Bhimsingh Vs Radheshyam
.... ble Instruments Act with sentence of RI for 01 year. 2. Learned counsel for the parties have filed compromise application u/S 320 of Cr.P.C., which is duly supported by an affidavit. Parties are represented by their respective counsels and the compromise has been duly verified. The offence u ...
Madhya Pradesh High Court (Indore Bench)
Deepak Kumar Jaiswal Vs State Of Madhya Pradesh
.... e released on bail. 4. Heard the learned counsel for the parties. 5. Considering young age of applicant and fact that independent seizure witness is hostile and also taking into account the period of incarceration of applicant, bail application filed by the applicant is allowed. ...
Madhya Pradesh High Court
Santra Bai Santra Vs State Of Madhya Pradesh
.... tigation Officer/Trial Court to comply with the directions of the Supreme Court in cases of Arnesh Kumar Vs. State of Bihar (2014) 8 SCC 273, Satender Kumar Antil Vs. Central Bureau of investigation (2022) 10 SCC 51 and Notification No.A/5666/III-2-9/40 Pt-I F.No.15 dated 20/09/2023 issued by Hi ...
Madhya Pradesh High Court (Gwalior Bench)
Hemant Kumar Vs Central Bureau Of Investigation Police Station CBI/AC II Delhi (Delhi)
.... tion for grant of bail. He submitted that huge amount has been seized with the applicant and there is recorded conversation in which demand has also been made. In these circumstances, applicant may not be enlarged on bail. 4. Heard learned counsel for the parties. 5 . Other co-accused ...
Madhya Pradesh High Court
Sonu Vs State Of Madhya Pradesh And Others
.... challenging the order of conviction on merits but is confining his challenge on the question of sentence. It is submitted that under section 323 of IPC no mandatory jail sentence is prescribed and as per the provision of section 3(2)(va) of SC/ST Act same sentence is prescribed which is for the s ...
Madhya Pradesh High Court (Indore Bench)
Sunil And Others Vs State Of Madhya Pradesh
.... till 6.05.2024. 3. Counsel for the State supports the order of conviction and sentence. 4. Taking into consideration that jail sentence of appellants have already been suspended by the trial court and final hearing of the appeal is likely to take considerable long time, I.A.No.5742/20 ...
Madhya Pradesh High Court (Indore Bench)
Deepak Jatav Vs State Of Madhya Pradesh
.... instead of accused Gorav. After completion of investigation and recording of statements and other necessary formalities, challan was filed. The case was committed to the Sessions Court for trial and the Sessions Court convicted the appellants as referred above. Learned counsel for the app ...
Madhya Pradesh High Court (Gwalior Bench)
Satbeer Singh Tuteja Vs State Of Madhya Pradesh And Others
.... has been filed under Section 18 of the SARFAESI Act against the final order dated 12.03.2024 passed by the Tribunal below in S.A.No. 410/2022. It is made clear that if any action is taken by the Bank, the same shall be subject to final outcome of the present appeal''. Learned counsel for ...
Madhya Pradesh High Court (Indore Bench)
Bondra Alias Ravindra Vs State Of Madhya Pradesh
.... nal disposal. He addressed arguments and the appeal was heard and reserved for orders on 23.02.2024. He has stated in the letter that the mother of the appellant is on deathbed and the appellant intends to meet his mother. That in spite of making repeated requests, the judgment has not yet been ...
Madhya Pradesh High Court
Mohd Shahad Ansari Vs State Of M.P And Others
.... the same is allowed. The delay in filing the MCC is hereby condoned. 3. The present MCC has been filed for restoration of W.P.No.19759/2023, which was dismissed for non-compliance of common conditional order passed by this Court. 4. For the reasons stated in the present restoration ap ...
Madhya Pradesh High Court (Indore Bench)
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