Jony Vs State Of Uttarakhand
.... spur, 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 application ...
Uttarakhand High Court
Deepak Mandal Vs State Of Uttarakhand
.... ned counsel for the parties and perused the record. 3. Learned counsel for the applicant would submit that the victim has already been examined at trial. She has not supported the prosecution case. There is no other evidence against the applicant. 4. Learned State Counsel admits these ...
Uttarakhand High Court
Jony Vs State Of Uttarakhand
.... spur, 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 application ...
Uttarakhand High Court
Jony Vs State Of Uttarakhand
.... spur, 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 application ...
Uttarakhand High Court
Anurag Shankhdhar Vs State Of Uttarakhand
.... t resident of District Dehradun, therefore, there is no chance of his absconding. He has been granted interim anticipatory bail, and, the conditions of the said interim anticipatory bail have not been misused by him. The present case rests on the documentary evidence and all the relevant documen ...
Uttarakhand High Court
Rajesh Kumar Vs Indian Oil Corporation Ltd. & Anr.
.... that purpose, the application of reconstitution has been sent back on 16.04.2024. 10. It is also contended by the learned counsel for the respondents-Oil Corporation that the application is not pending before it, the same has been returned to the petitioner on 16.04.2024 and the same would ...
Uttarakhand High Court
Vishal Kumar Alias Vicky Vs State Of Uttarakhand
.... n commercial quantity. However, he has conceded that the applicant does not have any criminal antecedents, and, only one witness has been examined till date. 7. Personal liberty under Article 21 of the Constitution of India is a very precious fundamental right and it should be curtailed on ...
Uttarakhand High Court
Amit Sharma And Others Vs State Of Uttarakhand And Another
.... but the sentence has been reduced to three months’ imprisonment. 10. Learned Senior Counsel appearing for the revisionists would submit that all the family members are in jail. The revisionist no.3 is unwell; he is 63 years of age; he is suffering with gangrene in his leg; he has a lot of p ...
Uttarakhand High Court
Kaushlya Devi & Another Vs State Of Uttarakhand & Others
.... that counter affidavit, it is admitted that petitioners have been engaged by the respondent-department on the post of Kaahar (domestic chores, water carrier/bearer) on a fixed monthly salary of Rs.450/- in Rajkeey Balika Ashram Paddhati Vidhyalay, Bageshwar, but the ineligibility which has been ...
Uttarakhand High Court
Sohan Lal Bajaj Vs State Of Uttarakhand
.... at there is no evidence against the applicant. 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. 7. The anticipatory bail application is all ...
Uttarakhand High Court
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