Alla Rakha And Another Vs State Of Uttarakhand And Another
.... peal No.9 of 2021, Alla Rakha and Another Vs. State, by the court of Additional District and Sessions Judge, Vikasnagar, Dehradun. By it, the judgment and order dated 28.10.2021, passed in the case, has been upheld. 2. A joint compromise application (IA No. 2 of 2024) has been filed along w ...
Uttarakhand High Court
Nawab Hasan Vs State Of Uttarakhand
.... of 2024) has been filed by the revisionist as well as the complainant along with their affidavits. 3. Heard learned counsel for the parties and perused the record. 4. Learned counsel for the parties would submit that parties have settled the dispute amicably; the revisionist has deposi ...
Uttarakhand High Court
Ajeet Vs State Of Uttarakhand
.... herefore, he is entitled to bail on this ground only. 3. Learned counsel for the applicant/accused would further submit that the applicant/accused is ready to furnish local sureties if he is released on bail. 4. Per contra, learned counsel for the State would submit that the applicant/ ...
Uttarakhand High Court
Shadab Vs State Of Uttarakhand
.... commercial quantity, was recovered from the applicant. 4. It is the case of the applicant that he is innocent; the FIR is false and fabricated; the alleged recovered quantity is less than commercial; he is not a previous convict. 5. Learned State Counsel would submit that though the ap ...
Uttarakhand High Court
Ramesh Tyagi Vs State Of Uttarakhand
.... ered from the possession of the applicant. 4. It is the case of the applicant that nothing was recovered from him; there is no independent witness; the alleged recovered quantity is less than commercial; he is not a previous convict. 5. Learned State Counsel would submit that though th ...
Uttarakhand High Court
Hafeez Vs State Of Uttarakhand
.... , 2007, Police Station- Jaspur, District- Udham Singh Nagar. 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 b ...
Uttarakhand High Court
Salman @ Pahari Vs State Of Uttarakhand
.... 3. It is argued by learned counsel for the applicant that in all the cases, based on which the instant FIR has been lodged, the applicant has already been granted bail; he is not a previous convict. 4. Learned State Counsel would submit that the bail rejection order does not reveal an ...
Uttarakhand High Court
Shobhit @ Shola Vs State Of Uttarakhand
.... as allegedly recovered from the possession of the applicant. 4. It is the case of the applicant that nothing was recovered from him; he has been falsely implicated; the alleged recovered quantity is less than commercial; he is not a previous convict. 5. Learned State Counsel would sub ...
Uttarakhand High Court
Honey Singh Vs State Of Uttarakhand
.... ation- Doiwala, 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 ap ...
Uttarakhand High Court
Vijay Yadav Vs State Of Uttarakhand
.... 3. Learned counsel for the applicant would submit that the main accused has already been granted bail; in the offences, on the basis of which the instant FIR has been lodged, the applicant has already been granted anticipatory bail by this Court; applicant is not a previous convict. 4. ...
Uttarakhand High Court
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