Subham 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
Sonu Vs State Of Uttarakhand
.... 10 of the Protection of Children from Sexual Offences Act, 2012, Police Station Laksar, District Haridwar. He has sought his release on bail. 2. This is the second bail application. The first bail application, being BA1 No.665 of 2024, was rejected on 05.08.2024. 3. Having considered, ...
Uttarakhand High Court
Masroor Ahmad Vs State Of Uttarakhand And Others
.... earned counsel for the petitioner that petitioner’s name was not included in the list of Uttarakhand Rajay Andolankari, which compelled the petitioner to move several applications to the Authority concerned and lastly he moved representation to respondent no.3 on 23.08.2023, but the application/r ...
Uttarakhand High Court
Ahsan Vs District Magistrate Haridwar And Anr
.... mplaint was not proceeded any further, which compelled the petitioner to move the present writ petition. 4. Vide order dated 18.10.2024, learned State Counsel was directed to seek instruction regarding what has happened in the complaint made by the petitioner. 5. Today, learned Stat ...
Uttarakhand High Court
Gore Lal Yadav Vs State Of Uttarakhand
.... o the applicant. 6. On the other hand, learned State Counsel would submit that in the three bank accounts of Varun Yadav, Kaushal Yadav and Vinod Yadav, the documents of the applicant are enclosed, including his photograph and identity proofs, which bears the photograph of the applicant. He ...
Uttarakhand High Court
Kiran & Others Vs District Magistrate Haridwar & Ors
.... 21.05.2022 and determined the compensation @Rs.7,757/- per sq. meter. The award dated 21.05.2022 passed by the respondent No.2 was challenged before the Arbitrator by the petitioner as well as respondent No.4 under Section 3(G)(5) of the National Highway Act, 1956. Undisputedly, the said arbitra ...
Uttarakhand High Court
Union Bank Of India And Others Vs Prem Singh Aswal And Another
.... been opposed by the respondents – plaintiffs. The Delay Condonation Application (IA No.1 of 2023) is allowed. The delay is condoned. 4. Admit. 5. Mrs. Prabha Naithani, Advocate has contended that the trial court should not have dismissed the counter-claim but should have returned t ...
Uttarakhand High Court
Afjal @ Saddam Vs State Of Uttarakhand
.... Heard learned counsel for 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. Learned State Counsel admits this fact. 5. Having considered, this Court is of the view that ...
Uttarakhand High Court
Prem Vs State Of Uttarakhand
.... pium was recovered from the possession of the applicant . 4. It is the case of the applicant that the alleged recovered quantity is less than commercial; he has no criminal history; there is no independent witness. 5. Learned State Counsel would submit that the bail rejection order doe ...
Uttarakhand High Court
Nadeem Vs State Of Uttarakhand
.... Station- Piran Kaliyar, District- Haridwar. He has sought his release on bail. 2. Heard learned counsel for the parties and perused the record. 3. Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail. 4. The ...
Uttarakhand High Court
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