Ikbal Vs State Of Uttarakhand
.... 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 anticipatory bail application deserves to be allowed. 7. The ...
Uttarakhand High Court
Harish Chandra Rana Vs State Of Uttarakhand
.... mount. The scholarship amounts were directly transferred to the bank of the students concerned. Applicant did not misuse any amount of the scholarship. He has not received any amount of scholarship. There is no evidence to connect the applicant with the alleged offence. Applicant had attained th ...
Uttarakhand High Court
Harish Chandra Rana Vs State Of Uttarakhand
.... . The scholarship amounts were directly transferred to the bank of the students concerned. Applicant did not misuse any amount of the scholarship. He has not received any amount of scholarship. There is no evidence to connect the applicant with the alleged offence. Applicant had attained the age ...
Uttarakhand High Court
Harish Chandra Rana Vs State Of Uttarakhand
.... . The scholarship amounts were directly transferred to the bank of the students concerned. Applicant did not misuse any amount of the scholarship. He has not received any amount of scholarship. There is no evidence to connect the applicant with the alleged offence. Applicant had attained the age ...
Uttarakhand High Court
Abdul Kalam Vs State Of Uttarakhand
.... ct, 2012 and Section 66-D of the Information Technology Act, 2000, Police Station Kotwali Dehradun, District Dehradun. He has sought his release on bail. 2. This is the third bail application. The first bail application, being BA1 No.1755 of 2022, was rejected on 14.09.2022. The second bail ...
Uttarakhand High Court
Ravi Kumar Vs State Of Uttarakhand
.... The deceased had illegal relationship with a person. Earlier, she ran away with that person then her father with the help of others took her back and handed over to the applicant. There was an altercation between the applicant and the deceased regarding this matter. That’s why she consumed pois ...
Uttarakhand High Court
Ankit Agarwal Vs State Of Uttarakhand
.... the court concerned to release the applicant on the same bail bonds or to accept fresh bail bonds. 4. Once accused was released on bail for the offence during the course of the investigation and later on if during the investigation one other section is added, the order which can be passed ...
Uttarakhand High Court
Anuj Kumar Gupta Vs State Of Uttarakhand
.... the court concerned to release the applicant on the same bail bonds or to accept fresh bail bonds. 4. Once accused was released on bail for the offence during the course of the investigation and later on if during the investigation one other section is added, the order which can be passed ...
Uttarakhand High Court
Tasleem Ahmad @ Bhoora Vs State Of Uttarakhand
.... cial quantity was recovered from the possession of the applicant. 4. It is the case of the applicant that he is innocent; he has been falsely implicated; there is no independent witness of the alleged recovery; it is a case of non compliance of the provisions of the Act; the applicant is no ...
Uttarakhand High Court
Jaswant Singh Vs State Of Uttarakhand
.... e applicant would submit that the applicant and the victim, both are married. The victim left her house on her own. The victim has not supported the prosecution case during trial. She has stated her age to be 20 years and her mother has also not supported the prosecution case. Reference has been ...
Uttarakhand High Court
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