Mandeep Singh Vs State Of Uttarakhand
.... eated by the applicant in the name of securing him job in abroad. 4. Learned counsel for the applicant would submit that there is no money transaction; there is no evidence against the applicant. 5. Learned State Counsel would submit that there is no money transaction, as such, detect ...
Uttarakhand High Court
Mandeep Singh Vs State Of Uttarakhand
.... rs were partners. When some dispute arose, instant FIR has been lodged on false grounds. 5. Learned counsel for the informant would submit that the informant is not partner with the applicant. He admits that in FIR No.18 of 2022, Police Station Rudrapur, District Udham Singh Nagar, the inf ...
Uttarakhand High Court
Bhupendra Ram Alias Pali Vs State Of Uttarakhand
.... hat the applicant and she, both were known to each other. They had shared their mobile numbers to each others. In her examination before the court, particularly in her cross-examination, she has admitted that she had telephoned the applicant that her family members are going to fix her marriage ...
Uttarakhand High Court
Rizwan Vs State Of Uttarakhand
.... was in relationship with the applicant. The applicant established physical relations with her, but he made intimate videos. Although during investigation, the victim has stated in her statement under Section 164 of the Code of Criminal Procedure, 1973 that when she asked the applicant to marry h ...
Uttarakhand High Court
Mohseen @ Mausir Vs State Of Uttarakhand
.... that co-accused, who was arrested at the spot, named the applicant as the person, who was also involved in the offence. 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 applicatio ...
Uttarakhand High Court
Piyush Baliyan Vs State Of Uttarakhand
.... ail 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 satisfaction of the Arresting Officer ...
Uttarakhand High Court
Gulab Singh Vs State Of Uttarakhand
.... bmit that there is one eye witness, Suresh Kumar, who has been examined at the trial. He has stated that when he reached at the place of incident, his sister was still alive, and he had seen the applicant running away from that place. It is submitted that the place, where PW2, Suresh Kumar, rece ...
Uttarakhand High Court
Jitendra Ahlawat @ Jitendra Kumar Vs State Of Uttarakhand
.... was allegedly recovered from the possession of the applicant. 4. It is the case of the applicant that the alleged recovered quantity is less than commercial; there has been non-compliance of the provisions of the Act; he is not a previous convict. 5. Learned State Counsel would submi ...
Uttarakhand High Court
Asma Vs State Of Uttarakhand
.... ice Station- Bhagwanpur, District- Haridwar. She has sought her 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. T ...
Uttarakhand High Court
Trilok Singh Alias Soley Vs State Of Uttarakhand
.... eti, District- Tehri Garhwal. 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
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