Pawan Singh @ Neeraj Thakur Vs State Of Uttarakhand
.... criminal history and; he is languishing in jail since 10.09.2024; that, the FIR is delayed by 2 days; that, as per medical report there are no injuries in the external or internal body of the victim. She would further submit that there are contradictions in the statements of the victim under Sect ...
Uttarakhand High Court
Naresh Gangwar @ Vikas Patel Vs State Of Uttarakhand
.... version, which was not in consonance with the version narrated by her in the FIR; that, as per the medical report conducted at C.H.C., Sitarganj, no injury either internal or external was found on the body of the victim, which creates doubt on the prosecution version. 4. Learned counsel fo ...
Uttarakhand High Court
Pooran Kundra And Others Vs State Of Uttarakhand And Others
.... deem fit and property under the facts and circumstances of the case. iii) Award cost of the Petition to the present petitioners.” 2. Heard learned counsel for the parties and perused the record. 3. At the very outset, learned counsel for the petitioners would submit that the matt ...
Uttarakhand High Court
Vinay Kumar Prajapati And Others Vs State Of Uttarakhand And Others
.... y other order or direction which this Hon’ble Court may deem fit and property under the facts and circumstances of the case. iii) Award the cost of the Writ Petition to the present petitioners.” 2. Heard learned counsel for the parties and perused the record. 3. At the very outset ...
Uttarakhand High Court
Manik Lal And Others Vs H.N.B. Garhwal University (Central) & Ors.
.... by this Court in WPSS No.425 of 2014, Kumesh Kumar and others Vs. H.N.B. Garhwal University, Central University, Srinagar and others, and the respondent authorities has already been directed to consider the case of the petitioners against the vacant posts. 5. Learned counsel for the respon ...
Uttarakhand High Court
Pratap Singh And Ors. Vs State Of Uttarakhand
.... number, which was lodged much after the alleged recovery; it doubts the prosecution case. 6. Learned counsel for the applicant Bhupl Singh alias Bhupal Singh would submit that apart from the inventory report bearing FIR number, the FSL report does not confirm the prosecution case. 7. ...
Uttarakhand High Court
Ajay Singh And Ors. Vs State Of Uttarakhand
.... cording to the FIR, the inventory report was prepared at the spot, but it bears the FIR number, which was lodged much after the alleged recovery; it doubts the prosecution case. 6. The Court posed a question as to how the inventory report bears the FIR number, which was lodged much after th ...
Uttarakhand High Court
Priya Vs State Of Uttarakhand
.... 3. Learned counsel for the applicant would submit that five co-accused have already been granted bail. He would submit that the applicant has no role. The house belonged to her sister. 4. Learned State counsel, under instructions, would submit that as per Investigation Officer, no vict ...
Uttarakhand High Court
Khushi Vs State Of Uttarakhand
.... hich was allegedly prepared at the spot, FIR number is recorded, which doubts the prosecution case. 5. The Court posed a question as to how the arrest memo bears the FIR number, which was lodged much after the alleged recovery? 6. Learned State counsel would submit that as per instruct ...
Uttarakhand High Court
Sonu Vs State Of Uttarakhand
.... the parties and perused the record. 3. Learned counsel for the applicant would submit that merely based on the statement of the co-accused, he has been implicated in the case. 4. This fact this admitted by learned State counsel. 5. Having considered, this Court is of the view tha ...
Uttarakhand High Court
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