Kanahiyya Paswan Vs State Of Uttarakhand
.... o marry, but now the applicant is not traceable. 4. Learned counsel for the applicant would submit that the applicant and the victim, both were in relationship for a long. They both are major. Their relationship was consensual. They wanted to marry, but somehow the marriage did not take pl ...
Uttarakhand High Court
Digvijay Singh Vs State Of Uttarakhand
.... e is a permanent resident of District Udham Singh Nagar, therefore, there is no possibility of his absconding, and, charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence. 5. On the other hand, Mr. G.S. Sandhu, learned Additional Advocate General ...
Uttarakhand High Court
Vikrant Chaurasiya Vs State Of Uttarakhand
.... the various authorities claiming himself as an actual Preet Pal Singh Kang. However, the power of attorney was got cancelled by Preet Pal Singh Kang through a registered deed. 5. Mr. Arvind Vashistha, learned Senior Advocate, argued that the applicant has not executed any agreement to sell ...
Uttarakhand High Court
Imran Ahmad Vs State Of Uttarakhand
.... entary evidence and charge-sheet along with relevant documents have already been filed by the Investigating Officer, therefore, there is no chance of tampering with the evidence, and, the applicant is in judicial custody since 17.08.2023. 6. On the other hand, Mr. G.S. Sandhu, learned Addi ...
Uttarakhand High Court
Rajpal Vs State Of Uttarakhand
.... aridwar. He has sought his release on bail. 3. Heard learned counsel for the parties and perused the record. 4. It is argued by learned counsel for the applicant that the victim has not supported the prosecution story at trial; co-accused has already been granted bail. 5. This f ...
Uttarakhand High Court
Hinsh Kunwar Alias Harish Vs State Of Uttarakhand
.... State Counsel would submit that the victim has supported the prosecution case during investigation. 6. It is a stage of bail. Much of the discussion is not expected of. Arguments are being appreciated with the caveat that any observation made in this order shall have no bearing at any subs ...
Uttarakhand High Court
Brajnandan Vs State Of Uttarakhand
.... y weighed the sample of the article, which is 4.68 grams and its wrapper is 3.89 grams. 6. Learned counsel for the applicant would submit that not only this, when PW1 was examined in the Court, he still maintained that the weight of the allegedly recovered article is 255 grams. Therefore, i ...
Uttarakhand High Court
Imran Ahmad Vs State Of Uttarakhand
.... cumentary evidence and charge-sheet along with relevant documents have already been filed by the Investigating Officer, therefore, there is no chance of tampering with the evidence, and, the applicant is in judicial custody since 17.08.2023. 6. On the other hand, Mr. G.S. Sandhu, learned A ...
Uttarakhand High Court
Naveen Nautiyal Vs State Of Uttarakhand
.... ick report for offences u/s 354, 323, 506 IPC, Sections 3(1)(x) of the SC/ ST Act and Sections 4/5 of the POCSO Act was registered, but subsequently, the charge-sheet was filed including Section 376(3) IPC. It is further submitted that appellant has been falsely implicated and the version of fir ...
Uttarakhand High Court
Raj Munisha Vs Arvind Kumar Garg
.... de of Civil Procedure, 1908 vide impugned order dated 17.02.2023. 3. The revisionist has requested to grant one more opportunity to file the written statement within a week from today. 4. Mr. Tapan Singh, Advocate, appearing for respondent-plaintiff, has opposed the said submission o ...
Uttarakhand High Court
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