Kamal Virmani Vs State Of Uttarakhand
.... eet has already been filed, therefore, there is no chance of tampering with the evidence, and one co-accused of the similar role, namely, Imran Ahmad, has already been granted regular bail by this Court. 5. Mr. Pratiroop Pandey, A.G.A., appearing for the State has opposed the bail applicat ...
Uttarakhand High Court
Dal Chand Singh & Others Vs State Of Uttarakhand
.... ating article has been recovered from his computer. The alleged forged sale deeds/title deeds have not yet been declared forged by any Competent Court. Applicant is a senior member of Bar, Dehradun, who has been in practice for about 27 years and has an impeccable career. He is in judicial custod ...
Uttarakhand High Court
Rakshita Kandpal And Another Vs Dr. Hemant Kandpal And Another
.... er, the respondent-Dr. Hemant Kandpal did not take care of her. She is not able to maintain herself, whereas, the respondent- Dr. Hemant Kandpal is an Assistant Professor in a university and gets Rs. 42,000/- per month as salary. 10. The respondent- Dr. Hemant Kandpal filed objections to th ...
Uttarakhand High Court
Hemant Negi Alias Vikki & Others Vs State Of Uttarakhand
.... Negi would submit that the FIR is quite delayed. The victim had gone to lodge a report against her husband. The Investigating Officer ought to have investigated that aspect also. The investigation has yet not completed. The prosecution case is doubtful. Hence, it is a case fit for bail. 6. ...
Uttarakhand High Court
Shagun Vs State Of Uttarakhand
.... co-accused was spotted taking the child. When questioned, the co-accused took the police at the house of the applicant from where the child was recovered. She would also argue that, in fact, the police was informed by the husband of the applicant that the applicant has brought the child in her ...
Uttarakhand High Court
Mubarik Vs State Of Uttarakhand
.... stablished physical relations with the victim. 4. Learned counsel for the applicant would submit that the victim is major. Her statement given during investigation reveals that she and co-accused Sohail had relationship. In her statement given to the doctor, she has named only co-accused S ...
Uttarakhand High Court
Taufik Ahmad Vs State Of Uttarakhand
.... ed to the cousin of the victim. There is a matrimonial discord between them. Hence, it is a case fit for bail. 5. Learned State counsel would submit that the victim has throughout supported the prosecution case. 6. It is a stage of bail. Much of the discussion is not expected of. Argum ...
Uttarakhand High Court
Sonu Vs State Of Uttarakhand
.... l 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 ...
Uttarakhand High Court
Kurban And Others Vs State Of Uttarakhand
.... The police arrested some persons, but one person managed to escape. 4. Learned counsel for the applicants would submit that the person, who allegedly managed to escape from the place of incident, has already been granted anticipatory bail by this Court; there is no independent witness; appli ...
Uttarakhand High Court
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
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