Pradeep Singh Koranga Vs State Of Uttarakhand And Others
.... nate appointment of the petitioner is still under process and a decision has to be taken thereon by the Government, as the wife of martyr Praveen Singh Koranga is a pensioner from the Education Department, and, therefore, Rule-5 of the aforesaid Rules, 2018 is yet to be clarified at the level of ...
Uttarakhand High Court
Amrit Kumar Vs State Of Uttarakhand And Another
.... ondent no.2, she and the revisionist were married on 08.07.2022, but after marriage, she was harassed and tortured for and in connection with the demand of dowry. Rs. 10 Lakhs and a car were also demanded. The respondent no.2 has also stated about the sexual orientation of the revisionist and su ...
Uttarakhand High Court
Sarita Kesarwani Vs State Of Uttarakhand
.... has sought her release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Learned counsel for the applicant would submit that co-accused, having similar role, have already been granted bail. 4. This fact is admitted by learned State Counsel. 5. Hav ...
Uttarakhand High Court
Aman Sidhaki Vs State Of Uttarakhand
.... vered from the possession of the applicant. 4. It is the case of the applicant that he is innocent; the alleged recovered quantity is less than commercial; the alleged recovery is made in defiance of the provisions of the Act; he is not a previous convict. 5. Learned State Counsel woul ...
Uttarakhand High Court
Kamal Bhatt Vs State Of Uttarakhand
.... s 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; the alleged recovery is made in defiance of the provisions of the Act; he is not a previous convict. 5. Learned State Counsel wou ...
Uttarakhand High Court
Arvind Gupta @ Fadda Vs State Of Uttarakhand
.... s 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; it is a case of non-compliance of the provisions of the Act; he is not a previous convict. 5. Learned State Counsel wou ...
Uttarakhand High Court
Mintu Kumar Vs State Of Uttarakhand
.... unsel for the applicant would submit that all the witnesses of the power of attorney have already been granted anticipatory bail by this Court; the buyers have settled the dispute with the original owner; the applicant is innocent. 5. Learned State Counsel admits that the buyers have entere ...
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
Harish Chandra Rana Vs State Of Uttarakhand
.... process of disbursement of the scholarship. Applicant, aged about 70 years, is a permanent resident of District Udham Singh Nagar, therefore, there is no chance of his absconding. He is not a previous convict. One co-accused person has been granted anticipatory bail and one co-accused has been ...
Uttarakhand High Court
Harish Chandra Rana Vs State Of Uttarakhand
.... process of disbursement of the scholarship. Applicant, aged about 70 years, is a permanent resident of District Udham Singh Nagar, therefore, there is no chance of his absconding. He is not a previous convict. One co-accused person has been granted anticipatory bail and one co-accused has been ...
Uttarakhand High Court
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