Kamal Jeet Vs State Of Uttarakhand
.... pported the prosecution case in her statement under Section 164 of the Code of Criminal Procedure, 1973. 5. These facts are not denied by the learned State Counsel. 6. Having considered the entirety of facts, this Court is of the view that it is a fit case for anticipatory bail. The i ...
Uttarakhand High Court
Birendra Singh Bhandari Vs State Of Uttarakhand
.... te Counsel would submit that the applicant had damaged the boundary wall and they are threatening. 6. Having considered the entirety of facts, this Court is of the view that it is a fit case for anticipatory bail. The instant anticipatory bail application deserves to be allowed. 7. Th ...
Uttarakhand High Court
Shakir Husain Alias Sakir And Others Vs State Of Uttarakhand
.... which had no valid permission. 7. Having considered the entirety of facts, this Court is of the view that it is a fit case for anticipatory bail. The instant anticipatory bail applications deserve to be allowed. 8. Both these anticipatory bail applications are allowed. 9. In the ...
Uttarakhand High Court
Anil Vs State Of Uttarakhand
.... is a fit case for anticipatory bail. The instant anticipatory bail application deserves to be allowed. 6. The anticipatory bail application is allowed. 7. In the eventuality of arrest, the applicant shall be enlarged on bail subject to his furnishing a personal bond with two sureties, ...
Uttarakhand High Court
Manju Singh Vs State Of Uttarakhand
.... ecution case during investigation. 6. Having considered the entirety of facts, this Court is of the view that it is a fit case for anticipatory bail. The instant anticipatory bail application deserves to be allowed. 7. The anticipatory bail application is allowed. 8. In the event ...
Uttarakhand High Court
Yajuvendra Singh Vs State Of Uttarakhand
.... The instant anticipatory bail application deserves to be allowed. 6. The anticipatory bail application is allowed. 7. In the eventuality of arrest, the applicant shall be enlarged on bail subject to his furnishing a personal bond with two sureties, each in the like amount, to the sati ...
Uttarakhand High Court
Sompal Vs State Of Uttarakhand
.... 1985, Police Station Doiwala, District Dehradun. He has sought his release on bail. This is second bail application of the applicant. His first bail application was rejected on merits on 14.03.2024. 2. Heard learned counsel for the parties and perused the record. 3. Having considered ...
Uttarakhand High Court
Ayyub Ali Vs State Of Uttarakhand
.... revisionist was examined under Section 313 of the Code of Criminal Procedure, 1973. According to him, he has been falsely implicated. 10. After hearing the parties, by the impugned judgment and order passed in the case, the revisionist has been convicted and sentenced, as stated hereinbefor ...
Uttarakhand High Court
Avishresth Roar @ Aviroar Vs State Of Uttarakhand
.... 0.2024, the applicant alongwith the co-accused opened fire on the informant, but somehow, the informant could save him. 4. Learned counsel for the applicant would submit that it is no injury case and as per FIR also, the informant visited the house of the applicant. 5. Learned State co ...
Uttarakhand High Court
Manish @ Munish Kumar Vs State Of Uttarakhand
.... that the victim is major as per her date of birth recorded in the Aadhar Card. He would submit that the victim has not supported the prosecution case. She has stated that she and the applicant both were in romantic relationship and they both left their respective homes. It is stated that, in fa ...
Uttarakhand High Court
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