Suraj Rawat Vs State Of Uttarakhand
.... e year 2009. They were in relationship since 2013. When the applicant proposed the victim, they established relationship. It was under the pretext of marriage, but, subsequently, the applicant declined to marry the victim 5. Learned counsel for the applicant would submit that the relationsh ...
Uttarakhand High Court
Arvind Varma Vs State Of Uttarakhand
.... ears of age, had left her home, and did not return. 4. Learned counsel for the applicant would submit that the victim and her mother have already been examined; in the trial, the victim has not supported the prosecution case; she has stated that she, on her own, had left her home; she is 19 ...
Uttarakhand High Court
Kartik Vs State Of Uttarakhand
.... arned counsel 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 ...
Uttarakhand High Court
Neeraj Vs State Of Uttarakhand
.... ed counsel for the applicant that out of two cases, based on which the instant FIR has been lodged, in one case, the applicant has been acquitted and in another case, he has been granted bail; he has not committed any offence, as such. 4. The factual aspects, with regard to the past cases, ...
Uttarakhand High Court
Rohit Vs State Of Uttarakhand
.... s 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 both the victim and the informant have not supported the prosecution case at trial; the victim has been declared hostile. 4. This fact is ...
Uttarakhand High Court
Sakib Azam Vs State Of Uttarakhand
.... nation. 7. Learned State Counsel has raised one objection. She would submit that when PW1, a witness of recovery, was examined at trial, he was not cross examined. Instead, adjournment was sought on behalf of the defence. She would submit that had there been any CCTV footage, the PW1 could ...
Uttarakhand High Court
Lekhraj And Four Others Vs State Of Uttarakhand
.... 9. Heard Mr. Navneet Kaushik, learned counsel for the appellants and Mr. Rakesh Negi, learned Brief Holder for the State. 10. Mr. Navneet Kaushik, Advocate submitted that Manoj, the husband of the alleged victim, has died. Appellant-Mittar Sen, aged about 48 years, appellant-Vipin, ...
Uttarakhand High Court
Shail Kumar Dutta And Others Vs Sanjeev Ratra And Others
.... pondent no. 7 to respondent no. 9, argued that the said judgment does not apply to the present case. 6. In Suresh Kumar Bansal’s case, one Shri Mohanlal Bansal (since deceased) as a plaintiff had instituted a suit for eviction and recovery of arrears of rent against one Shri Bhogiram (sin ...
Uttarakhand High Court
Deoraj Tiwari Vs State Of Uttarakhand
.... n granted regular bail by learned Ist Additional Chief Judicial Magistrate, Dehradun. Applicant is not a previous convict. Applicant, aged about 66 years, is a permanent resident of District Dehradun, therefore, there is no possibility of his absconding, and, he is in judicial custody since 13.1 ...
Uttarakhand High Court
Mahipal Vs State Of Uttarakhand
.... sely implicated in the present matter. The scholarship amount was deposited directly in the bank accounts of the concerned students. He did not receive any amount of scholarship. He is not a previous convict. He was granted interim relief during the investigation by this Court in Writ Petition ( ...
Uttarakhand High Court
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