Pawan Singh Vs State Of Uttarakhand
.... ng BA1 No. 2602 of 2023, was dismissed as withdrawn on 20.05.2024. 4. It is argued that the co-accused Shashi Lata, having similar role, has already been granted bail. 5. Learned State Counsel was required to get instructions. 6. Learned State Counsel admits that the role of the ...
Uttarakhand High Court
Tanveer Vs State Of Uttarakhand
.... the case. 5. These factual aspects have not been denied by the learned State counsel. 6. It is a case pertaining to recovery of narcotic substances in commercial quantity and in such cases, Section 37 of the Act makes specific provisions. Bail in such cases may not be granted, unless t ...
Uttarakhand High Court
Anand Kumar Vs State Of Uttarakhand
.... resent matter. The name of the applicant has come in the confessional statement of the co-accused. No incriminating article has been recovered from his possession. He has been arrested for the offence under Section 29 of the Act, 1985, but, there is no evidence on record to substantiate the alle ...
Uttarakhand High Court
Sandip Kumar Vs State Of Uttarakhand
.... had given, that is under the threat of the police. 5. Learned State Counsel would submit that the deceased was in romantic relationship with one Sonu, to which the family members were not agreeable. Therefore, the deceased was killed. 6. It is a stage of bail. Much of the discussion is ...
Uttarakhand High Court
Anil @ Anil Kumar Vs State Of Uttarakhand
.... s hit on his head. 5. Learned State Counsel would submit that it is a case of head injury, which was inflicted with a deadly weapon like iron rod; there was enmity between the parties. Therefore, the intention is clear. 6. It is a stage of bail. Much of the discussion is not expected o ...
Uttarakhand High Court
Mange Ram Vs State Of Uttarakhand
.... er the dying in harness rule, after the death of the maternal uncle of the parties. 5. Learned State Counsel would submit that the victim has supported the prosecution case during investigation or trial. 6. It is a stage of bail. Much of the discussion is not expected of. Arguments are ...
Uttarakhand High Court
Ajay Narain Sharma Vs State Of Uttarakhand And Others
.... to withdraw the present Writ Petition, with liberty to file a fresh Writ Petition with better particulars, even suggesting good solutions to the mental illness and stress, which the police department employees are facing as of today. 2. The Writ Petition is, accordingly, dismissed as withd ...
Uttarakhand High Court
Sunil Singh Vs State Of Uttarakhand And Others
.... on record the photograph – Annexure No. 10, to show the condition of the road. 2. Notice of motion. 3. Mr. K.N. Joshi, learned Deputy Advocate General for the State of Uttarakhand accepts notice on behalf of all the respondents. 4. The Writ Petition is being disposed of by giving ...
Uttarakhand High Court
Manoj Kumar Vs State Of Uttarakhand And Others.
.... oint request made by the parties. However, in the meantime, election process was directed to go on, but the result was not to be declared without the leave of the Court. 2. No case for interfering in the impugned order is made out. The parties can appear before the learned Single Judge on t ...
Uttarakhand High Court
M/s Dalip Singh Adhikari Vs State Of Uttarakhand And Others
.... ed, and as of today, almost 50% of the work is completed. He, therefore, submits that he does not wish to press these Writ Petitions at this stage, and seeks permission to withdraw them, however, with liberty to raise the other issues subsequently in a fresh cause of action, if arises 2. T ...
Uttarakhand High Court
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