Priyanka Singh @ Kashish Vs State Of Uttarakhand
.... ransactions are online, which have already been filed along with the objections. He would submit that there are voice chat between the parties, of which transcript is filed, which reveals that the applicant extorted the informant. 7. It is a stage of anticipatory bail. Admittedly the applic ...
Uttarakhand High Court
Salman Vs State Of Uttarakhand
.... arrested, named the applicant as the person, who was also involved in the offence. 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. Th ...
Uttarakhand High Court
Pradeep Vs State Of Uttarakhand
.... being father of her wanted to guide her properly, to which she was not agreeable. Therefore, she did not like the applicant. She has admitted in her evidence that she wanted the applicant to be imprisoned, which according to her she did. Learned counsel for the applicant would submit that even i ...
Uttarakhand High Court
Tek Chandra Vs State Of Uttarakhand
.... y the prosecution. It is argued that how is it possible that at 5:22 the inquest was begin. 5. Learned State counsel would submit that it is a case of direct evidence. Eyewitnesses have supported the case. 6. It is the stage of bail. Much of the discussion at this stage is not expected ...
Uttarakhand High Court
Mahesh Chandra Alias Chota Vs State Of Uttarakhand
.... boratory is non conclusive. The co-accused Kunwar Pal has died. The alleged forged sale deeds/ title deeds have not yet been declared forged by any competent Court. Applicant is a permanent resident of District Saharanpur, Uttar Pradesh, therefore, there is no chance of his absconding. He is not ...
Uttarakhand High Court
Makhan Singh Vs State Of Uttarakhand
.... filed any application before any authority to transfer the said land in his name. Seven co-accused have been granted bail by this Court. Applicant is a permanent resident of District Pilibhit, Uttar Pradesh. He is not a previous convict. He is in custody since 01.08.2023, and, charge-sheet has a ...
Uttarakhand High Court
Satyapal Vs State Of Uttarakhand
.... rties and perused the record. 3. It is argued by learned counsel for the applicant that the victim and the informant, both have not supported the prosecution case and they have turned hostile. Reference has been made to the statements of those witnesses. 4. This fact is admitted by lea ...
Uttarakhand High Court
Srijana Gurung Vs Union Of India And Ors.
.... to prevent the deluge of litigation, on account of the road construction presently being carried out by the NHIDCL, Respondent No.6, there has been no response on this aspect. Instead, a reply Affidavit has been filed on behalf of the State Respondents No.4 and 5 without even alluding to the que ...
Sikkim High Court
Chandu Sherpa & Ors. Vs Sunita Rai & Ors
.... The learned counsel for the petitioners submits that he filed the present writ petitions as it was felt that he could not use this evidence on affidavit during the trial of the present case. However, it is submitted that he has now read the judgment of the Supreme Court in Mohd. Abdul Wahid vs. ...
Sikkim High Court
Bishnu Prasad Sharma Vs Chief Electoral Officer, Election Department, Gangtok & Ors
.... n, J The learned Senior Counsel appearing for the petitioner desires to withdraw this writ petition with liberty to approach the right forum. The petitioner is permitted to withdraw the same with liberty to approach the right forum. In case any such grievance is not redressed, the parties m ...
Sikkim High Court
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