Vijay Nautiyal Vs State Of Uttarakhand
.... rd learned counsel for the parties and perused the record. 3. It is argued by learned counsel for the applicant that co-accused has already been granted bail; the role of the applicant is not dissimilar. 4. Learned State Counsel admits this fact. 5. Having considered, this Court ...
Uttarakhand High Court
Nawab Singh Shakya Vs State Of Uttarakhand
.... 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. Learned State Counsel admits this fact. 5. Having considered, this Court is of the view that it is a case ...
Uttarakhand High Court
Danish Vs State Of Uttarakhand
.... r the parties and perused the record. 3. Learned counsel for the applicant would submit that the applicant is not a previous convict; the applicant is already on bail in the cases, based on which the instant FIR has been lodged. 4. Learned State Counsel admits these facts. 5. Hav ...
Uttarakhand High Court
Samoon And Others Vs State Of Uttarakhand
.... 3. Heard learned counsel for the parties and perused the record. 4. According to the FIR, on 07.05.2024, police raided a premises and recovered beef and other articles and arrested the applicants. 5. It is the case of the applicants that it is a false case; there is no independent wi ...
Uttarakhand High Court
Mudassir And Another Vs State Of Uttarakhand
.... record. She would submit that when police raided the premises, the applicants managed to escape. 6. Having considered, this Court is of the view that this is a case, in which the applicants should be granted anticipatory bail. The instant anticipatory bail application deserves to be allowe ...
Uttarakhand High Court
Dharmendra Singh Vs State Of Uttarakhand
.... This is the second bail application. The first bail application, being BA1 No.1193 of 2021, was dismissed as not pressed on 12.07.2021. 4. It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail. 5. Learned State Counsel ad ...
Uttarakhand High Court
Ram Singh Mehra And Others Vs State Of Uttarakhand And Others
.... s reached to Rs.5200/- per month. 5. It is contended by learned counsel for petitioners that once respondent-State is ready to pay and is paying minimum of pay scale in accordance with sixth pay commission, there should be nothing to preclude the respondents from paying minimum of pay scal ...
Uttarakhand High Court
Lohit Singh Vs State Of Uttarakhand And Another
.... he respondent-department. 6. On 05.06.2024, learned counsel for the respondent No.2 was directed to seek instruction as to whether this much accommodation could be given to the petitioner or not. 7. Learned counsel for respondent No.2, today, comes up with instruction that already o ...
Uttarakhand High Court
Ajay Mohan Paliwal Vs State Of Uttarakhand
.... rged sale deeds/title deeds have not yet been declared forged by any competent Court. The present case rests on the documentary evidence and all the relevant documentary evidence have already been filed by the Investigating Officer along with the charge-sheet. Three co-accused of the similar rol ...
Uttarakhand High Court
Ajay Mohan Paliwal Vs State Of Uttarakhand
.... rged sale deeds/title deeds have not yet been declared forged by any competent Court. The present case rests on the documentary evidence and all the relevant documentary evidence have already been filed by the Investigating Officer along with the charge-sheet. Five co-accused of the similar role ...
Uttarakhand High Court
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