Pawan Kumar Vs State Of Uttarakhand
.... committed by the applicant. The victim was spotted with the applicant and merely on that ground the applicant has been arrested. The applicant has not done anything wrong with the victim. He has referred to the statement of the victim recorded under Section 164 of the Code of Criminal Procedure ...
Uttarakhand High Court
Parvinder Singh Rana Vs State Of Uttarakhand
.... . Learned State counsel was required to get instructions in the matter. Learned State Counsel has confirmed that the applicant has no brother and marriage of his sister is scheduled for 27.11.2023. His sister and ailing mother are at home. 5. Without adverting to the merits, purely on huma ...
Uttarakhand High Court
Tufail Ahmad Vs State Of Uttarakhand
.... would submit that earlier the investigation was under way for the offence under Sections 323, 504, 506 IPC, in which the applicant was granted bail, but subsequently, offence under Section 307 IPC was added and the applicant was arrested. He would submit that the applicant is 70 years of age. Pa ...
Uttarakhand High Court
Brij Kishor Manudi Vs State Of Uttarakhand
.... t a case of abetment. 5. Learned State Counsel would submit that it is a case of suicide by hanging. He would admit that the marriage took place in the year 2009. 6. It is the stage of bail. Much of the discussion at this stage is not expected of. To the extent of appreciating the cont ...
Uttarakhand High Court
Faizal Sheikh Vs State Of Uttarakhand
.... for the applicant would submit that there is no evidence against the applicant except the statement of the victim recorded under Section 161 of the Code of Criminal Procedure, 1973 (for short “the Code”) even the statement under Section 164 of the Code has not been recorded . 5. Learned St ...
Uttarakhand High Court
Ramesh Ram And Another Vs State Of Uttarakhand
.... ession of the revisionists. The cognizance was taken on the basis of the charge-sheet, filed by the Investigating Officer. The revisionists had taken plea before the Appellate Court that a complaint should be filed in view of Section 55 of the Wild Life (Protection) Act, of 1972 . In the present ...
Uttarakhand High Court
Ataur Rehman Vs State Of Uttarakhand
.... d bail by this Court, and, charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence. 5. Mr. Pratiroop Pandey, learned Deputy Advocate General has opposed the bail application. However, he has conceded that the name of the applicant has come to light ...
Uttarakhand High Court
Amir Vs State Of Uttarakhand
.... no purpose would be served if the applicant is kept behind bars now. It is also argued that the applicant is in custody since 18.09.2022. 5. Learned State Counsel would submit that the victim is a minor; seven witnesses have already been examined; they have supported the prosecution case. ...
Uttarakhand High Court
Laxman Singh Vs State Of Uttarakhand
.... Junior Division), Ramnagar, District Nainital in Criminal Case No.243 of 2018, a Criminal Appeal (No.169 of 2019) was filed. The said Appeal has been dismissed vide judgment dated 31.10.2022, passed by learned Ist Additional Sessions Judge, Haldwani, District Nainital. 3. The coordinate Be ...
Uttarakhand High Court
Matloob Vs State Of Uttarakhand And Another
.... ing the Revision. 4. The said Delay Condonation Application has not been opposed by the State. 5. The Delay Condonation Application is allowed. Delay is condoned. 6. Admit. 7. Mr. Mohd. Safdar, Advocate, contended that the revisionist was not named in the First Informat ...
Uttarakhand High Court
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