Talib @ Arjun Vs State Of Uttarakhand And Others
.... t stage of the trial or in any other proceedings. 7. The informant in her statement given to the Investigating Officer has stated that she was talking to the applicant for the last 5-6 years. Thereafter, she was threatened that in case, she does not give money to the applicant, he would ma ...
Uttarakhand High Court
Mukesh Chandra Joshi Vs State Of Uttarakhand
.... 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 trial or in any other proceedings. 7. Insofar as, the compliance of Section 50 of the Act is concerned, the law ...
Uttarakhand High Court
Suraj Pal Vs State Of Uttarakhand
.... o rescue her and there is no other witness also. The reasons for lodging the FIR are quite distinct at various places. He would refer the statement of other witnesses. It is also argued that the applicant was not at his residence. At the alleged time of incident, he was on job. 5. Learned S ...
Uttarakhand High Court
Rahul Chaudhary Alias Rahul Kannojiya & Others Vs State Of Uttarakhand
.... it is the applicant Deepak Raj Sharma, who had planned this design and act. According to the prosecution, various ATMs, passbooks, notebooks, mobile phones etc. were recovered from the applicants. 5. Learned counsel for the applicants would submit that it is no evidence case. Merely, certai ...
Uttarakhand High Court
Laeeq @ Fundan Vs State Of Uttarakhand
.... 3. Learned counsel for the applicant would submit that the informant and other eye-witnesses have not supported the prosecution case at trial. He would refer to the statements of the witnesses recorded during trial. 4. Learned State counsel would admit these facts. 5. Having considere ...
Uttarakhand High Court
Mahi Alias Dolly Arya Vs State Of Uttarakhand
.... the applicant on 14.07.2023, but thereafter, he had left and the applicant does not know as to what had happened to him. 5. Learned State counsel would submit that it is the applicant who got the deceased Ankit Chauhan killed by a snake bite. She took assistance of the co-accused. It is ar ...
Uttarakhand High Court
Lalit Thapa Vs State Of Uttarakhand
.... have not been denied by the learned State counsel. 6. It is a case pertaining to recovery of commercial quantity of the narcotic substance 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 ...
Uttarakhand High Court
Abhishek @ Banesh Vs State Of Uttarakhand
.... p; 506 IPC and Section 5(m)/6 of the Protection of Children from Sexual Offences Act, 2012, Police Station Jhabrera, District Haridwar. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. This is the second bail application of the appl ...
Uttarakhand High Court
Mahendra Singh Bhoj & Another Vs State Of Uttarakhand And Others
.... eaching U.P. Basic Education Board, shall stand provincialized w.e.f. 22.04.2006. 4. The grievance of the petitioners is that although their status was changed from employees of Basic Education Board to that of Government servant by Legislative Act, but the petitioners have been denied bene ...
Uttarakhand High Court
Prashant Juyal Vs State Of Uttarakhand
.... the FIR, the sister of the informant had seen the applicant and others dropping the dead body at their residence, whereas, sister of the informant, who has been examined as PW9 has not stated so. It is argued that only PW1, the informant, has tried to show that he had seen the applicant and othe ...
Uttarakhand High Court
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