Lal Dev Vs State Of Uttarakhand
.... lance Establishment Sector, Haldwani, District Nainital. He has sought his release on bail. 2. This is the third bail application. The first bail application, being BA1 No.1543 of 2022, was rejected on 17.08.2022. The second bail application, being BA2 No.66 of 2023, was also rejected on 1 ...
Uttarakhand High Court
Furkhan Vs State Of Uttarakhand
.... 3. This is the second bail application. The first bail application, being BA1 No.1069 of 2022, was rejected on 09.11.2022. 4. It is argued by learned counsel for the applicant that co-accused, having similar role, have already been granted bail. 5. This fact is not disputed by lea ...
Uttarakhand High Court
Nagendra Singh Vs State Of Uttarakhand
.... ely a case property. But, no purpose would be served if the vehicle is kept at the police station. It may be damaged or deteriorated. 5. Therefore, this Court is of the view that the vehicle ought to have been released in favour of its registered owner subject to certain conditions. The im ...
Uttarakhand High Court
Nitin Kumar Vs State Of Uttarakhand
.... n the society from the year 2004, but he would submit that the record was not available. According to learned State Counsel, in the bank account of the applicant, various amount was deposited on various dates, but he could not tell as to who deposited those amounts and how that could be connecte ...
Uttarakhand High Court
Nakul Vs State Of Uttarakhand
.... atened the informant. There are various allegations in the FIR. 4. Learned counsel for the applicant would submit that the victim is major; she had left her house on her own; she has examined during trial, where she revealed her age as 21 years, and has stated that she and the applicant bot ...
Uttarakhand High Court
Anil Kumar Vs State Of Uttarakhand
.... ital. He has sought his release on bail. 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, has already been granted. 4. This fact is admitted by learned State Counsel. 5 ...
Uttarakhand High Court
Arun Vs State Of Uttarakhand
.... r of the victim had revealed that, in fact, the victim was talking with co-accused Chhotu. They might have established relationship due to which the victim has impregnated. Subsequently, she died. 4. Learned counsel for the applicant would submit that the foetus of the victim was sent for f ...
Uttarakhand High Court
Medha Aggarwal Vs Rajat Singhal
.... was decreed ex-parte on 07.09.2021, and the appellant-wife had filed an application for setting aside this ex-parte decree, which is still pending before the Family Court, Dehradun. 6) In the present petition, the appellant-wife has challenged the order dated 02.05.2022, whereby her a ...
Uttarakhand High Court
Deewan Singh Vs State Of Uttarakhand
.... the Act would not come into play because it was a recovery from a public place and any officer could have made such search under Section 43 of the Act, of such departments, which are mentioned under Section 42 of the Act. 6. Although, there is dispute on this aspect because learned counsel ...
Uttarakhand High Court
Islam And Others Vs State Of Uttarakhand
.... nsel for the parties and perused the record. 3. Learned counsel for the applicants would submit that nothing was recovered from them; they have no criminal history. 4. Learned State Counsel would submit that the applicants were arrested from the spot. 5. Having considered, this C ...
Uttarakhand High Court
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