Anshul Agrawal Vs State Of Madhya Pradesh
.... ioner was arrested from Gaziabad and his address was "1701, Tower No.7, Orange County, Indrapuram Gaziabad (Uttar Pradesh)". 3. In such circumstances, counsel for the applicant seeks to change the address of the applicant as mentioned in the aforesaid bail order from "107, Sh ...
Madhya Pradesh High Court (Indore Bench)
Swati Wife Vs Indrakumar And Others
.... eport of the incident was lodged on 21/01/2020 i.e. after one month eight days from the date of incident. The reason for delay in lodging the report has been mentioned as she was busy in her treatment and unable to come to Police Station to lodge the report. It reflects from Dehati Nalishi (Ex.P ...
Madhya Pradesh High Court
Makundi Lal Pathak Vs Bharat Lal Tiwari And Others
.... ive days from the date of confirmation the demarcation report by the Tahsildar or the date of knowledge, whichever is later. (6) The Sub-Divisional Officer may, if he admits the application made under subsection after giving opportunity of hearing to the parties interested including the ne ...
Madhya Pradesh High Court
Satya Narayan Vs Union Of India
.... (1) (i) the commission of a terrorist act within the meaning of sub-section (1) of sec. 3 of the Terrorist and Disruptive Activities (Prevention) Act,1987 (28 of 1987), or (ii) the making of violent attack or the commission of robbery or dacoity; or (iii) the indulging in rioting, sh ...
Madhya Pradesh High Court
Ramesh Vs State Of Madhya Pradesh
.... . RATLAM for offence punishable under Sections 394 and 397 of the Indian Penal Code, 1860. 2. Looking to the criminal antecedents of the present applicant and also considering the fact that the applicant was arrested from the spot, no case for grant of bail is made out. 3. However, lo ...
Madhya Pradesh High Court (Indore Bench)
Kalu Singh Vs State Of Madhya Pradesh
.... olice Station JEERAPUR DISTT. RAJGARH for offence punishable under Sections 302,341,294,506,34,303,174(A) of the Indian Penal Code, 1860. 2. Looking to the deposition of PW-1, who has supported the case of the prosecution, no case for grant of bail is made out. 3. Accordingly, the M.C ...
Madhya Pradesh High Court (Indore Bench)
Bhawarlal @ Lakadhara Vs State Of Madhya Pradesh
.... or the State has opposed the prayer and submitted that the factum of marriage of son has not been verified. 8. Considering the reasons assigned by the appellant in the application and in view of the facts and circumstances and factual matrix of the case, the application for temporary suspen ...
Madhya Pradesh High Court (Indore Bench)
Kamal Bagri Vs State Of Madhya Pradesh
.... of IPC and one of Excise Act. 5. After hearing learned counsel for parties and taking into consideration that the investigation has been completed and the charge sheet has been filed, prima facie case is made out for grant of bail, however on certain conditions. Therefore, without expressi ...
Madhya Pradesh High Court (Indore Bench)
Basubai Vs State Of Madhya Pradesh
.... counsel for parties and taking into consideration that the applicant is a lady and the quantity of liquor prima facie case is made out for grant of bail, however on certain conditions. Therefore, without expressing any view on the merits of the case, the application is allowed. 6. It is dir ...
Madhya Pradesh High Court (Indore Bench)
Hariom Vs State Of Madhya Pradesh And Others
.... .e. more than 3 months. Therefore, application filed by the applicant may be allowed and the applicant may be enlarged on bail. 4. Learned counsel for the respondent/State has opposed the prayer and prayed for its rejection. 5. After hearing learned counsel for the parties and looking ...
Madhya Pradesh High Court (Indore Bench)
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