Satish Bagwan Vs State Of Madhya Pradesh
.... ce of the appellant till 18.04.2024. Final disposal of this appeal will take sufficient long time, therefore, it is prayed that the remaining jail sentence of the appellant may be suspended and he be released on bail. 4. Learned counsel for the respondent/State has opposed the prayer and pr ...
Madhya Pradesh High Court (Indore Bench)
Dharmendra Rathore Vs Poonam Rathore
.... d the learned counsel for the petitioner. From the record it appears that petition under Section 13(1) of Hindu Marriage Act has been filed by Dharmendra Kumar - petitioner before the Principal Judge, Family Court, Morena in 2020. It has been further submitted that respondent has not appea ...
Madhya Pradesh High Court (Gwalior Bench)
Rajendra Kumar Vs State Of Madhya Pradesh And Others
.... He submits that as per the provisions of Section 83 of the Motor Vehicles Act, 1988, the holder of a permit may, with the permission of the authority by which the permit was granted, replace any vehicle covered by the permit by any other vehicle of the same nature. The Rule 84 of Madhya Pradesh ...
Madhya Pradesh High Court (Indore Bench)
Dharmendra Das Vs State Of Madhya Pradesh And Others
.... ent long time. Under these circumstances, 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 sente ...
Madhya Pradesh High Court (Indore Bench)
Durgesh Vs State Of Madhya Pradesh
.... may be released on bail. Learned Govt. Advocate appearing for the respondent/State opposed the application for suspension of sentence and submitted that offence is serious in nature. Heard the counsel for the parties. Considering the period of incarceration and term of sentence im ...
Madhya Pradesh High Court
Shivraj Singh Chouhan And Others Vs Vivek Krishna Tankha
.... before the court. 7. Shri Singh further submits that petitioner No. 1 is a former Chief Minister of the State and contesting Lok Sabha Election from Vidisha constituency and the voting in the said constituency is scheduled on 07.05.2024. As far as petitioner No. 2 is concerned, he is also ...
Madhya Pradesh High Court
Shailesh Bopche Vs Anita Bopche
.... Khan, 1929 SCC OnLine PC 21 : (1928-29) 56 IA 201 : AIR 1929 PC 135 the Privy Council has laid down that the law presumes in favour of marriage and against concubinage when a man and woman have cohabited continuously for number of years. 14. In Gokal Chand v. Parvin Kumari (1952) 1 SCC 713 ...
Madhya Pradesh High Court
Girish Mehta Vs State Of Madhya Pradesh And Others
.... respect of their property disputes. 6] CCTV footages have also been field by the petitioner to which Shri Shri Brijesh Garg, learned counsel for the respondent no.2 tenant has objected to, and it is submitted that the petitioner has deliberately not filed the footages of the date and time a ...
Madhya Pradesh High Court (Indore Bench)
Kamal Kishore Sahu Vs State Of Madhya Pradesh
.... rusal of the case diary reflects that the prosecutrix in her statement has stated that between 3.1.2.2024 to 12.2.2024 she had physical relations with the applicant for more than one occasion. On 14.2.2024 the prosecutrix entered into engagement and then the present applicant threatened and resul ...
Madhya Pradesh High Court
Abdul Jabbar Vs State Of Madhya Pradesh
.... ke time for its conclusion. On such grounds prayer for grant of bail to the applicant has been made. 4. The aforesaid prayer has been opposed by the learned counsel for the respondent/State submitting that in view of the allegations leveled against the applicant and the fact that he is havi ...
Madhya Pradesh High Court (Indore Bench)
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