Digvijay Singh Vs State Of Uttarakhand
.... no likelihood of his absconding. He is not a previous convict. A charge-sheet has been filed, therefore, there is no requirement of custodial interrogation. 5. On the other hand, Mr. M.K. Chand, A.G.A., for the State, opposed the Anticipatory Bail Application orally. However, he submitted ...
Uttarakhand High Court
Sachin Saxena Vs State Of Uttarakhand & Others
.... nt misconduct, rather, it is submitted by him that adverse entry was awarded against petitioner in relation to certain other charge. 7. It is further submitted by learned State Counsel that allegations imputed against petitioner are serious enough i.e. taking answer sheet of his brother out ...
Uttarakhand High Court
Arun Kumar Vs State Of Uttarakhand & Another
.... as not offered appointment. 4. On the previous date i.e. 02.04.2024, instructions were called in the matter. Today, learned Counsel for the Commission is ready with the instructions, which are taken on record. According to the said instructions, it appears that the petitioner secured total ...
Uttarakhand High Court
Bhawana Devi And Others Vs State Of Uttarakhand And Others
.... rity”, authorized by the Central Government by notification, shall be eligible for appointment as a Teacher. It is worth to mention at this stage that National Council for Teacher Education (N.C.T.E.) has released a Regulation by superseding the N.C.T.E. Regulation, 2009 published on 28.11.2014 ...
Uttarakhand High Court
M/S Saraswati Dynamic Limited Vs Controlling Authority Under The Payment Of Gratuity Act, 1972 And Another
.... ministrative, often arises when jurisdiction of the superior courts to issue writs of certiorari is invoked. Often the line of distinction between decisions judicial and administrative is thin; but the principles for ascertaining the true character of the decisions are well settled. A judicial d ...
Uttarakhand High Court
Mohd. Shahrukh @ Bidi Vs State Of Uttarakhand
.... enced on 25.02.2023 and it was concluded on 31.03.2023; PW2 was examined on 14.09.2023. Thereafter, no witness has been examined 6. These factual aspects have not been denied by the learned State counsel. 7. It is a case pertaining to recovery of narcotic substances in commercial quant ...
Uttarakhand High Court
Shaheed Hussain Vs State Of Uttarakhand
.... cant has been unwell. He was granted short term bail. He still needs time get his medical condition well. 5. Learned State counsel would submit that alleged recovered quantity was sent for examination to the State Analyst and as per report, the recovered quantity was not tested for the Alp ...
Uttarakhand High Court
Jaspal And Another Vs State Of Uttarakhand
.... or the informant. She would also add that at the instance of applicant-Jaspal, a danda was recovered, which, according to him, was used for hitting the deceased on his head, and it had blood stains as well. The recovery memo has been indicated, which records that the applicant-Jaspal has got t ...
Uttarakhand High Court
Rajendra Singh @ Arun Vs State Of Uttarakhand
.... bail. The instant anticipatory bail application deserves to be allowed. 6. The anticipatory bail application is allowed. 7. In the eventuality of arrest, the applicant shall be enlarged on bail on his furnishing a personal bond with two sureties, each in the like amount, to the satis ...
Uttarakhand High Court
Sartaj @ Bora Vs State Of Uttarakhand
.... ecord. He 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. ...
Uttarakhand High Court
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