Jawahar Singh Vs State Of Uttarakhand
.... si, 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 application is ...
Uttarakhand High Court
Mithlesh Alias Nanhe Vs State Of Uttarakhand
.... perused the record. 3. Learned counsel for the applicant would submit that the informant and the brothers of the deceased, all have not supported the prosecution case at trial. 4. This fact is admitted by learned State Cousnel. 5. Having considered, this Court is of the view that ...
Uttarakhand High Court
Mohit Kashyap Vs State Of Uttarakhand
.... tim has been examined at trial. In her examination, she has supported the prosecution case. During her medical examination, she has stated that sexual assault was made on her one and a half years prior to her medical examination. The victim has also proved her statement under Section 164 of the ...
Uttarakhand High Court
Dungar Ram & Others Vs Managing Director And Others
.... ess was directed to be made. Hence, this writ petition. 4. Learned counsel for the petitioners submits that the controversy has been set at rest by a Coordinate Bench of this Court, vide judgment and order dated 14.06.2022 passed in WPSS No.1593 of 2021 Balam Singh Aswal Vs. Managing Direc ...
Uttarakhand High Court
Mahesh Chandra Harbola & Others. Vs State Of Uttarakhand And Others
.... pending before the Tribunal. Further, the said claim petition stood finally decided vide judgment dated 13.12.2023, and thus, now no question arises for withholding the amount due towards petitioner. 6. In view of aforesaid facts, since the claim petition pending between the petitioner and ...
Uttarakhand High Court
Mahendra Singh And Another Vs State Of Uttarakhand And Others
.... were upheld and brought back in the statute book, and it was directed that in place of 05 years, those employees who have put in service with the respondent-State as a daily wager employee(s) for last 10 years, would get the benefit of regularization under the Rules of 2013. 4. On the last ...
Uttarakhand High Court
Rohtash Vs State Of Uttarakhand
.... orged by any competent Court. Applicant is a permanent resident of District Dehradun, therefore, there is no likelihood of his absconding. The present case rests on the documentary evidence and all the relevant documents have already been filed by the Investigating Officer along with charge-shee ...
Uttarakhand High Court
Anil Rawat Vs State Of Uttarakhand
.... istrict- Chamoli. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. It is argued by learned counsel for the applicant that co-accused, Kapil Dev Rathi, having similar role, has already been granted bail. 4. Learned State Counsel ...
Uttarakhand High Court
Tajjamul Vs State Of Uttarakhand
.... submit that the victim has already delivered a child. The DNA report is not on record. It is argued that the case is not reliable, because, as per the victim, the incident took place eight months prior to lodging of the FIR 5. Learned State Counsel would submit that the victim has supporte ...
Uttarakhand High Court
Vikram Vs State Of Uttarakhand
.... 2024, police intercepted two persons and recovered 200 grams charas from the applicant. 4. It is the case of the applicant that the alleged recovered quantity is less than commercial; he is not a previous convict. 5. Learned State Counsel would submit that the bail rejection order does ...
Uttarakhand High Court
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