Roshan Singh Vs State Of Uttarakhand
.... udicial custody, and his bail was rejected on 16.06.2023. 4. Learned counsel for the applicant would submit that the victim has not supported the prosecution case at trial; the victim has not stated anything against the applicant. Reference has been made to the statement of the victim recor ...
Uttarakhand High Court
Amar Pal Singh Gautam Vs State Of Uttarakhand And Others
.... istrar, Stamp and Registration Department (Finance Department) pursuant to the Uttarakhand Combined Civil/ Upper Subordinate Service Examination-2012, is cancelled. 5. That a perusal of the Office Order dated 26th August 2021 shows that while passing the said Office Order cognizance was al ...
Uttarakhand High Court
Mahfooz Vs State Of Uttarakhand
.... im has supported the prosecution case during trial; she admits that as per the victim, at the time of the incident, she was asleep with her family and with the wife and children on the applicant on the roof, when she was raped. Learned State Counsel also submits that the father of the victim, th ...
Uttarakhand High Court
Anand Kumar Dev Vs State Of Uttarakhand
.... ery and no witness has yet been examined by the prosecution while the applicant is in custody since 26.09.2023. All these facts indicate that the applicant has been falsely implicated in the present matter. 7. Ms. Divya Jain, Advocate, further argued that the applicant does not have any c ...
Uttarakhand High Court
Sarita Parihar Vs State Of Uttarakhand & Others
.... year and the provisions of Clause (1) shall apply mutatis mutandis to such revision subject to necessary modifications.” 5. It is further submitted by learned counsel for the petitioner that representations submitted by the petitioner are pending consideration at a different level of the a ...
Uttarakhand High Court
Nand Ram Vs State Of Uttarakhand
.... el Nagar, District-Dehradun. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail. 4. The bail applicati ...
Uttarakhand High Court
Madan Sharma Vs State Of Uttarakhand
.... smack was allegedly recovered from the possession of the applicant. 4. It is the case of the applicant that nothing was recovered from him; the alleged recovered quantity is less than commercial; he is not a previous convict. 5. Learned State Counsel would submit that the applicant w ...
Uttarakhand High Court
Mewa Lal Mohinte Vs State Of Uttarakhand
.... Patel Nagar, District- Dehradun. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail. 4. The bail appl ...
Uttarakhand High Court
Bhanupratap Singh Vs State Of Uttarakhand
.... el for the parties and perused the record. 3. It is argued by learned counsel for the applicant that co-accused, having similar role, have already been granted bail by this Court. 4. This fact is admitted by learned State Counsel. 5. Having considered, this Court is of the view th ...
Uttarakhand High Court
Sanjay Kumar Vs State Of Uttarakhand
.... a motorcycle, the FIR records that the applicant managed to escape from the place of incident. 4. Learned counsel for the applicant would submit that nothing was recovered from the applicant; the alleged recovered quantity is less than commercial; the applicant has been named merely based ...
Uttarakhand High Court
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