Aarif Vs State Of Uttarakhand
.... ticles. 4. Learned counsel for the applicant would submit that the applicant has been falsely implicated; there is no Test Identification Parade conducted. 5. Learned State Counsel would submit that on the same date, passbook and some money was recovered from the applicant. 6. Th ...
Uttarakhand High Court
Irfan Vs State Of Uttarakhand
.... s Court indicated that the circumstances concerned “must or should” and not “may be” established. There is not only a grammatical but a legal distinction between “may be proved” and “must be or should be proved” as was held by this Court in Shivaji Sahabrao Bobade v. State of Maharashtra [(197 ...
Uttarakhand High Court
Kasam Vs State Of Uttarakhand
.... sel for the State counsel would submit that there are all valid compliances. 6. It is a stage of bail. Much of the discussion is not expected of. Arguments are being appreciated with the caveat that any observation made in this order shall have no bearing at any subsequent stage of the tria ...
Uttarakhand High Court
Aakib & Others Vs State Of Uttarakhand
.... ured. It is also argued that in the CCTV footage, the applicants are not seen near the place of incident. Therefore, it is argued that it is a case fit for bail. 6. Learned counsel for the State counsel would submit that although, according to the injured, co-accused attacked her with a wea ...
Uttarakhand High Court
Mohammad Iqbal Vs State Of Uttarakhand
.... has been referred to. According to the Branch Manager, it is he, who noted large number of transactions in the account of the applicant and called him. Than the applicant gave an excuse that it is the money pertaining to his business and he is transmitting the money in the account of his sister. ...
Uttarakhand High Court
Raj Singh & Others Vs State Of Uttarakhand
.... n in the Site Plan (Ext. Ka. 4). There are material contradictions in the statements of the witnesses and the ballistic report has not been filed by the prosecution. 15. On the other hand, Mr. Pratiroop Pandey, Advocate, has supported the impugned judgment 16. There is a charge of t ...
Uttarakhand High Court
Praveen Vs State Of Uttarakhand
.... 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 case, has already been granted bail. It is a case of parity. 4. Learned state Counsel admits this fact. 5. Having considered, thi ...
Uttarakhand High Court
Nand Ram Vs State Of Uttarakhand
.... el Nagar, District-Dehradun. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail. 4. The bail applicati ...
Uttarakhand High Court
Devendra Singh Vs State Of Uttarakhand
.... en falsely implicated in the present matter. He had opened the account of the concerned student in accordance with rules. He did not receive any amount of scholarship. He is not a previous convict. He was not arrested during the course of the investigation. Now, charge-sheet has been filed by th ...
Uttarakhand High Court
Veer Singh & Others. Vs Managing Director And Others
.... was directed to be made. Hence, this writ petition. 4. Learned counsel for the petitioners submits that the controversy has been set at rest by a Coordinate Bench of this Court, vide judgment and order dated 14.06.2022 passed in WPSS No.1593 of 2021 Balam Singh Aswal Vs. Managing Director ...
Uttarakhand High Court
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