Manna Dayma Vs State Of Madhya Pradesh
.... memorandum statement given by co-accused Farid @ Lalu. There is no legal evidence available against him, therefore, alleged offence has made out against the applicant. He is a reputed person, if Police arrests him, his reputation will be tarnished therefore, prayer is made for grant of anticipat ...
Madhya Pradesh High Court (Indore Bench)
M/S Pawan Oil Industries And Others Vs State Of Madhya Pradesh And Others
.... onation of delay. Therefore, the order is liable to be set aside. He further submits that against the order impugned, the petitioners have filed the Securitization Appeal under Section 18 of the SARFAESI Act, 2002 before the DRAT Allahabad which is pending. Hence, it is prayed that till the DRAT ...
Madhya Pradesh High Court (Indore Bench)
Shambhulal Vs State Of Madhya Pradesh And Others
.... could not have preferred Second Appeal against order dated 30.01.2020 passed by the Sub Divisional Officer. He hence could have only preferred a Revision before him under Section 50(1)(c) of the Code which was rightly done by him. 5. By the impugned order the Revision preferred by the peti ...
Madhya Pradesh High Court (Indore Bench)
Chhotu @ Chhotelal And Others Vs State Of Madhya Pradesh
.... nces of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicants be released on bail on each of them furnishing a personal bond in the sum of Rs. 50,000 (Rupees Fifty Thousand Only) with one solvent surety in the like ...
Madhya Pradesh High Court (Gwalior Bench)
Rameez Khan Vs State Of Madhya Pradesh And Others
.... 8. In the case of Sanju (supra), the accused allegedly told the deceased ‘to go and die’. Yet Apex Court opined that it does not constitute the ingredient of ‘instigation’. In the instant case, if story of prosecution is read and believed as such, it will be clear that from the aforesaid that ...
Madhya Pradesh High Court (Indore Bench)
Sanjay Kumar Bhatiya Vs Leena Dinesh
.... aring for applicant submitted that allegations made in complaint and statements recorded does not make out an offence under Sections 354(d), 294, 506(Part-II) and 456 of Indian Penal Code. 4. Heard the counsel for applicant. 5. Perused the complaint and also the statements. Ingredients ...
Madhya Pradesh High Court
Ramveer Singh Gurjar Vs State Of Madhya Pradesh And Others
.... on of FIR against the accused persons. 3. Per contra, learned counsel for the respondents/State submits that if petitioner is aggrieved by the non-registration of FIR, then he has liberty to approach the trial Court as per mandate of Apex Court in the case of Sudhir Bhaskarrao Tambe Vs. He ...
Madhya Pradesh High Court (Gwalior Bench)
Lal Singh And Others Vs State Of Madhya Pradesh
.... pellants argued that the Court below has wrongly appreciated the evidence and convicted the appellants. There are material contradictions and omissions in the statements of the prosecution witnesses. It is further argued that appellants were on bail during trial and did not misuse the liberty so ...
Madhya Pradesh High Court (Gwalior Bench)
M/S Chintaman Developers Pvt. Ltd Vs Acme Papers Ltd. Company Registered And Others
.... o sell was executed on a stamp paper of Rs.100/-. In the agreement to sell, there is no averment to the effect that possession of part of land, which is subject matter of agreement to sell, has been delivered to petitioner. In spite of that the trial Court has directed that stamp duty at the rat ...
Madhya Pradesh High Court
Pratap Ahirwar Vs State Of Madhya Pradesh And Others
.... rounds, he prays for bail to the appellant. Per contra, learned counsel for the State has vehemently opposed the application and prayed for its rejection. Heard the learned counsel for the parties and perused the case diary. Considering the facts and circumstances of the case, without ...
Madhya Pradesh High Court (Gwalior Bench)
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