Devendra Kumar Vs State Of Madhya Pradesh
.... er hand, has opposed the prayer and it is submitted that looking to the amount of defalcation, no case for grant of anticipatory bail is made out. 06] Heard. On due consideration of the rival submissions, on perusal of the case diary and also the order dated 1.3.2024 passed by this Court in ...
Madhya Pradesh High Court (Indore Bench)
Nirmala Vs Gopi Raj
.... o the children, but till date no amount has been paid by the respondent. A case under Section 12 of the Domestic Violence Act is also pending before Chief Judicial Magistrate First Class, Shajapur. On above grounds, it is prayed that RCSHM No.93/2022 pending before Family Court, Dewas be transfe ...
Madhya Pradesh High Court
Rajkumar Dwivedi Vs State Of Madhya Pradesh And Others
.... his Hon'ble Court may kindly be pleased to allow the application and quashing the fake FIR No.0781/2023 dated 24.09.2023, in the interest of justice." 2. After arguing the matter at length and in view of limited scope of interference at this stage, counsel for applicant seeks permissio ...
Madhya Pradesh High Court
Rameshchand Vs State Of Madhya Pradesh
.... ed an error in concluding that appellant was part of conspiracy with other co-accused. Learned counsel submits that no criminal antecedent is reported against the appellant. Appellant is aged around 65 years. He is retired from Allahabad Bank. He has a family to look-after at Gwalior. He was in c ...
Madhya Pradesh High Court (Gwalior Bench)
Salim Khan Vs State Of Madhya Pradesh And Others
.... I have gone through the record. As per statement of complainant, the complainant himself stated that the FIR was lodged after 12 days from the date of incident and there is no satisfactory explanation of delay in filing FIR. As per statement of the scriber of First Information Report, Girjashan ...
Madhya Pradesh High Court (Indore Bench)
Mohan Singh Rathore Vs State Of Madhya Pradesh And Others
.... ounsel for the State opposes the prayer and submits that the land belonging to the deceased was intended to be transferred in favour of the present applicant by an agreement. 5. After hearing learned counsel for the parties and upon perusal of the suicide note, this Court finds that no alle ...
Madhya Pradesh High Court (Indore Bench)
Umesh Kumar Garg Vs State Of Madhya Pradesh And Others
.... e order dated 21.03.2024 passed in Writ Petition No.7420 of 2024 by the learned Single Judge. 2. Having perused the impugned order, we are of the considered opinion that the findings recorded by the learned Single Judge are based on facts available on record; therefore, impeccable and the ...
Madhya Pradesh High Court (Gwalior Bench)
Umesh Singh Bhadoriya Vs State Of Madhya Pradesh
.... f sentence, appellant's sentence be suspended and he may be released on bail. 5. Learned Government Advocate appearing for the State has opposed the application for suspension of sentence. 6. Heard the learned counsel for the parties. 7. Considering the short and fixed term of se ...
Madhya Pradesh High Court
Shabbir@Kailash Dagor Vs State Of Madhya Pradesh
.... ixed term of sentence, appellant's sentence be suspended and he may be released on bail. 5. Learned Government Advocate appearing for the State has opposed the application for suspension of sentence. 6. Heard the learned counsel for the parties. 7. Considering the short and fixed ...
Madhya Pradesh High Court
Kapil Tomar Vs State Of Madhya Pradesh
.... tion 156 (3) of Cr.P.C., and therefore, the present petition under Section 482 of Cr.P.C is not maintainable. 3 . Countering the submissions made by the learned Public Prosecutor, learned counsel for the petitioner submitted that though as per the directions of the Hon'ble Apex Court, the ...
Madhya Pradesh High Court (Gwalior Bench)
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