Abdul Kadir Vs State Of Uttarakhand
.... of his absconding. He is not a previous convict. He is in judicial custody since 13.02.2023. Charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence. 6. Learned counsel for the State has opposed the Bail Application. 7. Having considered the ...
Uttarakhand High Court
Abdul Kadir Vs State Of Uttarakhand
.... absconding. He is not a previous convict. He is in judicial custody since 13.02.2023. Charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence. 6. Learned counsel for the State has opposed the Bail Application. 7. Having considered the submis ...
Uttarakhand High Court
Abdul Kadir Vs State Of Uttarakhand
.... t resident of District Haridwar, therefore, there is no likelihood of his absconding. He is not a previous convict. He is in judicial custody since 13.02.2023. Charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence. 6. Learned counsel for the Sta ...
Uttarakhand High Court
Chandpal And Another Vs State Of Uttarakhand
.... ole of applicant-Mahendra Singh is similar to him. He seeks permission to withdraw the bail application insofar as it relates to the applicant Chandpal. 5. Learned State Counsel admits that the role of the applicant Mahendra Singh is similar to that of co-accused-Ashok Kumar, who has been g ...
Uttarakhand High Court
Amit Kumar Vs State Of Uttarakhand
.... ubtful. When the article was weighed in the court on 18.03.2024, when the statement of PW2 was recorded, the total weight was 844 grams. He would submit that if 100 grams sample is added to 844 gram, it comes 944 grams, which is much less than the allegedly recovered quantity. The weight of the ...
Uttarakhand High Court
Vishal Kumar Vs State Of Uttarakhand
.... tended that the bequeathed property was purchased by the applicant’s father from one Smt. Swaroop Kumari through a registered sale deed. The report of the Forensic Science Laboratory is inconclusive. Applicant is not a previous convict. He is a permanent resident of District Muzaffarnagar (U.P.) ...
Uttarakhand High Court
Sunil Rathi Vs State Of Uttarakhand
.... Sub-Jailor. The applicant was in custody at the relevant time. According to the prosecution, it is the applicant who planned to kill the Sub-Jailor. 4. Learned counsel for the applicant would submit that there is no evidence against the applicant. Thirty six witnesses have been examined. I ...
Uttarakhand High Court
Devendra Singh Vs State Of Uttarakhand
.... m Singh Nagar. He is not a previous convict. He is an Officer of Mini Bank Customer Service Center, Meghawala, therefore, there is no possibility of his absconding. Charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence. 5. Mr. Pratiroop Pandey, ...
Uttarakhand High Court
Chanchal Babbar Vs State Of Uttarakhand And Others
.... stitution in the district. The representation made by petitioner also could not get the desired result on the pretext that a departmental enquiry is going on regarding the aforesaid dispute. 4. Be that as it may, it is not an issue where enquiry is required. If petitioner wants herself to ...
Uttarakhand High Court
Praveen Mishra Vs State Of Uttarakhand And Others
.... try (special adverse entry) was awarded to him. Feeling aggrieved there-against, he approached respondent no.2 by filing a departmental appeal/representation which is still pending. 3. A limited prayer has been made by learned Counsel for petitioner before this Court today that a direction ...
Uttarakhand High Court
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