Bablu Vs State Of Uttarakhand
.... on of the victim; the FIR is delayed by 3 days; in the FIR, the time, place and date of the alleged incident is not recorded. 5. Learned State Counsel would submit that the victim and her mother, all have supported the prosecution case at trial; the victim was 13 years of age at the time of ...
Uttarakhand High Court
Avdhesh Vs State Of Uttarakhand
.... inflicted serious injuries on the applicant, and, thereafter, false case has been lodged. 5. Learned State Counsel would submit that the victim is 10 years of age; she has supported the prosecution case at trial. 6. It is a stage of bail. Much of the discussion is not expected of. Ar ...
Uttarakhand High Court
State Of Uttarakhand Vs Janak Bahadur
.... dey, as mother. Question No.15 - What did you tell aunty? Answer - I had told aunty in front of mother that Janak Dada does wrong things with me. Aunty had written it and put the ink of my th ...
Uttarakhand High Court
Uday Kumar Vs State Of Uttarakhand And Others
.... e Nagar Palika, the shop in question is part of the Lease Deed – Annexure No. 12, and now this shop has been given on rent to respondent no. 7 by the Nagar Palika. 4. Since the question is with respect to, whether the shop in question is part of the Lease Deed – Annexure No. 12, or not, thi ...
Uttarakhand High Court
Rajbir Singh & Others Vs Union Of India And Another
.... the month of September, 2022 in the case of petitioner in WPMS No. 2048/2022; and on 02.02.2023 in the case of petitioner in WPMS No. 2047/2022. However, he submits that the benefit of interest has not been given to them. 2. Accordingly, the Writ Petition is being disposed of, at this stag ...
Uttarakhand High Court
Vidyut Upbhokta Sahayata Samuh Vs Uttarakhand Power Corporation Ltd. And Others
.... NT Ritu Bahri, CJ 1. Counsel for the petitioner submits that the present Writ Petition has rendered infructuous. 2. In view of the statement made by learned counsel for the petitioner, the present Writ Petition is dismissed as infructuous. 3. Pending application(s), if any, ...
Uttarakhand High Court
Pavan Kumar Vs State Of Uttarakhand And Others
.... record. 2. As per the said letter of the District Magistrate dated 14.03.2024, the new tender which was floated, has been awarded in favour of the petitioner, and he has deposited the amount. In view of the said development, he submits that this Writ Petition has rendered infructuous. ...
Uttarakhand High Court
Alisher And Another Vs State Of Uttarakhand
.... on record. He would submit that when police raided the premises, the applicants managed to escape. 6. Having considered, this Court is of the view that this is a case, in which the applicants should be granted anticipatory bail. The instant anticipatory bail application deserves to be allow ...
Uttarakhand High Court
Mohd. Sakib & Others Vs State Of Uttarakhand
.... n is required to be filed, as such. The anticipatory bail applications may be decided based on the material available on record. He would submit that when police intercepted the vehicle, the applicants managed to escape. 7. Having considered, this Court is of the view that this is a case, i ...
Uttarakhand High Court
Ravindra Vs State Of Uttarakhand
.... tions 304-B, 316 and 302 IPC, Police Station Kotwali Laksar, District Haridwar. He has sought his release on bail. 2. This is the second bail application. The first bail application, being BA1 No.617 of 2023, was rejected on 10.01.2024. 3. Having considered, this Court does not see any ...
Uttarakhand High Court
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