Umashankar Barche Vs State Of Madhya Pradesh And Others
.... s at best cannot be more than 3 years prior to the date of filing of petition, which is the period under the Limitation Act prescribed for raising money claim, in a civil court. This argument of the State is heard to be rejected since denial of even a fraction of arrears of pension would am ...
Madhya Pradesh High Court (Indore Bench)
State Of Madhya Pradesh Vs Narsi Alias Naresh Adiwasi
.... rned Public Prosecutor appearing on behalf of State. We have also perused the impugned judgment. 3 . The conclusion of acquittal drawn in favour of the respondents particularly, in view of paragraphs No.9, 25, 33, 36 and 37 of the impugned judgment, appears to be reasonable and plausib ...
Madhya Pradesh High Court (Gwalior Bench)
Devram Rakshe Vs State Of Madhya Pradesh And Others
.... /objection which was raised by the State was that the quantum of arrears at best cannot be more than 3 years prior to the date of filing of petition, which is the period under the Limitation Act prescribed for raising money claim, in a civil court. This argument of the State is heard to be ...
Madhya Pradesh High Court (Indore Bench)
Priyanshu Jain Vs State Of Madhya Pradesh
.... maged the car. 4. Heard the learned counsel for the parties. 5. There is no specific allegation that applicant has also thrown stones. He was part of the protest but there is no allegation that applicant has done any violent act. 6. Considering the facts and circumstances of the ...
Madhya Pradesh High Court
Mohd. Aslam Vs State Of Madhya Pradesh
.... . Co-accused in the case namely Anita has already been enlarged on bail. On basis of memorandum of co-accused, present applicant is made accused. No other evidence is available in the case against the applicant. In these circumstances, applicant may be released on bail. 3. Learned Governme ...
Madhya Pradesh High Court
Arpan Kumar Dwivedi Vs State Of Madhya Pradesh
.... eard the learned counsel for the parties. 5. Considering the statement of prosecutrix recorded under Section 164 of Cr.P.C and facts and circumstances of the case, anticipatory bail application filed by the applicant is allowed on following conditions : (i) applicant will appear before ...
Madhya Pradesh High Court
Kamal Mishra Vs State Of Madhya Pradesh
.... sit 50% of defalcated amount. He is not main accused in the case. 6. Considering aforesaid circumstances, bail application filed by the applicant is allowed on following conditions : (i) Applicant shall deposit an amount of Rs.18,77,500/-(Rs.Eighteen Lacs, Seventy Seven Thousand & ...
Madhya Pradesh High Court
Jaikirti Tripathi Vs State Of Madhya Pradesh
.... er Section 439 of the Cr.P.C. for grant of regular bail relating to FIR No.538/2022, registered at Police Station-Mangawan, District-Rewa (M.P.) for the offences punishable under Sections 8, 21, 22 of the NDPS Act and Section 5/13 of the MP Drugs Control Act. 2. Quantity of contraband seized ...
Madhya Pradesh High Court
Paraslal Vs State Of Madhya Pradesh
.... under Section 439 of the Cr.P.C. for grant of regular bail relating to FIR No.420/2023, registered at Police Station-Pathariya, District-Damoh (M.P.) for the offences punishable under Sections 8/20 of the NDPS Act. 2. Quantity of Ganja i.e. 171 kg which is said to have been seized from fiel ...
Madhya Pradesh High Court
Sushil Kumar Rao Vs State Of Madhya Pradesh
.... f applicant is suffering from Pneumonia and he is seriously ill. Except wife of applicant there is no other relatives who can help wife of applicant for treating of his son. 3. In view of aforesaid submission, report was called for. 4. Report has been received from police station conc ...
Madhya Pradesh High Court
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