Sunil Tripathi Vs State Of Madhya Pradesh
.... circumstances, he may be granted temporary bail for a period of two weeks. 3. Government Advocate appearing for the State submitted that verification is received. Mother of applicant has died. 4. Heard learned counsel for the parties. 5. Considering aforesaid circumstance, tempo ...
Madhya Pradesh High Court
Golu @ Govind Choudhary Vs State Of Madhya Pradesh
.... n these circumstances, sentence may be suspended and appellant may be released on bail. 4. Learned Govt. Advocate appearing for the respondent/State opposed the application for suspension of sentence. 5. Heard the counsel for the parties. 6. Considering the short fixed term sente ...
Madhya Pradesh High Court
Raju Dhakad Vs State Of Madhya Pradesh
.... der instead of “Crime No. 42 of 2024” it has been wrongly mentioned as “Crime No.633 of 2022” . In view of aforesaid and perusal of the record, it appears that in the order dated 01.05.2024 due to typographical mistake instead of “Crime No. 42 of 2024” it has been wrongly mentioned as “Crim ...
Madhya Pradesh High Court (Gwalior Bench)
Ramroop @ Ramswaroop And Others Vs State Of Madhya Pradesh
.... State, while supporting the judgment impugned submits that no exception can be taken in the matter of suspension of sentence and grant of bail, regard being had to the nature and the gravity of offence found proved against the present appellants. Upon hearing learned counsel for the parties ...
Madhya Pradesh High Court (Gwalior Bench)
Deepak And Others Vs State Of Madhya Pradesh And Others
.... .5024 by this Court in Cr.A. No. 5127/2024. The present appellant is having complete parity with them. So far as the allegation of assault is concerned, the appellant undergone more than one year jail sentence. There is previous enmity between the family of the prosecutrix and accused persons. S ...
Madhya Pradesh High Court (Indore Bench)
Mahesh Gupta Vs State Of Madhya Pradesh
.... minal color has been given by the complainant party. It is submitted that applicant is an old person aged 72 years. It is also submitted that he has filed a certificate dated 5.5.2024 issued from Suyash Hospital Pvt.Ltd., Indore, which reveals that during custody the applicant was unconscious on ...
Madhya Pradesh High Court (Indore Bench)
Nilesh Vs State Of Madhya Pradesh
.... unsel for the respondent/State has opposed the prayer. 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 grand mother of the applicant has died on 02/ ...
Madhya Pradesh High Court (Indore Bench)
Raimuniya Devi And Others Vs State Of Madhya Pradesh
.... sband of petitioner no. 1 was mutated in the revenue records in respect of Khasra no. 150. It is further submitted that thereafter respondent no. 7 had also filed an application before the S.D.O. for correction of the entry but ultimately, the said application was dismissed for want of prosecuti ...
Madhya Pradesh High Court
Mustkim Vs State Of Madhya Pradesh
.... son of the applicant has been verified by counsel for the respondent / State. 4. Perused the impugned order of the trial Court as well as the case diary. 5. After considering all the facts and circumstances of the case and also taking note of the fact that there is a marriage of son o ...
Madhya Pradesh High Court (Indore Bench)
Sardar Vs State Of Madhya Pradesh
.... . Earlier, applicant was granted bail by this Court on 14.06.2018. Thereafter, he failed to appear before the Trial Court on 05.05.2022 therefore, Trial Court had issued warrant of arrest but he remained untraceable till 27.02.2023 thereafter, perpetual warrant was issued and he was arrested on ...
Madhya Pradesh High Court (Indore Bench)
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