Dwarika Prasad Vs State Of Uttarakhand
.... Drugs and Psychotropic Substances Act, 1985, Police Station Lamgaon, District Tehri Garhwal. He has sought his release on bail. 2. This is the second bail application. The first bail application, being BA1 No.1472 of 2022, was rejected on 22.09.2022. 3. Having considered, this Court d ...
Uttarakhand High Court
Sonu Vs State Of Uttarakhand
.... Section 304-B IPC, Police Station Kotwali Manglore, District Haridwar. He has sought his release on bail. 2. This is the second bail application. The first bail application, being BA1 No.1219 of 2023, was rejected on 05.03.2024. 3. Having considered, this Court does not see any new gr ...
Uttarakhand High Court
Sarla Vs State Of Uttarakhand And Others
.... of this Court in WPSS No.2680 of 2017, 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. 4. In this view of the matter, this writ petitions is allowed and the impugned order ...
Uttarakhand High Court
Ashutosh Gawri Vs Mukesh Sharma And Another
.... dvocate, contended that the appellant has purchased the suit property through a registered sale deed. He has paid the entire sale consideration. However, he has deposited Rs.12,20,000/-(Rupees Twelve Lakh Twenty Thousand) as sale consideration, which was to be paid by the respondent no.2-defenda ...
Uttarakhand High Court
Amrit Kaur (Deceased) Through Legal Representative Vs Omesh Kumar And Others
.... hartha Singh, learned counsel for the respondents. 4. Mr. P.C. Maulekhi, Advocate submitted that the appellant wants to deposit the court fee as directed by the Trial Court vide order dated 25.06.2008 after amending the valuation clause. 5. Mr. P.C. Maulekhi, Advocate submitted that ...
Uttarakhand High Court
Amrit Kaur (Deceased) Through Legal Representative Vs Sita Devi And Others
.... rtha Singh, learned counsel for the respondents. 4. Mr. P.C. Maulekhi, Advocate submitted that the appellant wants to deposit the court fee as directed by the Trial Court vide order dated 25.06.2008 after amending the valuation clause. 5. Mr. P.C. Maulekhi, Advocate submitted that t ...
Uttarakhand High Court
Bhaskar Bajetha Vs State Of Uttarakhand
.... ication for its release, which has been rejected. 10. In fact, the impugned order reveals that 2 persons were arrested with smack in their possession while they were riding the vehicle. 11. Learned counsel for the revisionist would submit that the vehicle is parked in the open place i ...
Uttarakhand High Court
Om Prakash Vs State Of Uttarakhand
.... isputed succession is not a job of Survey Lekhpal. It is also argued that the applicant is in custody for more than one year. 5. On the other hand, learned State Counsel would submit that it is the applicant whose job is to make changes in the Khatauni; it is the applicant’s job; he demand ...
Uttarakhand High Court
Mohd. Tahir Vs State Of Uttarakhand
.... of the applicant. 4. It is the case of the applicant that the alleged recovered quantity is less than commercial; nothing was recovered from him; there is no independent witness; he has been falsely implicated; he is not a previous convict. 5. Learned State Counsel would submit that t ...
Uttarakhand High Court
Akash Kumar Vs State Of Uttarakhand
.... ms smack was allegedly recovered from the possession of the applicant. 4. It is the case of the applicant that the alleged recovered quantity is less than commercial; nothing was recovered from him; he has been falsely implicated; he is not a previous convict. 5. Learned State Counsel ...
Uttarakhand High Court
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