Ritik Kumar Vs State Of Madhya Pradesh
.... for the parties. 5. Applicant has placed the sale deed dated 02.02.2023 on record. Vehicle was sold much before accruing of the incident. 6. Considering the facts and circumstances of the case, anticipatory bail application filed by the applicant is allowed on following conditions : ...
Madhya Pradesh High Court
M/S Sophia Real Estate Limited Vs Nagar Palik Nigam And Others
.... 421 of the Act before the State Government and the State Government after issuing the notice dated 14.6.2013 and 5.7.2013 to the respondent No.1 and after hearing both the parties, has passed the order dated 11.5.2016 (Annexure P/8). The State Government exercising the powers under Section 421 of ...
Madhya Pradesh High Court (Indore Bench)
Dujiyabai And Others Vs Rayatibai And Others
.... rties are governed by Hindu law or Tribal law, is immaterial at this stage. 4. Even otherwise, the Plaintiff Witness No.1 (Dujiya bai) in paragraph 7 of her cross-examination has stated that it is true that on the disputed lands the name and possession of the defendants is continuing. In pa ...
Madhya Pradesh High Court
Kalu @ Kaluram And Others Vs State Of Madhya Pradesh
.... atively prayed only on the part of sentence and submitted that since the appellant No.1 Kalu @ Kaluram and appellant No. 2 Sugan have already suffered approximately five months of their jail incarceration and appellant No. 3 Kalu @ Kalusingh has undergone approximately four months only out of his ...
Madhya Pradesh High Court (Indore Bench)
Mohammad Hasan Vs State Of Madhya Pradesh
.... y bail application filed by the applicant is allowed on following conditions : (i) The applicant will deposit the complete alleged amount cheating i.e. Rs.10,00,000/- (Rs. Ten Lacs only) before the trial Court. (ii) Said amount be kept in FDR with a nationalized bank by trial Court. ...
Madhya Pradesh High Court
Sandeep Patil Vs State Of Madhya Pradesh
.... him and one case is under Excise Act of year 2019. In these circumstances, applicant may not be enlarged on bail. 4. Heard learned counsel for the parties. 5. Looking to the evidence which is available against the applicant, bail application filed by the applicant is allowed on follow ...
Madhya Pradesh High Court
Kartik Madame Vs State Of Madhya Pradesh
.... ial. 4 . O n the other hand, learned counsel for the State has opposed the prayer for grant of bail to the applicant. 5. Having taken into consideration all the facts and circumstances of the case including the fact that trial of the case will take considerable time, but without expre ...
Madhya Pradesh High Court
Raja Urf Devendra And Others Vs State Of Madhya Pradesh
.... 34(A)/34(2) of Excise Act. 2. Counsel for the applicant submits that the respondents have not given notice in compliance to the directions passed by the Apex Court in the case of Arnesh Kumar vs. State of Bihar & Anr. reported in (2014) 8 SCC 273. 3. The aforesaid fact is not dis ...
Madhya Pradesh High Court (Indore Bench)
Rajkumar Thakur And Others Vs State Of Madhya Pradesh
.... During course of arguments, it is informed to Court that deceased was suffering from Aids and her care is being taken by applicants and their family members. She may be depressed. Only general allegations are made. 6. Considering the totality of facts and circumstances of the case, anticipa ...
Madhya Pradesh High Court
Raju Vs State Of Madhya Pradesh
.... arguing at length, learned counsel for the applicant prays for withdrawal of the application with liberty to surrender before the trial Court and file an application for regular bail. 3. At the request of counsel, matter has been considered. 4. In view of the above, M.Cr.C. No. 14080 ...
Madhya Pradesh High Court (Indore Bench)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!