Vinay Kumar Alias Vinay Gupta Vs State Of Uttarakhand And Another
.... rassed and tortured, due to which, she became sick. It is this FIR, in which, after investigation charge-sheet was submitted. 4. Learned counsel for the parties would submit that the parties have settled the dispute amicably and decided to stay separate. 5. The petitioner and the respo ...
Uttarakhand High Court
Suraj Nautiyal Vs State Of Uttarakhand
.... case. 5. Having considered the entirety of facts, this Court is of the view that it is a fit case for anticipatory bail. The instant anticipatory bail application deserves to be allowed. 6. The anticipatory bail application is allowed. 7. In the eventuality of arrest, the applica ...
Uttarakhand High Court
Veena Gupta And Two Others Vs State Of Uttarakhand
.... elief in the Writ Petition, filed by them under Article 226 of the Constitution of India to quash the First Information Report. Applicants are permanent residents of District Meerut (Uttar Pradesh) therefore, there is no likelihood of their absconding. Applicants are not the previous convict. Ch ...
Uttarakhand High Court
Gulzar Vs State Of Uttarakhand
.... ion of the applicant. The first bail application has been dismissed as withdrawn on 01.05.2024. 5. According to the FIR, on 12.07.2022, 1.950 kg. Charas was allegedly recovered from the possession of the applicant. 6. Learned counsel for the applicant would submit that applicant was ...
Uttarakhand High Court
Jagdish Prasad Chauhan Vs Anil Kumar Chauhan And Others
.... and no further proceedings are there in the said application, however the respondents have put in their appearance in the said case in July, 2023. It is also contended by learned counsel for the petitioner that till date no objection/written statement has been filed by the private respondents. E ...
Uttarakhand High Court
Kamla Devi Vs State Of Uttarakhand & Others
.... ferred on 17.08.2023, but till date, the appeal has not been decided by learned Appellate Tribunal/District Magistrate, Udham Singh Nagar. 4. Learned Senior Advocate appearing for the petitioner has drawn the attention of this Court to Section 16(6) of the Act, 2007 and submits that it is m ...
Uttarakhand High Court
Gulshan Pawha Vs Pawan Kumar Jain
.... 02.10.2026 to handover peaceful and vacant possession of the subject shop to the respondent/landlord. 4. In view thereof, this writ petition is disposed of in following terms to obviate further delay:- A. The petitioner shall handover peaceful and vacant possession of the subject sho ...
Uttarakhand High Court
Ramesh Sharma Vs State Of Uttarakhand & Others
.... esaid land since 1995. He moved an application to the respondent no.2 i.e. District Magistrate, Nainital for freehold of the said land, but till date the said application is pending consideration. 4. Learned counsel for the petitioner submits that petitioner has moved an application for fre ...
Uttarakhand High Court
Kamal Prasad Vs Kumud Vaidya And Others
.... entary Case No.58 of 2020 (New No.3 of 2021) is being protracted by the respondents for one reason and the other. 4. The petitioner/plaintiff is 75 year old and he wants to get the aforesaid testamentary case decided and want to reap the fruits of the case in his lifetime. 5. Having g ...
Uttarakhand High Court
Sarfaraz And Another Vs State Of Uttarakhand
.... the applicants. The first bail application was dismissed as withdrawn on 14.05.2024. 3. Heard learned counsel for the parties and perused the record. 4. It is argued that co-accused having similar role has already been granted bail. 5. Learned State counsel admits this fact. ...
Uttarakhand High Court
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