Divyaraj Thakural Alias Raj Thukral Vs State Of Uttarakhand And Others
.... charges have been framed against the accused persons under Sections 420, 467 and Section 468 IPC. Prosecution evidence has been concluded. Statements of the accused persons have been recorded under Section 313 of the Code. 3. Heard Mr. Chetan Joshi, learned counsel for the applicant, Mr. M ...
Uttarakhand High Court
Rohit Kumar Vs Ved Prakash And Another
.... ers”, as early as possible without giving unnecessary adjournment. ii) Issue any other order or direction which this Hon’ble Court may deem fit and proper in the circumstances of the case.” 2. Heard Mr. Pankaj Tangwan, learned counsel for the petitioner. 3. The prayer made by t ...
Uttarakhand High Court
M/S Ganga Builders Vs Gagan Agarwal
.... me within a period of two months. ii) Issue any other writ, order or direction, which this Hon’ble Court may deem fit and proper under the facts and circumstances of the case. iii) Award the cost of the petition to the petitioner.” 2. Heard Mr. Jasmeet Sahota, learned counsel for ...
Uttarakhand High Court
Anil Sharma @ Sajjan Vs State Of Uttarakhand
.... el for the applicant would submit 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 is a case fit for bail and the applicant deserves to be enlarged on bail. ...
Uttarakhand High Court
Sumita Devi Vs State Of Uttarakhand
.... cant. Two co-accused have already been granted regular bail. Charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence. Applicant is a permanent resident of District Pauri Garhwal, therefore, there is no possibility of her absconding, and, she is in judici ...
Uttarakhand High Court
Niyaz Khan Vs State Of Uttarakhand
.... allegedly recovered from the applicant. 4. Learned counsel for the applicant would submit that the co-accused having similar role have been granted bail; the allegedly recovered quantity is less than commercial and the applicant is not a previous convict. 5. Learned State counsel wou ...
Uttarakhand High Court
Kulvinder Singh Vs State Of Uttarakhand
.... 2. Heard learned counsel for the parties and perused the record. 3. It is argued that the co-accused having similar role have already been granted bail. 4. This fact is admitted by the learned State counsel. 5. Having considered, this Court is of the view that it is a case fi ...
Uttarakhand High Court
Rohit Vs State Of Uttarakhand
.... ould submit that the victim has been examined under Section 164 of the Code of Criminal Procedure, 1973 (“the Code”), she has told that she and the applicant, both are married; according to her, she had revealed her age 19 years to the applicant and they both are married. 4. Learned State ...
Uttarakhand High Court
Prakash Ram Vs State Of Uttarakhand
.... ithoragarh. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Learned counsel for the applicant would submit that the victim has not supported the prosecution case at trial. 4. This fact is admitted by the learned State counsel ...
Uttarakhand High Court
Aashu Vs State Of Uttarakhand
.... on bail. 2. Heard learned counsel for the parties and perused the record. 3. It is argued that the co-accused having similar role have already been granted bail. 4. This fact is admitted by the learned State counsel. 5. Having considered, this Court is of the view that it ...
Uttarakhand High Court
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