Aniket Rawat Vs State Of Madhya Pradesh And Others
.... , learned counsel for the State has vehemently opposed the application and prayed for its rejection. Heard the learned counsel for the parties and perused the case diary. Considering the facts and circumstances of the case, without commenting upon the merits of the case, this appeal stands ...
Madhya Pradesh High Court (Gwalior Bench)
Rahul Meena Vs State Of Madhya Pradesh
.... and perused the case diary available on record. Considering the facts and circumstances 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 ...
Madhya Pradesh High Court (Gwalior Bench)
Abdul Vs State Of Madhya Pradesh
.... ayed that application for suspension of sentence be allowed. 5. Learned counsel for the State opposes the prayer and prays for its rejection. 6 . O n due consideration of the submissions made on behalf of the appellant and looking to the fact that the jail sentence of the appellant has ...
Madhya Pradesh High Court (Indore Bench)
Dharmendra Vs State Of Madhya Pradesh
.... ubmits that the incident had taken place in the year 2021 and the appellant was on bail during trial and after conviction also his jail sentence has been suspended. He further submits that he is not challenging the order on merit but confines his submission on the question of sentence and submit ...
Madhya Pradesh High Court (Indore Bench)
Raman Bhadoriya @ Anshu Vs State Of Madhya Pradesh
.... ounsel for the rival parties and perused the case diary available on record. Considering the facts and circumstances 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 p ...
Madhya Pradesh High Court (Gwalior Bench)
Saddo @ Sadik Khan Vs State Of Madhya Pradesh And Others
.... ailable on record. Considering the facts and circumstances of the case, but without expressing any opinion on merits of the case, this appeal is allowed and it is directed that Rs.1,000/-(Rupees One Thousand Only) b e forfeited from personal bond of the appellant and fresh surety in the su ...
Madhya Pradesh High Court (Gwalior Bench)
Keshar Singh Nagar And Others Vs State Of Madhya Pradesh And Others
.... ement is a recurring cause of action which arose to the petitioner every month they received proportionately depressed pension. Thus in the considered opinion of this court all the petitioners/appellants are entitled to arrears of pension. A further argument/objection which was raised by th ...
Madhya Pradesh High Court (Indore Bench)
Ramlal Vs State Of Madhya Pradesh And Others
.... ar on 01.04.2024 for evicting the petitioner from the disputed property. 3. In case the same is done he would not be in a position to assail the order dated 26.03.2024 in accordance with law. 4. In the available facts and circumstances of the case, it is directed that in case the peti ...
Madhya Pradesh High Court (Indore Bench)
Manish Vs State Of Madhya Pradesh And Others
.... lable on record which may suggest that the applicant committed rape on the prosecutrix. The applicant is lodged in jail since 02.11.2022. and as of now more than one year of incarceration. Thus, it is submitted that as final conclusion of the trial is likely to take a long time, the applicant be ...
Madhya Pradesh High Court (Indore Bench)
Mohammad Majid Vs State Of Madhya Pradesh
.... witnesses have been examined out of 15 witnesses. It is also submitted that the co-accused person has already been granted bail the trial Court. It is further submitted that no recovery has been effected from the present applicant. Thus, it is submitted that as final conclusion of the trial is ...
Madhya Pradesh High Court (Indore Bench)
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