Jagat Singh And Bhupendra Singh Vs State Of Uttarakhand
.... sel for the revisionists, Mr. S.C. Dumka, learned AGA for the State and Mr. Deep Prakash Bhatt, learned counsel for the injured. 6. Both, Komal Singh, the injured, and learned counsel appearing for the revisionists submitted that both the parties have settled their private disputes and aft ...
Uttarakhand High Court
Rajo Kaur @ Rajjo And Another Vs State Of Uttarakhand
.... f both these applicants. 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 subsequent stage of the trial, or in any other proceeding. 7. A child, who ...
Uttarakhand High Court
Ashish Raj Alias Bittu Sharma Vs State Of Uttarakhand
.... ct. He is a permanent resident of District Udham Singh Nagar, therefore, there is no possibility of his absconding. Two co-accused have already been granted anticipatory bail. Charge-sheet has been filed, therefore, there is no chance of tampering with the evidence. 5. Learned counsel for ...
Uttarakhand High Court
Mohd. Ali Vs State Of Uttarakhand
.... d. 7. Learned State Counsel would submit that the Government land was agreed to be sold by the applicant. 8. The Court wanted to know from learned counsel for the informant as to whether the agreement records that the applicant is owner? She would submit that the agreement records tha ...
Uttarakhand High Court
Mohd. Arif Khan Vs State Of Uttarakhand
.... e applicant; a civil suit has already been decreed in the favour of the applicant, of which a first appeal is still pending before this Court. 6. Learned State Counsel admits that there was a decree in favour of the applicant, of which a first appeal is pending. He would submit that the pr ...
Uttarakhand High Court
Angrej Singh Alias Rinku Vs State Of Uttarakhand
.... nvestigation, witness Aslam (PW2) identified the present applicant after seeing the CCTV footage. Applicant confessed his guilt before the independent witness Harjeet Singh and the firearm weapon, used in the offence, recovered from the possession of the present applicant on 22.05.2018, when he w ...
Uttarakhand High Court
Gaurav Goyal And Another Vs Ashok Goyal And Others
.... pleased to direct the Trial Court to decide the temporary injunction application expeditiously within the time bound period as may be fixed by this Hon'ble Court and be pleased to restrain the Respondents from encroaching and from raising any construction over the property in question till dispo ...
Uttarakhand High Court
Ankaj Vs State Of Uttarakhand
.... ith the applicant, who used to harass her. The deceased committed suicide. 5. Learned counsel for the applicant would submit that the daughters of the deceased have told it to the Investigating Officer that, in fact, the deceased would take fights on small issues, and would get quite upset ...
Uttarakhand High Court
Rajpal And Others Vs State Of Uttarakhand
.... - Udham Singh Nagar. They have sought their release on bail. 3. Heard learned counsel for the parties and perused the record. 4. It is argued by learned Senior Counsel appearing for the applicants that co-accused, having similar role, have already been granted bail. 5. This fact ...
Uttarakhand High Court
Balbeer Singh Vs Vijaya
.... Ritu Bahri, CJ 1. Counsel appearing for the appellant seeks permission to withdraw the present Appeal. 2. Permission is granted. Accordingly, the present Appeal is dismissed as withdrawn. 3. Pending application(s), if any, also stand disposed of a ...
Uttarakhand High Court
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