Firoz Khan Vs State Of Uttarakhand
.... dly recovered from the possession of the applicant. 4. It is the case of the applicant that he has been falsely implicated; alleged recovered quantity is less than commercial; it is a case of non-compliance of the provisions of the Act; he is not a previous convict. 5. Learned State C ...
Uttarakhand High Court
Vijay Bharat Vs State Of Uttarakhand
.... Rs.25,000/- from the parlor or boutique, where as the revisionist is unemployed youth. 7. After hearing the parties, by the impugned order, the revisionist was directed to pay Rs.3,000/- as maintenance to the respondent no.2 and Rs.2,000/- to the respondent no.3 the daughter of the parties ...
Uttarakhand High Court
Jai Prakash Shah Vs State Of Uttarakhand
.... l for the applicant would submit that the applicant is in custody since 07.01.2024. His father is unwell. There is no one to look after him back at home. Therefore, it is a case fit for bail. 5. Learned State counsel would submit that the applicant transferred Government money in his three ...
Uttarakhand High Court
Neeraj Kumar Vs State Of Uttarakhand
.... es and perused the record. 3. It is argued that the informant, who has been examined as PW2 has not supported the prosecution case at trial. The statement of PW2 Vinay Kumar recorded in Criminal Case No. 984 of 2023, has been filed as Annexure 1 to the supplementary affidavit. 4. Havi ...
Uttarakhand High Court
Imlakh Khan Vs State Of Uttarakhand
.... it to various persons. 5. Learned Senior Counsel for the applicant would submit that most of the degree holders have already been granted bail; one of the co-accused, Imran, has already been granted bail, from whose possession, certain degrees and other documents were recovered. It is argu ...
Uttarakhand High Court
Hukum Singh Danu Vs State Of Uttarakhand
.... e matter was submitted on 27.06.2023; it is a case of recovery of commercial quantity of charas. 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 subsequ ...
Uttarakhand High Court
Shamim Ahmad Vs State Of Uttarakhand
.... ikasnagar, District-Dehradun. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail. 4. The bail applicat ...
Uttarakhand High Court
Manoj Kumar Vs State Of Uttarakhand
.... ding to him, on 25.09.2016, when he was inspecting an under-construction road, he was attacked by the revisionist, due to which he sustained some injuries. He was saved by some witnesses. 12. PW2, Kamal Singh, and PW3, Harish Kumar, have supported the prosecution case. 13. PW4, Sompal ...
Uttarakhand High Court
Dharmendra Kumar Vs State Of Uttarakhand
.... . Bilal Ahmed, Advocate, contended that the applicant has been implicated in the present matter. No evidence has been found against him during the investigation. Co-accused persons have been granted regular bail by this Court. Applicant is not a previous convict. He is in judicial custody since ...
Uttarakhand High Court
Bhupal Singh Vs Jagat Singh And Two Others
.... , for the respondent no.3 - Insurance Company. 5. Both, appellant – claimant and respondent no.2 submitted that they have resolved their disputes and after resolving their disputes they have filed a Compromise Application (IA No.7199 of 2024). 6. As per the Compromise, the responden ...
Uttarakhand High Court
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