Shailja Sharma Vs State Of H.P. And Another
.... case, learned counsel submits that feeling aggrieved the transfer orders dated 31.01.2024 [Annexure P-1], the petitioner has made a representation dated 02.02.2024, Annexure P-4, to Principal Secretary [State Taxes and Excise], Himachal Pradesh, raising various issues, which is pending. He furth ...
High Court Of Himachal Pradesh
Jitender Kumar And Others Vs State Of Himachal Pradesh
.... devoid of such reasons would suffer from non-application of mind. It is also necessary for the court granting bail to consider among other circumstances, the following factors also before granting bail; they are: (a) The nature of accusation and the severity of punishment in case of convict ...
High Court Of Himachal Pradesh
Balbir Bandta Vs Deena Lal
.... f submissions jointly made on behalf of the respective parties and the material, i.e. compromise entered into between the applicant/accused and the complainant, I find it a fit case, in which the present criminal miscellaneous petition is to be allowed. 5. Consequently, in view of the compo ...
High Court Of Himachal Pradesh
Ramesh Vs State Of Himachal Pradesh
.... nterim bail to the petitioner for a period of ten days commencing from 29.01.2024 and ending on 07.02.2024 by 4:00 p.m. The petition, therefore, is allowed and the petitioner is ordered to be released on interim bail in the above mentioned FIR for a period of ten days, subject to his furnishing ...
High Court Of Himachal Pradesh
Amandeep Singh Vs State Of H.P
.... ll surrender before the concerned jail authorities on or before 08.02.2024 by 4.00 P.M. The bail is being granted subject to the following conditions:- (i) Petitioner shall not tamper with the evidence or hamper the investigation in any manner whatsoever; (ii) Petitioner shall not mak ...
High Court Of Himachal Pradesh
Sandeep Kumar Vs State Of Himachal Pradesh
.... g jurisdiction over the concerned Police Station. Petitioner shall surrender before the concerned jail on or before 07.02.2024 by 4.00 p.m. The bail is being granted subject to the following conditions:- (i) Petitioner shall not tamper with the evidence or hamper the investigation in any m ...
High Court Of Himachal Pradesh
Sanjeev Kumar Vs Satish Kumar
.... sentence. 3. Since the compensation amount could not be deposited within stipulated period, the present petitioner had moved an application before learned Sessions Judge, Sirmour, District at Nahan, for seeking further extension of time. The said application was dismissed vide order dated 0 ...
High Court Of Himachal Pradesh
Anil Kumar Vs Meena
.... .12.2023, time was further extended till 16.12.2023. 5. A perusal of Section 148(2) of the Negotiable Instruments Act, 1881 categorically reflects that the appellate Court cannot extend time beyond 90 days for deposit of compensation amount. 6. By virtue of the present petition, time ...
High Court Of Himachal Pradesh
Rangila Ram Vs State Of Himachal Pradesh
.... IR No. 09 of 2024, dated 10.01.2024, registered under Sections 376(2) (N) and 506 of the Indian Penal Code, at Police Station, Sarkaghat, District Mandi, H.P by making order dated 15.01.2024 as absolute, subject to the following conditions: - (i) Petitioner shall furnish personal bond in th ...
High Court Of Himachal Pradesh
Sanjay Sharma Vs Kashmir Singh And Another
.... cellation of the non bailable warrants. 5. On taking recourse to such action, if his application had been dismissed or had he been sent to judicial custody, in that eventuality, the Revisional Court correctly held that the petitioner/accused could have moved a revision petition. Since in th ...
High Court Of Himachal Pradesh
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