Rajesh Prasad Bahuguna And Others Vs State Of Uttarakhand And Others
.... ch of writ petitions, which is annexed along with the writ petition. 3. Learned State Counsel does not dispute the fact that the matter is squarely covered by the aforesaid judgment. He further submits that the Special Appeal and the SLP filed by the State have also been dismissed. 4. ...
Uttarakhand High Court
Aditya Singh And Another Vs State Of Uttarakhand
.... ady been informant about the pendency of this second anticipatory bail application. He would submit that the witnesses have supported the prosecution case. 7. Having considered, this Court is of the view that this is a case, in which the applicants should be granted anticipatory bail. The i ...
Uttarakhand High Court
Binder Kumar Vs Union Of India
.... bail application of the applicant. The first anticipatory bail application has already been rejected on 02.12.2022. 4. Learned counsel for the applicant would submit that no offence under Section 409 IPC has been made out. The applicant is merely a Clerk. All his superior and junior officer ...
Uttarakhand High Court
United India Insurance Company Ltd Vs Munni And Others
.... ensation in Motor Accident Claim Petition No.209 of 2020. 7. Mr. Naresh Pant, Advocate submitted that the entire amount has been deposited before the concerned Tribunal. 8. Mr. Mayank Pandey, Advocate has filed a Miscellaneous Application (IA No.5 of 2024). He submitted that the res ...
Uttarakhand High Court
Vikas Pandey Vs State Of Uttarakhand
.... me has come into light on the sole statement of the co-accused-Rohtash. No incriminating article has been recovered from the possession of the applicant. Five co-accused including co-accused-Rohtash have already been granted bail by this Court. The alleged forged deeds have not yet been declared ...
Uttarakhand High Court
Vikas Pandey Vs State Of Uttarakhand
.... e has come into light on the sole statement of the co-accused-Rohtash. No incriminating article has been recovered from the possession of the applicant. Seven co-accused including co-accused-Rohtash have already been granted bail by this Court. The alleged forged deeds have not yet been declared ...
Uttarakhand High Court
Princeraj Vs State Of Uttarakhand
.... sel for the applicant would submit that the co-accused, from whose possession the article was allegedly recovered, has already been granted bail; based on the statement of the co-accused, the applicant has been implicated. It is submitted that from the possession of one of the co-accused, cocaine ...
Uttarakhand High Court
Mohan Bohra Vs State Of Uttarakhand
.... counsel for the applicant would submit that lodging or not lodging the FIR, is not the job of the applicant, it is an act of the Station House Officer. The applicant was not investigating the matter. 5. Learned State counsel would submit that it is the applicant, who called the complainant ...
Uttarakhand High Court
Padma Bisht Vs Union Of India And Others
.... davit has been filed by respondent nos.1 to 3, however, the respondent no.4 i.e. Commandant at 2nd Battalion, SSB Pattan (Babatang) PO & PS Pattan, District Baramulla Jammu & Kashmir has filed the counter affidavit. In the counter affidavit, it is clear that the pension has been approved ...
Uttarakhand High Court
Amar Singh Bora Vs State Of Uttarakhand
.... testify, due to which, the alleged recovery is doubtful. Applicant is in custody since 24.01.2020, while the present case is still pending in prosecution evidence. Applicant is a permanent resident of District Pithoragarh, therefore, there is no likelihood of his absconding, and, there are no c ...
Uttarakhand High Court
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