out a case for releasing him on bail on medical grounds. As a ...
High Court Of Himachal Pradesh
Om Parkash Vs State Of H.P
.... Hon’ble Supreme Court has held as under:- “23. What needs to be emphasised is that even though a liberal and justice oriented approach is required to be adopted in the exercise of power under Section 5 of the Limitation Act and other similar statutes, the Courts can neither become oblivious ...
High Court Of Himachal Pradesh
Sunder Singh (Deceased) Through Lrs Vs State Of H.P
.... Hon’ble Supreme Court has held as under:- “23. What needs to be emphasised is that even though a liberal and justice oriented approach is required to be adopted in the exercise of power under Section 5 of the Limitation Act and other similar statutes, the Courts can neither become oblivious ...
High Court Of Himachal Pradesh
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!