Tauhida Vs State Of Uttarakhand
.... he possession of the applicant. 4. It is the case of the applicant that he is innocent; he has been falsely implicated; there is no independent witness to the alleged recovery; the alleged recovered quantity is less than commercial; he is not a previous convict. 5. Learned State Counse ...
Uttarakhand High Court
Sharvan Giri Vs State Of Uttarakhand
.... as 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; he is not a previous convict; the alleged recovery is in violation to the provisions of the Act. 5. Learned State Counsel would ...
Uttarakhand High Court
Aman Sidhaki Vs State Of Uttarakhand
.... e applicant. 4. It is the case of the applicant that he is innocent; nothing was recovered from him; he has been falsely implicated merely based on the statement of co-accused; he is not a previous convict. 5. Learned State Counsel would submit that according to the bail rejection orde ...
Uttarakhand High Court
Digvijay Singh Vs State Of Uttarakhand
.... the said First Information Report No.405 of 2020, registered at police station Jaspur, District Udham Singh Nagar under Section 7 A and Section 8 of the Prevention of Corruption Act, 1988. An Anticipatory Bail Application (No.150 of 2024) was filed by the applicant. An Anticipatory Bail was gran ...
Uttarakhand High Court
Digvijay Singh Vs State Of Uttarakhand
.... the said First Information Report No.409 of 2020, registered at police station Jaspur, District Udham Singh Nagar under Section 7 and Section 8 of the Prevention of Corruption Act, 1988. An Anticipatory Bail Application (No.151 of 2024) was filed by the applicant. An Anticipatory Bail was grant ...
Uttarakhand High Court
Digvijay Singh Vs State Of Uttarakhand
.... the said First Information Report No.256 of 2020, registered at police station Jaspur, District Udham Singh Nagar under Section 7 and Section 8 of the Prevention of Corruption Act, 1988. An Anticipatory Bail Application (No.167 of 2024) was filed by the applicant. An Anticipatory Bail was grant ...
Uttarakhand High Court
Satyendra Kumar Alias Satendra Vs State Of Uttarakhand
.... d First Information Report No.256 of 2020, registered at police station Jaspur, District Udham Singh Nagar under Section 7 and Section 8 of the Prevention of Corruption Act, 1988. An Anticipatory Bail Application (No.135 of 2024) was filed by the applicant. An Anticipatory Bail was granted to th ...
Uttarakhand High Court
Digvijay Singh Vs State Of Uttarakhand
.... applicant in the said First Information Report No.57 of 2020, registered at police station Jaspur, District Udham Singh Nagar under Section 7 A of the Prevention of Corruption Act, 1988. An Anticipatory Bail Application (No.170 of 2024) was filed by the applicant. An Anticipatory Bail was grant ...
Uttarakhand High Court
Digvijay Singh Vs State Of Uttarakhand
.... t applicant in the said First Information Report No.31 of 2020, registered at police station Kelakhera, District Udham Singh Nagar under Section 7A of the Prevention of Corruption Act, 1988. An Anticipatory Bail Application (No.312 of 2024) was filed by the applicant. An Anticipatory Bail was gr ...
Uttarakhand High Court
Digvijay Singh Vs State Of Uttarakhand
.... the said First Information Report No.260 of 2020, registered at police station Jaspur, District Udham Singh Nagar under Section 7 A and Section 8 of the Prevention of Corruption Act, 1988. An Anticipatory Bail Application (No.168 of 2024) was filed by the applicant. An Anticipatory Bail was gran ...
Uttarakhand High Court
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