Sameer @ Gulfam Vs State Of Madhya Pradesh
.... t. No contraband was seized from the possession of the present applicant. There is no legal evidence available against the applicant. It is submitted that applicant is a reputed person and police is trying to arrest him if he is arrested then his reputation will be tarnished therefore, it is pray ...
Madhya Pradesh High Court (Indore Bench)
Lakhan Vs State Of Madhya Pradesh
.... ed Santosh by sale agreement dated 13.04.2023. He is in custody since 18.05.2024. He has no criminal past. After completion of investigation, charge-sheet has been filed. Trial will take sufficient long time for its disposal, therefore, it is prayed that present applicant/accused be released on ...
Madhya Pradesh High Court (Indore Bench)
Deendayal Rai Vs State Of Madhya Pradesh
.... ble against the applicant. It is submitted that one case under Section 34(2) of M.P. Excise Act is also registered against the applicant in May, 2024, but he has also been implicated in the aforesaid case only on the basis of memo recorded under section 27 of Evidence Act, by concerning co-accuse ...
Madhya Pradesh High Court (Indore Bench)
M/S Agni Dairy Industries Pvt. Ltd And Others Vs State Of Madhya Pradesh And Others
.... is a typographical mistake, infact the correct date is 29.5.2024. 3. Counsel for the respondent submits that against the impugned order, the petitioner has got remedy of revision under section 397 Cr.P.C.. 4. After hearing learned counsel for parties and considering the submission that ...
Madhya Pradesh High Court (Indore Bench)
Vikash Harsana Vs State Of Madhya Pradesh And Others
.... n illegally detained. 5. Shri M.S. Jadon - Government Advocate appearing on behalf the respondent/State refers the submission dated 03.06.2024 prepared by Station House Officer, Police Station University, Gwalior in which he has mentioned that the facts in a manner that the petitioner was f ...
Madhya Pradesh High Court (Gwalior Bench)
Rajaram Rathore Vs State Of Madhya Pradesh And Others
.... 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 d ...
Madhya Pradesh High Court (Indore Bench)
M/S Neo Treads Pvt. Ltd Vs State Of Madhya Pradesh And Others
.... on of the petitioner. On 06.03.2023, petitioner received a show-cause notice. Thereafter, on 09.05.2024, an ex-parte order was passed against the petitioner with the direction to vacate the premises within seven days. The grievance of the petitioner is that no opportunity of hearing was afforded ...
Madhya Pradesh High Court (Indore Bench)
Mahipal @ Pratap Vs State Of Madhya Pradesh And Others
.... e State opposes the prayer and submits that the prosecutrix is minor and the DNA report is positive. 5. After hearing learned counsel for the parties and considering the statement of the prosecutrix that in the Court statement, she has not made any allegation against the applicant, the appl ...
Madhya Pradesh High Court (Indore Bench)
Suman Bajpai Vs State Of Madhya Pradesh And Others
.... r is duly covered by the provisions of Section 131 of MPLR Code. 6. Accordingly, the petition is dismissed with liberty to the petitioner that in case if she desires, then she can move an application under Section 131 of MPLR Code. 7. At this stage, it is submitted by counsel for the ...
Madhya Pradesh High Court
Deepak Vs State Of Madhya Pradesh
.... espondent/State opposes the temporary bail application and prays for its rejection by submitting the factum of death of applicant's father is to be verified. 5. Having regard to the aforesaid I deem it proper to grant temporary bail to the applicant for a period of 10 days. 6 . Accord ...
Madhya Pradesh High Court (Indore Bench)
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