Bhaiyalal Vs State Of Madhya Pradesh
.... t commenting on merits of the case, this Court is inclined to release the applicant on bail. Thus, the application is allowed. Accordingly, it is directed that applicant BHAIYALAL shall be released on bail in relation to Crime No.57 of 2024 registered at Police Station Laanch, District Dati ...
Madhya Pradesh High Court (Gwalior Bench)
Chhotu Jatav Vs State Of Madhya Pradesh
.... , this Court is inclined to release the applicant on bail. Thus, the application is allowed. Accordingly, it is directed that applicant CHHOTU JATAV shall be released on bail in relation to Crime No.26 of 2024 registered at Police Station Goverdhan District Shivpuri (M.P.)for offence punish ...
Madhya Pradesh High Court (Gwalior Bench)
Ajay Nikam And Others Vs State Of Madhya Pradesh
.... future. Hence, counsel prayed that application for suspension of sentence be allowed. Learned counsel for the State opposes the prayer and prays for its rejection. On due consideration of the submissions made on behalf of the appellants and looking to the fact that the jail sentence o ...
Madhya Pradesh High Court (Indore Bench)
Pankaj Vs State Of Madhya Pradesh And Others
.... ation against the appellant, the appellant is in jail since 05.03.2024 and the trial may take time to conclude, I am of the view that the appellant is entitled for bail. 7. Accordingly, without commenting on the merits of the case, the appeal of the present appellant filed under Section 14- ...
Madhya Pradesh High Court (Indore Bench)
Veenadevi Vaswani Vs State Of Madhya Pradesh And Others
.... venue inspector to carry out the demarcation. It is submitted that despite lapse of a period of almost two months no action has been taken and the demarcation has not been carried out. 2. In the available facts of the case, it is directed that the demarcation pursuant to the order dated 28. ...
Madhya Pradesh High Court (Indore Bench)
Kamal And Others Vs State Of Madhya Pradesh And Others
.... umstances, looking to the short sentence, learned counsel prays that the application for suspension of sentence of the appellants 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)
Dheeraj Sharma (Mahate) Vs State Of Madhya Pradesh
.... unity service to purge himself out of the guilt felt by him and to serve national / environmental / social cause. Therefore, he prayed for bail. 4. Learned counsel for the State opposed the prayer and prayed for dismissal of application. 5. Heard learned counsel for the parties at len ...
Madhya Pradesh High Court (Gwalior Bench)
Munshikha And Others Vs State Of Madhya Pradesh
.... the appellant has surrendered before the Court immediately after completing the period given under temporary suspension. In the family of appellant, his wife, three sons and three daughters are there. Two sons namely Raja @ Sultan and Shahrukh are already detained in judicial custody and three d ...
Madhya Pradesh High Court (Indore Bench)
S M Yahya Vs Madhya Pradesh Waqf Board Bhopal And Others
.... quiry under Section 64(3) of Waqf Act and accordingly, inquiry report, Annexure P/7 was filed pointing out certain illegalities. Since respondent No.2 was not removed from the post of Mutawalli, therefore, petitioner approached State Waqf Tribunal which disposed of the matter by order dated 11.0 ...
Madhya Pradesh High Court
Govind And Others Vs State Of Madhya Pradesh
.... ed that the appellant has already suffered 09 years and 11 months of incarceration. 4 . In view of the same, this Court is inclined to allow the present application looking to the period of incarceration and further looking to the fact that the final conclusion of the appeal is likely to ta ...
Madhya Pradesh High Court (Indore Bench)
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