Sonu Vs State Of Uttarakhand
.... for the parties and perused the record. 3. It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail. 4. This fact is admitted by learned State Counsel. 5. Having considered, this Court is of the view that it is a case f ...
Uttarakhand High Court
Vikesh @ Militry Vs State Of Uttarakhand
.... Hence, it is a case fit for bail. 6. Learned counsel for the informant would submit that the applicant is named in the FIR; there are gunshot injuries on two of the injured, which were dangerous to life. Hence, it is not a case fit for bail. 7. Learned State Counsel would submit that t ...
Uttarakhand High Court
Sajjad Husain Vs State Of Uttarakhand
.... t that the FIR was lodged against the husband, the father-in-law, the mother-in-law, sisters-in-law and others; the mother-in-law and the sisters-in-law have already been exonerated; sister-in-law and brother-in-law have already been granted bail by this Court; there are general allegations agai ...
Uttarakhand High Court
Balwant Ram Vs State Of Uttarakhand
.... ss in the 1000 grams, which was allegedly recovered from the applicant, which is less than commercial. 5. Learned State counsel would submit that it is a case of chance recovery. Commercial quantity of charas was recovered from the possession of the applicant. 6. It is a stage of ba ...
Uttarakhand High Court
Rajiv Bhardwaj Vs State Of Uttarakhand And Others
.... Therefore, immediately after knowing about the said forgery, applicant moved a complaint on 15.02.2020 at police station Bhagwanpur to lodge the First Information Report. The co-accused Gaurav Ratan Sharma embezzled the amount of scholarship, therefore, he was arrested by the police. The presen ...
Uttarakhand High Court
Kamal Singh Bisht Vs State Of Uttarakhand And Another
.... 4. Learned counsel for the parties would submit that the parties have settled the dispute amicably; the revisionist has deposited 15% of the cheque amount with the Uttarakhand Legal Services Authority, in view of the law laid down by the Hon’ble Supreme Court in the case of Damodar S. Prabhu v. ...
Uttarakhand High Court
Mewa Lal Mohite Vs State Of Uttarakhand
.... Patel Nagar, 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 applicants deserve to be enlarged on bail. 4. The bail appli ...
Uttarakhand High Court
Divisional Manager (Operation), Uttarakhand Transport Corporation, Dehradun Vs Kavita Devi And Five Others
.... 3. Both the parties submitted that they have resolved their disputes, and after resolving their disputes, they have filed a compromise application. As per the compromise, the appellant is ready to pay Rs.11,50,000/-(Rupees Eleven Lakh Fifty Thousand) to the respondents-claimants, out of whi ...
Uttarakhand High Court
Kalawati Devi And Two Others. Vs National Insurance Company Limited And Three Others
.... conferencing) for the respondent no.1 and Mr. D.C.S. Rawat, learned counsel for respondent no.3 are present. 3. Mr. H.M. Bhatia, Advocate and Mr. Rajendra Kumar, Manager (Legal) of the Insurance Company submitted that the parties have settled their disputes. 4. Mr. H.M. Bhatia, Advoc ...
Uttarakhand High Court
Harshit Sharma Vs State Of Uttarakhand And Another
.... sue the criminal case against the present applicant. 5. Both, the applicant and respondent no.2 submitted that they have filed a Compounding Application with affidavits with their free will and without any pressure. 6. Both the parties submitted that they have filed a Compromise App ...
Uttarakhand High Court
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