Mohan Singh Vs State Of Uttarakhand
.... dent of the said institute like others. Applicant has been falsely implicated in the present matter. He was granted interim relief during the course of the investigation. He is a permanent resident of District Udham Singh Nagar, therefore, there is no chance of his absconding. He does not have an ...
Uttarakhand High Court
Jitendra Kumar Vs State Of Uttarakhand
.... innocent; he was merely asked to witness the deeds; he is not the beneficiary. He would refer to the agreement to sale to argue that it reveals that the money was paid in cash some times in the year 2012 also, when even there was no Power of Attorney. It is argued that if there was no Power of A ...
Uttarakhand High Court
Rambabu Vs State Of Uttarakhand
.... d the record. 3. It is argued that the victim has already been examined at trial. She has not supported the prosecution case at trial. There is no forensic, biological or electronic evidence. 4. These facts are admitted by the learned State counsel. 5. Having considered the entir ...
Uttarakhand High Court
Imran Vs State Of Uttarakhand
.... report does not support the prosecution case. The statement of the victim is not credible; it is inconsistent; she did not raise any alarm, when she was taken to Delhi; the applicant is in custody since 06.03.2022. Hence, it is a case fit for bail. 5. Learned State counsel would submit tha ...
Uttarakhand High Court
Talib Vs State Of Uttarakhand
.... ay. They were subsequently apprehended and firearms were recovered from them. One of them is the applicant. 5. Learned counsel for the applicant would submit that he was not arrested from the spot; it is no injury case. 6. Learned State counsel would submit that when the police was on ...
Uttarakhand High Court
Fehris Vs State Of Uttarakhand
.... remony; he is the only brother. 4. Learned State Counsel, under instructions, would submit that the facts as stated by the applicant are true. 5. Having considered, purely on humanitarian ground, this Court is of the view that, the applicant may be granted short term bail for a period ...
Uttarakhand High Court
Jagtar Singh @ Jassi Vs State Of Uttarakhand
.... blackmailed, established physical relations with the informant on multiple occasions and demanded money also. 4. Learned counsel for the applicant would submit that no obscene was recovered by the Investigating Officer; there is no obscene video as such; the applicant has no criminal hist ...
Uttarakhand High Court
Rafad Vs State Of Uttarakhand
.... examined. It is also argued that the applicant has not 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 ma ...
Uttarakhand High Court
Firoz Vs State Of Uttarakhand
.... herself has seen the CCTV footages. The applicant is seen to have been taken by the police personnel from the door of his house. Learned State counsel has tendered for the perusal of the Court the instructions which have been received. Let it be taken on record. 6. It is a stage of bail. M ...
Uttarakhand High Court
Sanu Gazi @ Mohammad Amzad Gazi Vs State Of Uttarakhand.
.... sent matter rests on the documentary evidence. The relevant documents are in the possession of the Investigating Officer. A charge-sheet has already been filed, therefore, there is no need of custodial interrogation. 5. On the other hand, Mr. M.K. Chand, A.G.A., for the State, opposed the ...
Uttarakhand High Court
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