Mohammad Umar Vs State Of Uttarakhand
.... t argued by learned counsel for the applicant that nothing was recovered from the applicant; applicant has been falsely implicated; co-accused has already been granted anticipatory bail. 4. Learned State Counsel would submit that the co-accused has different role. 5. Having considered, ...
Uttarakhand High Court
Aakash Pal Alias Kalwa Alias Durlabh Vs State Of Uttarakhand
.... ion of the applicant. 4. It is the case of the applicant that the alleged recovered quantity is less than commercial; nothing was recovered from the applicant; there has been non-compliance of the provisions of the Act; he is not a previous convict. 5. Learned State Counsel would submi ...
Uttarakhand High Court
Aslam Alias Tanda Vs State Of Uttarakhand
.... the parties and perused the record. 3. It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail. 4. This fact is admitted by learned State Counsel. 5. Having considered, this Court is of the view that it is a case fit f ...
Uttarakhand High Court
Sanavvar Vs State Of Uttarakhand
.... the parties and perused the record. 3. It is argued by learned counsel for the applicant that co-accused, having similar role, has already been granted bail. 4. This fact is admitted by learned State Counsel. 5. Having considered, this Court is of the view that it is a case fit f ...
Uttarakhand High Court
Virendra Singh Vs State Of Uttarakhand
.... as alleged the recovery of a country made pistol at the instance of the applicant, which is not reliable; the alleged recovery is from an open place; it does not connect the applicant with any offence. 5. Learned State Counsel admits that the applicant has confessed his guilt and the co-ac ...
Uttarakhand High Court
Shakul Navi Vs State Of Uttarakhand & Others
.... roached the S.S.P. Udham Singh Nagar by sending an application to register the case. The said application of the petitioner is still pending consideration. 4. Feeling aggrieved by the inaction on the part of respondent no.2, petitioner is before this Court. 5. The submission made by l ...
Uttarakhand High Court
Mukul Agrawal & Another Vs State Of Uttarakhand & Others
.... (new Section 35(3) of Bhartiya Nagrik Suraksha Sanhita, 2023) (hereinafter referred to B.N.S.S). It is further submitted by learned counsel for the petitioners that dispute alleged against the petitioners is of civil nature and, therefore, the petitioners should be protected by this Court. 5 ...
Uttarakhand High Court
Vineet Kumar Vs State Of Uttarakhand & Others
.... tiya Nyaya Sanhita, 2023 (hereinafter referred to B.N.S.) registered with Police Station Bhagwanpur, District Haridwar. 2. Heard learned counsel for the parties. 3. From the perusal of the first information report it transpires that contents of FIR are very serious in nature and prim ...
Uttarakhand High Court
Firoj & Others Vs State Of Uttarakhand & Others
.... well as petitioners. 5. Per contra, learned counsel for the respondents-State orally submits that all the offences alleged in the first information report are non-compoundable and, therefore, the offence cannot be compounded. Moreover, the petitioners are involved in serious crime includin ...
Uttarakhand High Court
Subhan Vs State Of Uttarakhand And Others
.... Sections 21 and 8 of N.D.P.S. Act, 1985 lodged in Police Station Manglaur, District Haridwar. 2. On perusals of the FIR, it transpires that prima facie offence is made out against the petitioner. 3. Since the accused is involved in N.D.P.S. and has got criminal history, therefore, th ...
Uttarakhand High Court
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