Nasir Vs State Of Uttarakhand
.... , 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 a ...
Uttarakhand High Court
Imran Vs State Of Uttarakhand
.... 5.38 grams smack was allegedly recovered from the possession of the applicant. 4. Learned counsel for the applicant would submit that the alleged recovered quantity is less than commercial; applicant is not a previous convict; there has been non-compliance of the provisions of the Act. ...
Uttarakhand High Court
Gurjeet Singh Vs State Of Uttarakhand
.... unsel 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. It is a case of parity. 4. This fact is admitted by learned State Counsel. 5. Having considered, this Court is o ...
Uttarakhand High Court
Asif Malik Vs State Of Uttarakhand
.... ounsel 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. 4. This fact is admitted by learned State Counsel. 5. Having considered, this Court is of the view that it is a ...
Uttarakhand High Court
Shahjad Vs State Of Uttarakhand
.... ecord. 3. According to the FIR, on 25.05.2024, police raided a premises and recovered beef and other articles from the possession of the applicant. 4. Learned counsel for the applicant would submit that the recovery is false; the applicant is not a previous convict. 5. Having con ...
Uttarakhand High Court
Jamshed Vs State Of Uttarakhand
.... the record. 3. According to the FIR, on 19.05.2024, police raided a premises and recovered beef and other articles. 4. Learned counsel for the applicant would submit that the recovery is false; there is no independent witness; the applicant is not a previous convict. 5. Having co ...
Uttarakhand High Court
Vignesh Giri Vs State Of Uttarakhand
.... the record. 3. Learned counsel for the applicant would submit that based on one case in the past, the instant FIR has been lodged. She would submit that the applicant is already on bail in the case, based on which the instant FIR has been lodged. 4. Learned State Counsel admits this fa ...
Uttarakhand High Court
Sumit Gangwar Vs State Of Uttarakhand
.... rom the possession of the applicant. 4. Learned counsel for the applicant would submit that the allegedly recovered quantity is less than commercial; there has been non-compliance of Section 50 of the Act; applicant is not a previous convict. 5. Learned State Counsel admits that the ap ...
Uttarakhand High Court
Ujjawal Saini & Others Vs State Of Uttarakhand
.... there is no evidence against the applicants; it is a no injury case. 6. Learned State Counsel was required to get instructions in the matter. She, under instructions, would submit that one of the co-accused has confessed his guilt and the applicants are seen leaving a hotel just before the ...
Uttarakhand High Court
Taseem Alias Pehlwan Alias Kala Vs State Of Uttarakhand
.... . 3. Learned counsel for the applicant would submit that co-accused, having similar role, has already been granted bail. 4. Learned State Counsel admits that it is a case of parity, though he would submit that a country made pistol was also recovered from the applicant. 5. Having ...
Uttarakhand High Court
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