Gajala Praveen And Another Vs State Of Uttarakhand And Others
.... ioner no. 1 has taken divorce from her first husband. 2. The petitioners are apprehending threat from the private respondent nos. 4 to 7. They are seeking direction to the Senior Superintendent of Police, District Haridwar to give them protection, as they are apprehending threat from respon ...
Uttarakhand High Court
Shambhavi Yadav And Another Vs State Of Uttarakhand And Others
.... rivate respondent nos. 3 to 5. They need protection from respondent nos. 3 to 5, who are the family members of petitioner no. 1 - Smt. Shambhavi Yadav. A representation in this regard has also been given to the SHO, Kotwali, Kashipur, District Udham Singh Nagar, and Senior Superintendent of Poli ...
Uttarakhand High Court
Paras Pal Vs State Of Uttarakhand And Another
.... n Singh, Advocate, contended that the applicant has been falsely implicated in the present matter. The alleged victim and her father have not supported the prosecution case. 7. PW1- the prosecutrix, aged about 17 years, has not made any statement against the present applicant-Paras Pal in ...
Uttarakhand High Court
Praveen Kumar Vs State Of Uttarakhand & Others
.... o. 485 of 2023, Diwan Singh Vs State of Uttarakhand, and he says that this objection has been taken before the NGT, and thereafter they went to the Supreme Court also, and the Supreme Court observed that since NGT is already looking into this issue, this matter will finally be examined by the NG ...
Uttarakhand High Court
Hira Singh Vs State Of Uttarakhand & Others
.... study conducted through MOEF and empanelled organization, namely Enviro Infra Solutions Pvt. Ltd. on 16.04.2024, which is now pending before the State Level Expert Appraisal Committee (SEAC). 3) Dr. Aman Rab, learned counsel appearing for respondent-SEIAA, states that they will take a deci ...
Uttarakhand High Court
Jaswinder Singh And Another Vs State Of Uttarakhand
.... State Counsel. 6. Having considered, this Court is of the view that this is a case, in which the applicants should be granted anticipatory bail. The instant anticipatory bail application deserves to be allowed. 7. The anticipatory bail application is allowed. 8. In the eventualit ...
Uttarakhand High Court
Khalid Vs State Of Uttarakhand
.... may be decided based on the material available on record. He would submit that when police 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 antic ...
Uttarakhand High Court
Subodh Kumar Vs State Of Uttarakhand
.... ies and perused the record. 3. Learned Senior Counsel appearing for the applicant would submit that the father of the applicant has some problem; he is the only male member in the family; his father is 65 years of age; the mother of the applicant is 64 years of age; and one sister of the ap ...
Uttarakhand High Court
Joga Ram Vs State Of Uttarakhand
.... deceased was found in a pond. This witness has given his opinion to the Investigating Officer as to how the revisionist could have saved the life of his wife. 10. In the case of Badri Yadav ( supra ), the facts were quite distinct. In that case, two eye witnesses had already been examined a ...
Uttarakhand High Court
Krishna Bahadur Vs State Of Uttarakhand
.... counsel for the applicant would submit that the victim has not supported the prosecution case in her cross examination; her statement is not reliable. 4. Learned State Counsel would submit that the victim has, though, supported the prosecution case in her examination-in-chief, but in her cr ...
Uttarakhand High Court
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