Akash Tomar Vs State Of Madhya Pradesh
.... 3 . Countering the submissions made by the learned Public Prosecutor, learned counsel for the petitioner submitted that though as per the directions of the Hon'ble Apex Court the remedy available to the petitioner is before competent Court of Criminal Jurisdiction, but this Court by invoking inh ...
Madhya Pradesh High Court (Gwalior Bench)
Ranjeet Singh Vs Buddheshy Kumar Vaidh Collector And Others
.... ellaneous Civil Case under Order 39 Rule 2 (a) of CPC or verbal prayer for said purpose may be considered. 3. Heard counsel for the applicant. 4. It is the case of applicant that respondents had violated the interim order dated 03.02.2023 passed by the Coordinate Bench of this Court i ...
Madhya Pradesh High Court (Gwalior Bench)
State Of Madhya Pradesh Vs Veerbal
.... of State. We have also-04-2024perused the impugned judgment. 3 . The conclusion of acquittal drawn in favour of the respondent particularly, in view of paragraphs No.9, 16 and 21 of the impugned judgment, appears to be reasonable and plausible based on proper appreciation of evidence. The ...
Madhya Pradesh High Court (Gwalior Bench)
State Of Madhya Pradesh Vs Kailash Aadiwasi
.... earing on behalf of State. We have also perused the impugned judgment. 3 . The conclusion of acquittal drawn in favour of the respondent particularly, in view of paragraphs No.10, 12, 14, 38 and 41 of the impugned judgment, appears to be reasonable and plausible based on proper appreciation ...
Madhya Pradesh High Court (Gwalior Bench)
Deceased And Others Vs Nilesh And Others
.... ght on record. After the remand, again Naib Tehsildar passed an order dated 26.08.2022 in favour of the legal heirs of Manjuladevi. Nilesh preferred an Appeal before the Sub Divisional Officer, Block Mandsaur District Mandsaur which came on the allowed vide order dated 07.10.2022 on the ground t ...
Madhya Pradesh High Court (Gwalior Bench)
Kolam Singh Bhilala And Others Vs State Of Madhya Pradesh And Others
.... nterest of justice." 2 . It is the submission of learned counsel for petitioners and respondents No. 2 and 3 that they have entered into compromise in the case which was registered at the instance of respondents No. 2 and 3 as complainant at Crime No.100 of 2021 under Sections 307 & ...
Madhya Pradesh High Court (Gwalior Bench)
Shubham Vs State Of Madhya Pradesh
.... rcumstances, looking to the short sentence, learned counsel prays that the application for suspension of sentence of the appellant be allowed. 6. Learned counsel for the State opposed the prayer and prayed for dismissal of the application for suspension of sentence. 7. Looking to the ...
Madhya Pradesh High Court (Indore Bench)
State Of Madhya Pradesh Vs Kailash Aadiwasi
.... ring on behalf of State. We have also perused the impugned judgment. 3 . The conclusion of acquittal drawn in favour of the respondent particularly, in view of paragraphs No.10, 12, 14, 38 and 41 of the impugned judgment, appears to be reasonable and plausible based on proper appreciation o ...
Madhya Pradesh High Court (Gwalior Bench)
Kishan Sen And Others Vs State Of Madhya Pradesh And Others
.... laced employee (Section Writer) has been allowed and respondents were directed to restore the benefit to the petitioner. Said order has been put to challenge before the learned Division Bench and vide order dated 07.03.2022 in Writ Appeal No.238/2022 preferred by State of Madhya Pradesh got dismi ...
Madhya Pradesh High Court (Gwalior Bench)
Jayant Joshi And Others Vs State Of Madhya Pradesh And Others
.... ch was raised by the State was that the quantum of arrears at best cannot be more than 3 years prior to the date of filing of petition, which is the period under the Limitation Act prescribed for raising money claim, in a civil court. This argument of the State is heard to be rejected since ...
Madhya Pradesh High Court (Indore Bench)
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