Jogender Singh Vs State Of Uttarakhand
.... 2. 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, have already been granted bail. The role is not dissimilar. 4. Learned State Counsel admits this fact. 5. Having conside ...
Uttarakhand High Court
Malkeet Singh Vs State Of Uttarakhand
.... 2. 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, have already been granted bail. The role is not dissimilar. 4. Learned State Counsel admits this fact. 5. Having consider ...
Uttarakhand High Court
Shakeel And Others Vs State Of Uttarakhand
.... ity; co-accused has already been granted bail; the role is not dissimilar. He would submit that it is an old FIR. Earlier, there were stay arrest protection granted to the applicants. Thereafter, they have been arrested. Reference has been made to order dated 17.05.2017, passed in BA1 No.652 of ...
Uttarakhand High Court
Shahnaj Vs State Of Uttarakhand
.... Station- Kotwali Ranipur, District- Haridwar. She has sought her 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. ...
Uttarakhand High Court
Rajendra Singh Bisht Vs State Of Uttarakhand
.... According to the FIR, the applicant along with the co-accused constituted a cooperative society. They induced investors to invest in their society with the assurance of high returns. The investments were made, but the returns were not given. The FIR is quite in detail. 4. Learned counsel ...
Uttarakhand High Court
Hardesh Tamta Vs State Of Uttarakhand
.... ist and Mr. M.K. Chand, learned AGA for the State. 3. A copy of question - answer, issued by the Court of Chief Judicial Magistrate, Bageshwar, filed by the revisionist, is taken on record. 4. Mr. Amit Kapri, Advocate, submits that there is every possibility of amicable settlement b ...
Uttarakhand High Court
Harish Chandra Vs State Of Uttarakhand & Others
.... that the petitioner is not entitled to get the monetary benefit prior to date of his appointment. The petitioner was given appointment on 24.05.2019 pursuant to the aforesaid judgment and order passed by Coordinate Bench of this Court and pursuant to that appointment letter, he has joined his se ...
Uttarakhand High Court
Gurjeet Singh Alias Gurjant Singh Alias Janta Singh Vs State Of Uttarakhand
.... e real brother of the co-accused Prabhjot Singh alias Pannu. There was no motive for the applicant to commit the said crime. He has no criminal history. He is in custody since 17.04.2023. He is a permanent resident of District Udham Singh Nagar, therefore, there is no likelihood of his abscondin ...
Uttarakhand High Court
Subham Vs State Of Uttarakhand
.... ies. The role of the applicant came to light during the investigation. After conclusion of the investigation, charge-sheet has been filed. 5. On the other hand, Mr. Tapan Singh, Advocate, appearing for the applicant, contended that applicant is not named in the First Information Report. Fi ...
Uttarakhand High Court
Sameer Alias Chand Vs State Of Uttarakhand
.... a previous convict. He is a permanent resident of District Udham Singh Nagar, therefore, there is no likelihood of his absconding. The charge was framed on 21.03.2023, and only examination-in-chief of PW1 has been concluded till date, whereas, applicant is in judicial custody since 09.12.2020, a ...
Uttarakhand High Court
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