Suleman Vs State Of Uttarakhand
.... d learned counsel for the parties and perused the record. 3. Learned counsel for the applicant would submit that in all the cases, based on which the instant FIR has been lodged, the applicant is on bail. 4. Learned State Counsel admits this fact. 5. Having considered, this Court ...
Uttarakhand High Court
Naurang Singh Vs State Of Uttarakhand
.... ct Udham Singh Nagar, therefore, there is no chance of his absconding. He does not have any criminal antecedents. Charge-sheet has been filed, therefore, there is no need of custodial interrogation. 5. Mr. M.K. Chand, learned A.G.A. appearing for State, has opposed the Anticipatory Bail A ...
Uttarakhand High Court
Media 24X7 Advertising Pvt. Ltd Vs Nagar Nigam, Rudrapur & Others.
.... ut in the aforesaid bid only one person had participated and keeping in view the provisions of Rule 3(1) of the Uttarakhand Procurement Rules, 2017, a decision was taken to publish an advertisement again inviting tender and, thereafter, on 23.08.2022, the tender was again invited vide Annexure C ...
Uttarakhand High Court
Monu Vs State Of Uttarakhand
.... (i) the date of birth certificate from the school, or the matriculation or equivalent certificate from the concerned examination Board, if available; and in the absence thereof; (ii) the birth certificate given by a corporation or a municipal authority or a panchayat; (iii) and on ...
Uttarakhand High Court
Sanawwar And Another Vs State Of Uttarakhand
.... 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 allowed. 7. ...
Uttarakhand High Court
Saleem Vs State Of Uttarakhand
.... ided the premises, the applicant managed to escape, as per the statement of the co-accused. 6. Having considered, this Court is of the view that this is a case, in which the applicant should be granted anticipatory bail. The instant anticipatory bail application deserves to be allowed. ...
Uttarakhand High Court
Rifakat @ Kala And Others Vs State Of Uttarakhand
.... y be decided based on the material available on record. She 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 anti ...
Uttarakhand High Court
Anita @ Sapna Vs State Of Uttarakhand
.... 21), under Sections 304 IPC, Police Station Thanna Kotwali Pithoragarh, District Pithoragarh. She has sought her release on bail. 2. This is the second bail application. The first bail application, being BA1 No.468 of 2022, was rejected on 04.08.2022. 3. Having considered, this Court d ...
Uttarakhand High Court
Amjad Vs State Of Uttarakhand
.... he applicant. 4. It is the case of the applicant that he is innocent; he has been falsely implicated; nothing was recovered from him; there is no independent witness to the alleged recovery; the alleged recovered quantity is less than commercial; he is not a previous convict. 5. Learn ...
Uttarakhand High Court
Suhail Vs State Of Uttarakhand
.... he FIR, on 04.04.2024, 9.93 grams smack was allegedly recovered from the possession of the applicant. 4. It is the case of the applicant that he has been falsely implicated; the alleged recovered quantity is less than commercial; he is not a previous convict. 5. Learned State Counse ...
Uttarakhand High Court
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