Mohsin Khan Vs State Of Uttarakhand
.... . 3. Learned counsel for the applicant would submit that earlier today, co-accused Aakash Alias Sanjeev Pal, has already been granted bail in BA1 No.2731 of 2023; the role of the applicant is not dissimilar. 4. This fact is admitted by learned State Counsel. 5. Having considered, ...
Uttarakhand High Court
Waseem And Another Vs State Of Uttarakhand
.... rrested at the spot, named the applicants as the people, who were also involved in the offence. 6. Having considered, this Court is of the view that this is a case, in which the applicants should be granted anticipatory bail. The instant anticipatory bail application deserves to be allowed. ...
Uttarakhand High Court
Satya Prem Vs Laxmi Narayan
.... given to the revisionist/defendant to cross-examine the plaintiff’s witness PW1-Laxmi Narayan, no further opportunity could be given in the shape of the re-examination of the said witness to fill the lacuna in the case of the revisionist/defendant. According to the learned trial court, this woul ...
Uttarakhand High Court
Mandeep Singh Vs State Of Uttarakhand
.... eign school. He would submit that Rs. 8,70,000/- were deposited in the account of the applicant. He would refer to Page 6, Paragraph 7 of the counter affidavit filed by the State. 6. Learned State Counsel would submit that Rs. 8,70,000/- were taken by the applicant in the name of securing ...
Uttarakhand High Court
Sahadat Khan Vs State Of Uttarakhand
.... el for the parties and perused the record. 3. It is argued by learned Senior Counsel appearing for the applicant that the applicant has been implicated in the case based on a previous case in the past, in which the applicant is already on bail. 4. This fact is admitted by learned State ...
Uttarakhand High Court
Shakeel Khan Vs State Of Uttarakhand
.... be his brother-in-law. 4. Learned counsel for the applicant would submit that the main accused, from whose possession allegedly the narcotic substances has been recovered, has already been granted bail; applicant is not a previous convict; the applicant has been implicated merely based on ...
Uttarakhand High Court
Imran And Another Vs State Of Uttarakhand
.... Station- Buggawala, District- Haridwar. They have sought their 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 applicants deserve to be enlarged on bail. 4. Th ...
Uttarakhand High Court
Hari Singh Karakoti Vs State Of Uttarakhand
.... e Prevention of Cruelty to Animals Act, 1960, Police Station- Bhatraujkhan, District- Almora. 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 appl ...
Uttarakhand High Court
Reshma 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
Ajay Chetri Vs State Of Uttarakhand
.... cused, namely, Sukhdev has been granted bail by the Additional Sessions Judge, Dehradun and two co-accused have been granted bail by this Court. Applicant is not a previous convict. He is a permanent resident of District, Dehradun, therefore, there is no possibility of his absconding. The presen ...
Uttarakhand High Court
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