Lakhan Agrawal Vs State Of Madhya Pradesh
.... since 08.04.2024. There is no direct evidence on record which shows involvement of applicant in commission of offence. He will cooperate in trial of the case. In these circumstances, applicant may be released on bail. 3. Learned Government Advocate appearing for the State opposed the applic ...
Madhya Pradesh High Court
Balram Vs State Of Madhya Pradesh
.... counsel for parties and taking into consideration that the applicant is in jail since 24.03.2024, prima facie case is made out for grant of bail, however on certain conditions. Therefore, without expressing any view on the merits of the case, the application is allowed. 6. It is directed th ...
Madhya Pradesh High Court (Indore Bench)
Vikram Pratap Verma Vs State Of Madhya Pradesh
.... No.508/2023 registered at Police Station Nawanagar, District Singrauli for offence under Section 8/21 of NDPS Act. 5. According to the prosecution case, 45 grams of smack has been seized from the possession of the applicant. 6. It is well established principle of law that even if the ...
Madhya Pradesh High Court
Prabhat @ Prabhu Vs State Of Madhya Pradesh And Others
.... espondent/state opposed the prayer and submits that the age of the prosecutrix is minor on the date of incident. 5 . After hearing learned counsel for parties and on going through the statement of the prosecutrix recorded under section 164 of Cr.P.C that she has not made any allegation of p ...
Madhya Pradesh High Court (Indore Bench)
Veer Singh Rajput Vs State Of Madhya Pradesh And Others
.... pellant's sentence be suspended and he may be released on bail. 5. Learned Government Advocate appearing for the State has opposed the application for suspension of sentence. 6. Heard the learned counsel for the parties. 7. Considering the short and fixed term of sentence and the ...
Madhya Pradesh High Court
Laal Singh Vs State Of Madhya Pradesh
.... counsel for the respondent/State opposes the bail application and prays for its rejection by submitting that the applicant is having criminal records. (5) After hearing learned counsel for the parties and looking to the facts and circumstances of the case and quantity of the liquor, I am of ...
Madhya Pradesh High Court (Indore Bench)
Vicky Vs State Of Madhya Pradesh
.... On such grounds, prayer for grant of bail to the applicant has been made. 7 . The aforesaid prayer has been opposed by learned counsel for the respondent/State submitting that due to the applicant the trial has been held up though statements of 16 witnesses had already been recorded. The ap ...
Madhya Pradesh High Court (Indore Bench)
Golu Sen Vs State Of Madhya Pradesh
.... sel for the State has opposed the prayer and prayed for rejection of the bail application. 5. After hearing learned counsel for the parties and looking to the non-commercial quantity of contraband and custody period, I am of the view that it is a case, in which the applicant may be released ...
Madhya Pradesh High Court (Indore Bench)
Chhakkelal Vishwakarma Vs State Of Madhya Pradesh
.... re fine amount before the trial Court. He is jail since 12.04.2024. If the execution of jail sentence is not suspended then, the present revision may turn infructuous. Under such circumstances, the applicant pray for bail and suspension of execution of jail sentence. 4. Learned Govt. Advoc ...
Madhya Pradesh High Court
Prem Vs State Of Madhya Pradesh And Others
.... other hand has opposed the application and prays for its rejection. In due consideration of the submissions made on behalf of the appellant, o n perusal of the record and looking to the fact that the jail sentences of the appellant is already suspended, it would be appropriate to suspend t ...
Madhya Pradesh High Court (Indore Bench)
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