Abdul Jabbar Vs Ruksana
.... 3. The revision is filed with the delay of 1655 days. In the application it is stated that an ex-parte order was passed against him as after filing the same, he did not participate in the proceedings under the impression that since compromise has taken place outside the Court between the par ...
Madhya Pradesh High Court (Indore Bench)
Badmore@Pappu@Rajveer Vs State Of Madhya Pradesh
.... el 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 pers ...
Madhya Pradesh High Court (Gwalior Bench)
Preeti Dhakad Vs State Of Madhya Pradesh
.... nal antecedents and there is no possibility of her absconsion or tampering with the prosecution evidence. Hence, prayed for grant of bail to the applicant. O n the other hand, learned State counsel opposed the bail application and prayed for its rejection. Heard learned counsel for th ...
Madhya Pradesh High Court (Gwalior Bench)
Anil Vs State Of Madhya Pradesh And Others
.... the District Magistrate is confined to contiguous district only. However, it is submitted that the petitioner has a remedy of appeal under section 9 of the Adhiniyam, 1990 before the Divisional Commissioner. 4. On due consideration, on perusal of the documents filed on record and also tak ...
Madhya Pradesh High Court (Indore Bench)
Gunwant Vs State Of Madhya Pradesh And Others
.... istrict Magistrate is confined to contiguous district only. However, it is submitted that the petitioner has a remedy of appeal under section 9 of the Adhiniyam, 1990 before the Divisional Commissioner. 4 . On due consideration of submissions and on perusal of the documents filed on record ...
Madhya Pradesh High Court (Indore Bench)
Narendra Singh Thakur Vs State Of Madhya Pradesh And Others
.... ermit is still pending and has not been decided so far. 3. Heard learned counsel for petitioner. 4. Petitioner has filed a copy of application for grant of temporary permit as Annexure P/1 in which it is mentioned that purpose for permit is temporary need as required under Section 87(1 ...
Madhya Pradesh High Court
Bansilal Vs State Of Madhya Pradesh
.... sent applicant. There is no legal evidence available against him. Applicant has no criminal past and he is in custody since 01.04.2024. After completion of investigation, charge-sheet has been filed. Trial will take considerable long time for its disposal, therefore, it is prayed that the applic ...
Madhya Pradesh High Court (Indore Bench)
Mukesh Vs State Of Madhya Pradesh
.... t. The fact that Section 18 of the Act does not include any other such offences where a mandatory minimum sentence has been prescribed suggests that the Act may be invoked in such other offences. A more nuanced interpretation on this aspect was given in CCE vs. Bahubali, (1979) 2 SCC 279. It was ...
Madhya Pradesh High Court (Indore Bench)
Nanuram And Others Vs Pannalal And Others
.... uram, therefore, status of the suit land is joint Hindu family property, which is also proved by Kistbandi Khatoni (Ex.P/18) and Khasra (Ex.P/17 to P/21). Therefore, it is crystal clear that the suit land was initially mutated in the name of Pannalal, Nanuram and Nathuram and they became the co- ...
Madhya Pradesh High Court (Indore Bench)
Dinesh Chorasiya Vs Anil Agarwal
.... 4 . On due consideration of the submissions made on behalf of the petitioner and looking to the fact that the petitioner is in jail, it would be appropriate to suspend the jail sentence of the petitioner. 5. Accordingly, IA No. 7155 of 2024 filed on behalf of petitioner is allowed. It i ...
Madhya Pradesh High Court (Indore Bench)
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