Chahat Chopra And Another Vs State Of Uttarakhand
.... Charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence. 5. Mr. G.S. Sandhu, Additional Advocate General, has opposed the anticipatory bail application orally. 6. Personal liberty under Article 21 of the Constitution of India is very precious ...
Uttarakhand High Court
Virendra Singh Yadav Vs State Of Uttarakhand
.... bail have not been violated by him. 6. Learned counsel for the State has opposed the anticipatory bail application orally. 7. Personal liberty under Article 21 of the Constitution of India is very precious fundamental right and it should be curtailed only when it becomes imperative ...
Uttarakhand High Court
Anurag Yadav Vs State Of Uttarakhand
.... ve not been violated by him. 6. Learned counsel for the State has opposed the anticipatory bail application orally. 7. Personal liberty under Article 21 of the Constitution of India is very precious fundamental right and it should be curtailed only when it becomes imperative accordi ...
Uttarakhand High Court
Kamlesh Kumar Upadhyay Vs State Of Uttarakhand
.... erim bail have not been violated by him. 6. Learned counsel for the State has opposed the anticipatory bail application orally. 7. Personal liberty under Article 21 of the Constitution of India is very precious fundamental right and it should be curtailed only when it becomes imperat ...
Uttarakhand High Court
Ajay Chauhan And Two Others Vs State Of Uttarakhand
.... thwal, Advocate, further submitted that the applicant no.1 is a permanent resident of District Dehradun, therefore, there is no chance of his absconding. The charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence. Applicant was granted interim bail on 2 ...
Uttarakhand High Court
Rasaansh Ravi And Another Through Their Natural Guardians Vs Union Of India And Another
.... t and proper in the facts and circumstances of the present case. (iv) To award the cost of the petition to the petitioners.” 2. Heard Mr. Aditya Pratap Singh, learned counsel for the petitioners and Mr. Manoj Kumar, learned counsel for the respondents. 3. Mr. Aditya Pratap Sing ...
Uttarakhand High Court
Rajat Sharma And Four Others Through Their Natural Guardians Vs Union Of India And Another
.... fit and proper in the facts and circumstances of the present case. (iv) To award the cost of the petition to the petitioners.” 2. Heard Mr. Aditya Pratap Singh, learned counsel for the petitioners and Mr. Manoj Kumar, learned counsel for the respondents. 3. Mr. Aditya Pratap Si ...
Uttarakhand High Court
SICPA India Private Limited And Another Vs Union Of India And Others
.... impose any limitation or restraint on the exercise of power to issue writs. While it is true that exercise of writ powers despite availability of a remedy under the very statute which has been invoked and has given rise to the action impugned in the writ petition ought not to be made in a routi ...
Sikkim High Court
Kairosoft Ai Solutions Limited & Anr Vs Securities And Exchange Board Of India & Ors
.... r, in the context of Clause (2) of Article 226 of the Constitution what needs to be ascertained is whether the facts, as pleaded in the petition, constitute a material, integral or essential part of the cause of action and facts so pleaded have a nexus with the subject matter of challenge based o ...
Delhi High Court
Suraj Singh And Two Others Vs State Of Uttarakhand And Two Others
.... nterim bail on 19.11.2024. The conditions of the interim bail have not been violated by them. 7. Mr. G.S. Sandhu, Additional Advocate General has opposed the anticipatory bail application. However, he submitted that after the investigation, the Investigating Officer has filed the charge-sh ...
Uttarakhand High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
