Naresh Kewat Vs State Of Madhya Pradesh
.... es of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the s ...
Madhya Pradesh High Court (Gwalior Bench)
Dharmendra Vs State Of Madhya Pradesh
.... her home and went with the applicant voluntarily. It is submitted that the prosecutrix was consenting party for sexual intercourse and she was major lady. The applicant is in custody since 8.3.2024. After completion of investigation, charge-sheet has been filed. Trial will take considerable long ...
Madhya Pradesh High Court (Indore Bench)
Sonam Deharia Vs Lalit Mesram
.... ated 07/03/2024. Thereafter again an application was filed by petitioner for waiving off the cooling period, which too has been dismissed by impugned order. It is submitted by counsel for petitioner that in the light of judgment passed by Supreme Court in the case of Amardeep Singh vs. Harveen K ...
Madhya Pradesh High Court
Dinesh Mewada Vs Shrimaan Collector Mahoday Collector
.... estion to the petitioner. The said order is still in force. It is further submitted that the trial is still pending and no finding therein has been recorded as regards the guilt of the petitioner. It has already been settled by this Court in numerous decisions that a vehicle which is allegedly in ...
Madhya Pradesh High Court (Indore Bench)
Deependra Singh Parmar Vs State Of Madhya Pradesh And Others
.... y of his absconsion or tampering with the prosecution evidence. Hence, he prays for grant of bail to the appellant. O n the other hand, learned State counsel has opposed the appeal and prayed for its dismissal with submission that appellant has criminal history. Considering the facts a ...
Madhya Pradesh High Court (Gwalior Bench)
Dayaram Vs State Of Madhya Pradesh And Others
.... this regard. The applicant is in jail since 29.02.2024 and final conclusion of trial will take sufficient long time. Under these circumstances, counsel prays for grant of bail to the applicant. 4. On the other hand, learned counsel for the State opposed the prayer. 5. After hearing l ...
Madhya Pradesh High Court (Indore Bench)
Anantnarayan And Others Vs Suresh And Others
.... ten statement and reply could not be filed by them earlier. They were seeking exercise of inherent power of the trial Court to take the written statement and reply on record. In the strict sense they were not seeking review of the earlier order. Even if the trial Court had earlier closed the rig ...
Madhya Pradesh High Court (Indore Bench)
M/S Hitesh Agencies Vs Union Bank Of India And Others
.... filing S.A. No. 1017/2022 under Section 17 of the SARFAESI Act. However, the said application has not been finally decided yet. Hence, the instant petition has been filed. 3. Learned counsel for the petitioner submits that petitioner's S.A.No. 1017/2022 under Section 17 of the SARFAESI Act ...
Madhya Pradesh High Court (Indore Bench)
Didar Singh And Others Vs State Of Madhya Pradesh And Others
.... oners submits that the respondents are hell bent upon taking possession from the petitioners and would do the same without letting the petitioners avail the aforesaid remedy. 3 . Thus in the available facts of the case, it is directed that in case the petitioners prefer an appeal along with ...
Madhya Pradesh High Court (Indore Bench)
Moti Singh Vs Election Commission Of India And Others
.... ate concerned should seek time to rebut then only the Returning Officer would be obliged to take up the nomination form for scrutiny one following on the next date. The petitioner accepted its rejection of nomination and did not raise any objection. Proviso to sub-Section (5) of Section 36 of Ac ...
Madhya Pradesh High Court (Indore Bench)
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