Varun Kumar Vs State Of Uttarakhand
.... e did not choose to file any objection. Today, learned State Counsel would submit that the chargesheet has been submitted in the matter. 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 ...
Uttarakhand High Court
Satish Bisht Vs State Of Uttarakhand
.... ee of Amdromeday. 5. State was required to file objections. State has not chosen to file any objection. 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 t ...
Uttarakhand High Court
Afzal Vs State Of Uttarakhand
.... 4. The anticipatory bail application is allowed. 5. In the eventuality of arrest, the applicant shall be enlarged on bail on his furnishing a personal bond with two sureties, each in the like amount, by each one of them, to the satisfaction of the court concerned. In addition to it, the ...
Uttarakhand High Court
Haji Kasim And Others Vs State Of Uttarakhand
.... road and did not yield with the directions given by the authorities. 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. The anticipatory ...
Uttarakhand High Court
Raunak And Another Vs State Of Uttarakhand
.... . The first bail applications, being BA1 No.922 of 2023 and BA1 No.1296 of 2023, were dismissed as withdrawn on 228.02.2024. 5. Learned counsel for the applicants would submit that the informant, the injured as well as other witnesses have not supported the prosecution case at trial. He ha ...
Uttarakhand High Court
Jaipal Singh Vs State Of Uttarakhand
.... one injured witness Harpal Singh, who has stated as to what had happened to him and how the deceased Rakesh was attacked by the applicant with a knife. He would also submit that not only Harpal Singh, but the wife of Harpal Singh, Smt. Kamlesh, is also an eye witness. She has also stated that th ...
Uttarakhand High Court
Shekhar Vs State Of Uttarakhand
.... scertained only in trial. Applicant does not have any criminal antecedents. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding. Three prosecution witnesses have already been examined, and, applicant is in judicial custody since 12. 09.2022. ...
Uttarakhand High Court
Asif Ali Vs State Of Uttarakhand
.... learned State counsel. 5. 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 the Court is satisfied that there are reasonable grounds for believi ...
Uttarakhand High Court
Lal Dev Vs State Of Uttarakhand
.... lance Establishment Sector, Haldwani, District Nainital. He has sought his release on bail. 2. This is the third bail application. The first bail application, being BA1 No.1543 of 2022, was rejected on 17.08.2022. The second bail application, being BA2 No.66 of 2023, was also rejected on 1 ...
Uttarakhand High Court
Furkhan Vs State Of Uttarakhand
.... 3. This is the second bail application. The first bail application, being BA1 No.1069 of 2022, was rejected on 09.11.2022. 4. It is argued by learned counsel for the applicant that co-accused, having similar role, have already been granted bail. 5. This fact is not disputed by lea ...
Uttarakhand High Court
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