Shaukin @ Lutiya Vs State Of Uttarakhand
.... 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 bail. 4. This fact is admitted by learned State Counsel. 5. Having considered, this Cou ...
Uttarakhand High Court
Kamalkant Vs State Of Uttarakhand
.... in her statement, has admitted that she and the applicant are married; the victim is the wife of the applicant; they are blessed with a girl child also; today, a compounding application has also been filed before the Court. Reference has been made to the statement of PW1, the victim, where in h ...
Uttarakhand High Court
Lalit & Others Vs State Of Uttarakhand
.... cord. 4. According to the FIR, on 31.07.2023, at 9:10 AM, the applicants along with co-accused entered into the house of the informant, abused and assaulted her. 5. Learned counsel for the applicants would submit that the informant and the injured have not supported the prosecution cas ...
Uttarakhand High Court
Minder @ Dharmendra Vs State Of Uttarakhand
.... :10 AM, the applicant along with co-accused entered into the house of the informant, abused and assaulted her. 4. Learned counsel for the applicant would submit that the informant and the injured have not supported the prosecution case at trial. The statements of the witnesses have been fil ...
Uttarakhand High Court
Sharafat Ali Vs State Of Uttarakhand
.... 2. Heard learned counsel for the parties and perused the record. 3. Learned counsel for the applicant would submit that in all the cases, based on which the instant FIR has been lodged, the applicant is on bail. 4. Learned State Counsel admits this fact. 5. Having considered ...
Uttarakhand High Court
Naveen Ram & Others Vs State Of Uttarakhand & Others
.... atter was taken up to the State Government for a reference to the Ld. Labour court as an industrial dispute and Adjudication Case No.17 of 2018 was instituted before the Labour Court, Haldwani, District Nainital. 4. The learned Labour Court by reason of its judgement and award dated 29.07.2 ...
Uttarakhand High Court
Maqbool Ansari Vs State Of Uttarakhand And Another
.... facilitated the revisionist to join the proceedings through video conferencing. 5. The office has reported that the revisionist has deposited 15% of the cheque amount, as directed by the Hon’ble Supreme Court in the case of Damodar S. Prabhu Vs. Sayed Babalal H., (2010)5 SCC 663. 6. ...
Uttarakhand High Court
Diwan Singh Vs State Of Uttarakhand
.... in her statement recorded under Section 164 of the Code of Criminal Procedure, 1973 (“the Code”). 5. Learned State Counsel admits that the victim has stated nothing against the applicant in her statement recorded under Section 164 of the Code. In fact, she has stated that she wanted to mar ...
Uttarakhand High Court
Harish Chandra Rana Vs State Of Uttarakhand
.... relevant documents are in the possession of the Investigating Officer. Applicant was granted interim relief during the course of the investigation. Two co-accused persons have been granted anticipatory bail by this Court, and, charge-sheet has already been filed, therefore, there is no chance o ...
Uttarakhand High Court
Harish Chandra Rana Vs State Of Uttarakhand
.... he relevant documents are in the possession of the Investigating Officer. Applicant was granted interim relief during the course of the investigation. Two co-accused persons have been granted anticipatory bail by this Court, and, charge-sheet has already been filed, therefore, there is no chance ...
Uttarakhand High Court
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