Mohit Vs State Of Uttarakhand
.... 2. Heard learned counsel for the parties and perused the record. 3. It is argued that the co-accused having similar role has already been enlarged on bail. 4. This fact is admitted by the learned State counsel. 5. Having considered the entirety of facts, this Court is of th ...
Uttarakhand High Court
Shabbu Alias Shabbu Ali Vs State of Uttarakhand
.... was allegedly recovered from the possession of the applicant. 4. It is the case of the applicant alleged recovery quantity is less than commercial; there is no independent witness; there is a non compliance of the provisions of the Act; he is not a previous convict. 5. Learned State c ...
Uttarakhand High Court
State Of Uttarakhand Vs Gurbinder Singh & Others
.... , a major lady, wanted to marry Gurbinder Singh and when her marriage did not take place with him, she falsely implicated the respondents by creating a concocted story. 14. We have carefully assessed the evidence, adduced by the prosecution. 15. On 01.12.2011, Dr. L.S. Toliya (PW7) t ...
Uttarakhand High Court
Shivmurti Vs State Of Uttarakhand
.... ial Welfare Officer. There was no role of the applicant in the said disbursement. The scholarship amounts were deposited directly in the bank accounts of the concerned students. The institute-in-question was situated outside the State of Uttarakhand. There was no policy prior to 15.07.2015 for p ...
Uttarakhand High Court
Sarfaraz And Others Vs State Of Uttarakhand
.... ided the premises, the applicants managed to escape. 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. 7. The anticipatory bail application ...
Uttarakhand High Court
Sabir Vs State Of Uttarakhand
.... when police raided the premises, the applicant managed to escape. 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 application deserves to be allowed. 7. The anticipatory bai ...
Uttarakhand High Court
Shivmurti Vs State Of Uttarakhand
.... question was situated outside the State of Uttarakhand. There was no policy prior to 15.07.2015 for physical verification of the students. Applicant is a Government servant, therefore, there is no likelihood of his absconding. He was not arrested during the course of the investigation. He is not ...
Uttarakhand High Court
State Of Uttaranchal Vs Jeet Singh And Others
.... he time of occurrence, his trial was separated. 8. It is an admitted case that this matter relates to circumstantial evidence. It has come in evidence that accused Dharmendra and Dinesh admitted their guilt before the witness PW-2 Karnail Singh and PW-3 Mahendra Singh. Admittedly, the con ...
Uttarakhand High Court
Rajesh Kumar Vs State Of Uttarakhand & Others
.... ling the present petition. 6. It is submitted by learned Counsel for petitioner vehemently that the tenure of petitioner was extended by the State Government under the hands of Principal Secretary (Law) and Legal Remembrancer, vide order dated 21.11.2023, and, therefore, it is only the Sta ...
Uttarakhand High Court
Sanju Vs State Of Uttarakhand
.... sought any adjournment. 5. Learned State counsel admits these facts. 6. It is a case of recovery of commercial quantity of narcotic substance and in such cases Section 37 of the Act makes specific provisions. Bail in such cases may not be granted, unless the Court is satisfied that th ...
Uttarakhand High Court
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