Kalyansingh Vs State Of Madhya Pradesh
.... clusion of trial will take considerable time. Therefore, it has been prayed that the applicant be released on bail pending the trial. 4 . O n the other hand, learned counsel for the State has opposed the prayer. 5. Having taken into consideration all the facts and circumstances of the c ...
Madhya Pradesh High Court (Indore Bench)
Mohanlal Khatri Vs State Of Madhya Pradesh
.... ceased due to that, the deceased committed suicide. It is further submitted that the applicant is in custody since 13.04.2024 and he has been implicated in this case only on suspicion. Conclusion of trial will take sufficient long time. Under these circumstances, counsel prays for grant of bail ...
Madhya Pradesh High Court (Indore Bench)
Acchu @ Ajju @ Ajruddin Vs State Of Madhya Pradesh
.... ce is exclusively triable by the Judicial Magistrate First Class. After completion of investigation, charge-sheet has been filed. No FSL report is filed with the charge-sheet. Trial will take sufficient long time for its disposal, therefore, it is prayed that present applicant/accused be release ...
Madhya Pradesh High Court (Indore Bench)
Sachin Dodiya Vs State Of Madhya Pradesh
.... been compromised between the parties and the applicant is permanent resident of Indore and he undertakes to co-operate with the investigation and there is no likelihood of his absconsion. 4. Counsel for the State opposes the prayer for grant of bail. However, counsel for the complainant sub ...
Madhya Pradesh High Court (Indore Bench)
Mohammad Rajjak Sheikh Mansoori Vs State Of Madhya Pradesh
.... vas, Rohit Shrivas and Kamlesh Shrivas have already been released on bail. His case is identical to that of co-accused. Therefore, it is prayed that applicant may be released on bail. 5. On the other hand, learned counsel for the State has opposed prayer for grant of bail. 6. In this ...
Madhya Pradesh High Court
Nanuram And Others Vs Hemla And Others
.... rayed that application for suspension of sentence be allowed. Learned counsel for the State opposes the prayer and prays for its rejection. On due consideration of the submissions made on behalf of the appellant and looking to the fact that the jail sentence of the appellants has alrea ...
Madhya Pradesh High Court (Indore Bench)
Kishori Ravi Venkat Sai Vs Rajeev Kumar Dubey
.... directed online counselling to be done with the help of web-cam and online consent through the web-cam and laptop/computer. 12. In view of the aforesaid circumstances, whether the issue involved in the present case was at a more preliminary level i.e. at the stage of filing of the petitio ...
Madhya Pradesh High Court (Indore Bench)
Prakash Vs State Of Madhya Pradesh And Others
.... t prosecutrix is a major lady and also consenting party for sexual intercourse. It is also submitted that matter was reported belatedly by more than nine months without any cogent explanation. Appellant is in jail since 16.03.2024. After investigation, charge sheet has been filed. Conclusion of ...
Madhya Pradesh High Court (Indore Bench)
M/S Sanmati Fabricators A Proprietorship And Others Vs Hinduja Leyland Finance Ltd Plot And Others
.... 3. Heard learned counsel for the petitioners. 4. On perusal of the writ petition along with Annexures, it is seen that no relief has been claimed against the respondent No. 3/State. The only relief claimed in this petition is against respondent No. 2 which is a private limited company and ...
Madhya Pradesh High Court (Indore Bench)
Manohar Singh Vs State Of Madhya Pradesh And Others
.... ects that as against the cheque of Rs. 6 Lakh, the trial Court has directed the applicant to pay compensation of Rs. 8,16,000/-. Considering the aforesaid and the amount which has already been deposited by the applicant at the appellate stage, this Court deems it to be a fit case to suspend the ...
Madhya Pradesh High Court
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