Harpreet Kaur And Another Vs State Of Punjab And Others
.... of State-respondents No.1 to 3. At this juncture, this Court is not in a position to comment upon the validity of marriage and majority of the petitioners in terms of their respective ages, however, respondent No.2 can be asked to have a fair look on the grievance of the petitioners in ord ...
High Court Of Punjab And Haryana At Chandigarh
Rajat Garg And Another Vs State Of Punjab And Others
.... of State-respondents No.1 to 3. At this juncture, this Court is not in a position to comment upon the validity of marriage and majority of the petitioners in terms of their respective ages, however, respondent No.2 can be asked to have a fair look on the grievance of the petitioners in ord ...
High Court Of Punjab And Haryana At Chandigarh
State Bank Of India Vs Harpreet Singh Banga
.... session of the property and the possession has been taken all of sudden. 10. It has been seen as a general practice of the public sector bank including the SBI, that in the home loan accounts, the bank themselves upgrade the account and provide an opportunity to the borrower to continue the ...
Debts Recovery Appellate Tribunal, Delhi
Dulari Arjunsinh Chudasma Vs State Of Gujarat
.... e contents of First Information Report as also the reported decision in the case of Rupali Devi (supra), it is clear that the local police station concerned i.e. Mahila Police Station, Vadodara City, is having territorial jurisdiction to entertain the First Information Report, so far as part of ...
Gujarat High Court
Anil Kumar Vs State Of H.P.
.... , Gagret, District Una and the police has taken into possession huge quantity of liquor of different qualities. The petitioner has alleged that he is owner of the liquor shop situated at village Chalet, which is authorized by the State Government for sale of liquor and he was also having valid pe ...
High Court Of Himachal Pradesh
Reena Devi Vs State Of Himachal Pradesh
.... enior Counsel for the petitioner has argued that the petitioner has been falsely implicated in the present case. He has further argued that the petitioner is permanent resident of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice. H ...
High Court Of Himachal Pradesh
Gurpal Singh Vs State Of Himachal Pradesh
.... e report of the police, carefully. 5. The learned Senior Counsel for the petitioner has argued that the petitioner is innocent and has been falsely implicated in the present case, as is evident from the contents of the police report, wherein it has specifically come that since the petition ...
High Court Of Himachal Pradesh
Sachin Chandel Vs State Of Himachal Pradesh
.... e. He has further argued that the petitioner is permanent resident of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice. He has argued that no fruitful purpose will be served by keeping the petitioner behind the bars for an unlimit ...
High Court Of Himachal Pradesh
Ved Prakash Vs State Of Himachal Pradesh
.... e, if the petitioner is enlarged on bail, he may flee from justice. The petitioner can also tamper with the prosecution evidence, so his application be dismissed. 4. I have heard the learned Counsel for the petitioner, learned Additional Advocate General for the State and gone through the r ...
High Court Of Himachal Pradesh
Arshdeep Singh Kochar Vs State Of Himachal Pradesh
.... tion. On 12.11.2013 challan was presented in the learned Trial Court and challan against juvenile offender Varun Kumar Khanna has been presented on 05.03.2014, who has been acquitted on 06.09.2018. Accused Rozy, Gaurav and Ankit have been enlarged on bail. Lastly, it is prayed that the bail appli ...
High Court Of Himachal Pradesh
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