Yoginder Singh Kamboj Vs State Of Uttarakhand
.... years, is not a previous convict. He is a permanent resident of District Yamuna Nagar, Haryana, therefore, there is no chance of his absconding. The present matter rests on the documentary evidence, and, all the relevant documents have been filed by the Investigating Officer along with a charge ...
Uttarakhand High Court
Sunil Kumar Vs State Of Uttarakhand
.... icant is declining to marry; under the misconception of facts, the applicant established physical relations with the victim. 7. Learned State Counsel adopts the arguments, as advanced by learned counsel for the informant. 8. Having considered, this Court is of the view that this is a c ...
Uttarakhand High Court
Vimla Vs State Of Uttarakhand
.... n the case. 5. These factual aspects have not been denied by the learned State counsel. 6. It is a case pertaining to recovery of narcotic substances in commercial quantity and in such cases, Section 37 of the Act makes specific provisions. Bail in such cases may not be granted, unless ...
Uttarakhand High Court
Deepak Sharma Vs State Of Uttarakhand
.... med the applicant as the person from whom he brought smack. 4. Learned counsel for the applicant would submit that there is no evidence against the applicant; nothing was recovered from him; there is no financial transaction; merely based on the call records, the applicant has been named as ...
Uttarakhand High Court
Rizwan @ Babu Vs State Of Uttarakhand
.... on bail. 2. Heard learned counsel for the parties and perused the record. 3. It is argued by learned counsel for the applicant that in all the cases, based on which the instant FIR has been lodged, the applicant is already on bail. 4. Learned State Counsel admits this fact. 5 ...
Uttarakhand High Court
Shiva Sharma @ Laddu Vs State Of Uttarakhand
.... allegedly recovered from the possession of the applicant. 4. It is the case of the applicant that he has been falsely implicated; there is no independent witness; there has been non-compliance of the mandatory provisions of the Act; he is not a previous convict. 5. Learned State Couns ...
Uttarakhand High Court
Bhanu Vs State Of Uttarakhand
.... on bail. 2. Heard learned 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 C ...
Uttarakhand High Court
Mujammil Vs State Of Uttarakhand
.... ed from the possession of the applicant. 4. It is the case of the applicant that the alleged recovered quantity is less than commercial; there is no independent witness; there has been non compliance of the mandatory provisions of the Act; he is not a previous convict. 5. Learned Stat ...
Uttarakhand High Court
Pankaj Vs State Of Uttarakhand
.... on bail. 2. Heard learned 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 ...
Uttarakhand High Court
Neeraj Rawat Vs State Of Uttarakhand
.... is not a previous convict. He is in judicial custody since 02.03.2023. He is a permanent resident of District Pauri Garhwal, therefore, there is no likelihood of his absconding. Charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence, and, one co-accused ...
Uttarakhand High Court
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