Ashok @ Aashu And Others Vs State Of Madhya Pradesh
.... they snatched his mobile phone. Accordingly case has been registered. One criminal antecedent has been found against the applicants Ashok & Anil. 3. Learned counsel for the applicants contended that applicants are innocent and they have been falsely implicated in this matter. They are i ...
Madhya Pradesh High Court (Indore Bench)
Gajanand @ Gajju Vs State Of Madhya Pradesh
.... erable long time. Hence, he prays that applicant be released on bail. 4. Per-contra, learned GA for respondent/State opposes the bail application and prays for its rejection, but he fairly admits that no criminal antecedent has been found against the present applicant. 5. Perused the ...
Madhya Pradesh High Court (Indore Bench)
Kailash Vs State Of Madhya Pradesh
.... ement given by the co-accused Dinesh. Co-accused Dinesh has been enlarged on regular bail by this Court vide order dated 22.4.2024 passed in MCRC No.16028/2024 in the similar circumstances. Applicant is a permanent resident of District Alirajpur. Final conclusion of trial will take considerable ...
Madhya Pradesh High Court (Indore Bench)
Ashish@Kalli Vs State Of Madhya Pradesh
.... r prays for grant of bail to the applicant. 3. Learned counsel for respondent/State opposed the prayer for bail on the basis of allegations. 4. Heard the counsel for the parties and perused the case diary. 5. Considering the submissions advanced by the learned counsel for the appl ...
Madhya Pradesh High Court (Gwalior Bench)
Ramgopal And Others Vs State Of Madhya Pradesh And Others
.... el for the respondent / State opposes the application for suspension of sentence and prays for its rejection by submitting that the trial Court after due consideration of the evidence available on record, convicted the appellants. Hence, they are not entitled to grant benefit of suspension of se ...
Madhya Pradesh High Court (Gwalior Bench)
Gopal Vs State Of Madhya Pradesh
.... on bail. 4. Counsel for the State submits that case diary is not available and prays for time to call the case diary. 5. After hearing learned counsel for parties and taking into consideration the statement made by counsel for applicant at the Bar that charghesheet has been filed and ...
Madhya Pradesh High Court (Indore Bench)
Humali Vs State Of Madhya Pradesh
.... days later supplementary statement of Kalibai under Section 161 of Cr.P.C. was recorded by the Police, wherein she firstly taken name of the applicant as assailant, therefore, involvement of the applicant in the incident is doubtful. It is also submitted that applicant is in custody since 16.2. ...
Madhya Pradesh High Court (Indore Bench)
Rahul @ Rohit Vs State Of Madhya Pradesh
.... he case. Vide order dated 28.05.2024 passed in MCRC No.20993/2024, co-accused Ravindra has been granted bail by this Court and the case of the present applicant is identical with the co-accused Ravindra. It is submitted that applicant is in custody since 19.03.2024. After completion of investiga ...
Madhya Pradesh High Court (Indore Bench)
Wasim Khan Vs State Of Madhya Pradesh
.... Khan. It is also submitted that no contraband was seized from the possession of the present applicant. There is no legal evidence available against the applicant in the case to connect the applicant in the offence. He has no criminal past. It is submitted that applicant is a reputed person and p ...
Madhya Pradesh High Court (Indore Bench)
Ritik Hada Vs State Of Madhya Pradesh
.... inal record, I am of the view that the applicant is entitled for grant of conditional bail. Therefore, without expressing any view on the merits of the case, the application is allowed. It is directed that Applicant shall be released from custody upon furnishing a personal bond of Rs.50,00 ...
Madhya Pradesh High Court (Indore Bench)
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