Sher Singh Vs Union Of India
.... ed that the report has been received to the effect that at the time of inspection, the father of the applicant had gone along with all the other family members for shopping hence it cannot be said that he is medically ill. However, there is no report as regards the medical documents produced by ...
Madhya Pradesh High Court (Indore Bench)
Suresh Jaat Vs State Of Madhya Pradesh And Others
.... t;405. Criminal breach of trust - Whoever, being in any manner entrusted with property, or with any dominion over property, dishonestly misappropriates or converts to his own use that property, or dishonestly uses or disposes of that property in any direction of law prescribing the mode in which ...
Madhya Pradesh High Court (Indore Bench)
Shadab Vs State Of Madhya Pradesh
.... ted that the applicant is lodged in jail since 17.01.2024, and the final conclusion of the trial is likely to take sufficient long time. Hence, it is submitted that the bail application of the applicant be also allowed and he be released on bail. 5. Counsel for the respondent / State, on t ...
Madhya Pradesh High Court (Indore Bench)
Aasif Vs State Of Madhya Pradesh
.... it is submitted that the bail application be allowed and he be released on bail. 4. Counsel for the respondent State, on the other hand has opposed the prayer. However, it is submitted that the aforesaid documents have been verified. 5. Having considered the rival submissions and on pe ...
Madhya Pradesh High Court (Indore Bench)
Shivam Goyal Vs State Of Madhya Pradesh
.... onnection ,with Crime No.58/2023 registered at Police Station KOTWALI DIST SHAJAPUR for offence punishable under Sections 341,307,325,363,34 of the Indian Penal Code, 1860. The applicant is in custody since 15.4.2023. His earlier bail application has already been dismissed by this Court vide ord ...
Madhya Pradesh High Court (Indore Bench)
Lalu @ Vikas Vs State Of Madhya Pradesh And Others
.... the trial is likely to take sufficient long time. Hence, it is submitted that the bail application be allowed and he be released on bail. Counsel for the respondent / State, on the other hand has opposed the prayer and it is submitted that no case for grant of bail is made out, however, it ...
Madhya Pradesh High Court (Indore Bench)
Amritlal Chouhan Vs State Of Madhya Pradesh
.... her has been verified and it is also submitted that the appropriate order may be passed. 5. On due consideration of submission and on perusal of the case-diary, this Court finds force with the contentions as advanced by counsel for the applicant and considering the fact that the father of t ...
Madhya Pradesh High Court (Indore Bench)
Deven @ Devendra Singh Vs State Of Madhya Pradesh
.... respondent/State, on the other hand has opposed the prayer. On due consideration of submissions, perusal of the record as also the documents filed on record, this Court finds force with the contentions raised by counsel for the appellant. Accordingly, prayer for grant of temporary suspensio ...
Madhya Pradesh High Court (Indore Bench)
Ritesh Vs State Of Madhya Pradesh And Others
.... en implicated in the case. I t is submitted that prosecutrix is illiterate person. Ossification test is also conducted to assess her age. It is also submitted that at the time of the incident prosecutrix was major lady and she herself went with the applicant. She was also a consenting party for ...
Madhya Pradesh High Court (Indore Bench)
Ravan @ Ravindra Vs State Of Madhya Pradesh
.... ts 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 Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the lik ...
Madhya Pradesh High Court (Gwalior Bench)
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