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
Ashish Kumar Vs State Of Uttarakhand
.... t and demanded money from the son of the informant. When the son of the informant denied for it, it is the case that the applicant along with the co-accused fired at the son of the informant, but somehow he could escape. 4. Learned counsel for the applicant would submit that it is a no injur ...
Uttarakhand High Court
Anod Kumar Vs State Of Uttarakhand
.... o revealed that he got the Ganja from the applicant. 4. Learned counsel for the applicant would submit that except the statement of the co-accused, there is no other evidence against the applicant; the applicant is not a previous convict. 5. Learned State Counsel would submit that th ...
Uttarakhand High Court
Gulsher Ali Vs Master Taimur Ali
.... t for DNA examination. 7. Learned counsel for the revisionist would also submit that the mother of the respondent has concealed her income; she did not reveal any income in the proceedings of the case, but in another proceeding, she has disclosed that her monthly income is Rs. 80,000/- per ...
Uttarakhand High Court
Tinku Vs State Of Uttarakhand
.... he was sentenced, as stated above. 5. The appellant challenged the said order passed by learned trial court in the present appeal in the year 2011 and the appeal is pending since then, however the appellant was released on bail during the pendency of this criminal appeal. 6. Now the co ...
Uttarakhand High Court
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