State Of Uttarakhand Vs Rinku & Others
.... ion falsely, as the informant was compelling to them to sell the property on a very meager price and the prosecution was launched with the connivance of the police. 10. The learned Sessions Judge by reason of the impugned judgment and order dated 18.11.2014 acquitted all the respondents/acc ...
Uttarakhand High Court
Hira Singh Mahara And Others Vs State Of Uttarakhand And Others
.... gned in the writ petition, the petitioners are before this Court. 5. It is submitted by learned counsel for the petitioners that the controversy involved in the present writ petition is no longer res-integra and a Division Bench of this Court, in Writ Petition No.409 of 2020 (S/B) Sudars ...
Uttarakhand High Court
Purushottam Singh Rawat Vs Rajpal Thapa
.... affidavit (IA No.10019 of 2024) dated 08.04.2024 praying that he is ready to vacate the shop in-question within 18 months and he is ready to pay the occupational charges at the rate of Rs.5,000/- per month to the respondent – plaintiff and further undertakes not to demolish the shop and not to s ...
Uttarakhand High Court
Trilochan Suyal Vs State Of Uttarakhand
.... t would submit that it did not reveal that any demand was made by the applicant from Dwarika Prasad, and, in fact, it is argued that the transcript does not reveal that any demand was ever made. 5. In addition to it, it is also argued that the recovery was made from the register of the Rev ...
Uttarakhand High Court
Prabhjot Singh Alias Prabhjeet Singh Alias Pannu Vs State Of Uttarakhand
.... .R.S. Gill, Advocate, contended that the applicant has been falsely implicated in the present matter. He had given Rs. 15,000/- in advance to purchase a motorcycle from the shop of Jarnail Singh. The registration number of the said motorcycle is not UK06K4963 but its number is UK18K4963. After h ...
Uttarakhand High Court
Irshad @ Manhar Vs State Of Uttarakhand
.... rned counsel 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 ...
Uttarakhand High Court
Vishal & Others Vs State Of Uttarakhand
.... parties and perused the record. 5. It is argued by learned counsel for the applicants that co-accused, Vipin Diwakar, has already been granted bail by this Court; there is no specific role assigned to any of the accused, including the applicants; the role of firing has been assigned, but i ...
Uttarakhand High Court
Chhabil Singh And Sher Singh Vs State Of Uttarakhand
.... eligible for the scholarship and thus the same is returned through the said cheque. 6. Mr. Aditya Pratap Singh, Advocate, further submitted that the applicants do not have any criminal antecedents. They are running a school and they are the permanent residents of District Haridwar, therefo ...
Uttarakhand High Court
Dharmendra Singh Bhandari And Three Others Vs State Of Uttarakhand And Others
.... ENT Ritu Bahri, CJ 1. Counsel for the State has informed the Court that the Public Service Tribunal has started entertaining the fresh cases of Division Bench matters. 2. Keeping in view the above statement, the Special Appeal is dismissed as withdrawn. 3. Pending applicati ...
Uttarakhand High Court
Satish Sundariyal Vs State Of Uttarakhand& Others
.... ed-off on 13.12.2021 and case of the petitioner is completely covered by the said judgment. 4. The challenge raised in this writ petition is no more res integra in view of the judgment passed by this Court in WPSS No. 2602 of 2019 ( Dinesh Singh and others vs. State of Uttarakhand & o ...
Uttarakhand High Court
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