Vikas Yadav Vs State Of Uttarakhand
.... o submit that the victim, in her statements under Section 164 of the Code of Criminal Procedure, 1973 (“the Code”), has stated that she was in relationship with the applicant, who had come on that date to meet her. 5. Learned State Counsel admits the factual aspects to the extent, as argued ...
Uttarakhand High Court
Kanchan & Others Vs State Of Uttarakhand
.... no motive for killing the deceased. 7. Learned counsel for the applicant Vicky would submit that there is no enmity; there is no recovery from the applicants. Hence, it is a case fit for bail. 8. Learned counsel for the informant would submit that the applicants and co-accused had hit ...
Uttarakhand High Court
Raees Alias Golu Vs State Of Uttarakhand
.... . 6. Learned State Counsel would submit that commercial quantity of smack was recovered from the possession of the applicant. 7. The Court wanted to know from learned State Counsel as to where is the compliance of Section 50 of the Act? Is not the communication joint, as per the recov ...
Uttarakhand High Court
Sohil Sharma Vs State Of Uttarakhand
.... sel for the parties and perused the record. 3. It is argued by learned counsel for the applicant that the victim and the informant, both have not supported the prosecution case at trial; there is no forensic, electronic or biological evidence against the applicant. 4. These facts are a ...
Uttarakhand High Court
Shishupal Vs State Of Uttarakhand
.... een examined at trial, in Para 6 of her statement, has stated that there is no injury on the deceased, whereas, the applicant was bleeding from his neck. 5. Learned State Counsel would submit that it is the applicant, who had killed his wife; PW7, the landlord, has confirmed it. 6. It ...
Uttarakhand High Court
Shivdutt Bhatt Vs State Of Uttarakhand
.... 2. Heard learned counsel for the parties and perused the record. 3. It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail. 4. This fact is admitted by learned State Counsel. 5. Having considered, this Court is of the ...
Uttarakhand High Court
Afjal Ali Vs State Of Uttarakhand
.... f the victims are not reliable, because, according to the FIR, it is the applicant, who had called the victims, whereas in the statements, one of the victims has stated that they had called the applicant. It is also argued that there is no witness to the incident. The medical does not support th ...
Uttarakhand High Court
Ashish Raj Alias Bittu Sharma Vs State Of Uttarakhand
.... of District Udham Singh Nagar, therefore, there is no chance of his absconding. One co-accused Anurag Shankhdhar was granted anticipatory bail on 14.12.2023 in Second Anticipatory Bail Application No.61 of 2023. Charge-sheet has already been filed, therefore, there is no chance of tampering with ...
Uttarakhand High Court
Arjun Sharma And Others Vs State Of Uttarakhand
.... The report of the Forensic Science Laboratory is inconclusive. No reliable or cogent evidence against the applicants are on the record. Applicants do not have any criminal antecedents. They are permanent resident of District Dehradun, therefore, there is no likelihood of their absconding. The p ...
Uttarakhand High Court
Anil Bhasin Vs Ashok Kumar Agarwal
.... ,00,000/- in the repair and maintenance of the shop. Without admitting the payment of any such amount or any such expenditure being done by the revisionist, the respondent has agreed to pay a sum of Rs.2,00,000/-to the revisionist in lieu of vacating the shop in question and in lieu of any alleg ...
Uttarakhand High Court
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