Tersingh Vs State Of Madhya Pradesh
.... ant and other witnesses. Applicant has no criminal past and he is in custody since 07.12.2023. After completion of investigation, charge-sheet has been filed. Trial will take sufficient long time for its disposal, therefore, it is prayed that present applicant/accused be released on bail. 4 ...
Madhya Pradesh High Court (Indore Bench)
Santosh @ Puchcho Chauhan Vs State Of Madhya Pradesh
.... s 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 like amount to the sa ...
Madhya Pradesh High Court (Gwalior Bench)
Rajveer @ Raju Vs State Of Madhya Pradesh
.... its 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 like amount to the satisfaction of the trial Court. This order will rema ...
Madhya Pradesh High Court (Gwalior Bench)
Akash Dhakad Vs State Of Madhya Pradesh
.... is application. H e further requests that a direction may be issued to the Investigation 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 ...
Madhya Pradesh High Court (Gwalior Bench)
Suresh Rai And Others Vs State Of Madhya Pradesh
.... nts be released on bail on furnishing a personal bond by each of the applicant in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) each with a solvent surety in the like amount to the satisfaction of the trial Court. This order will remain operative subject to compliance of the foll ...
Madhya Pradesh High Court (Gwalior Bench)
Ramveer Vs State Of Madhya Pradesh
.... d 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 like amount to the satisfaction of the trial Court/committal Court. This order will remain operative subject to com ...
Madhya Pradesh High Court (Gwalior Bench)
State Of Madhya Pradesh Vs Govind And Others
.... Protection of Children From Sexual Offences Act, 2012, and appellant No.2-Bhagwat Singh has been acquitted of charges levelled against him under Sections 363, 366-A, 427, 376-D(a) read with Section 108 of IPC and under Sections 5-G/6 read with Section 17 of the Protection of Children From Sexual ...
Madhya Pradesh High Court (Gwalior Bench)
Narendra Vs State Of Madhya Pradesh And Others
.... the petition on the ground that the petition is based only on apprehension and there is no material to indicate that the respondents are taking any illegal action for demolition of the residential house of the petitioner. It is further submitted that whenever an action for removal of demolition ...
Madhya Pradesh High Court (Indore Bench)
State Of Madhya Pradesh Vs Sughar Singh Jatav
.... ard learned 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.12, 14, 18, 28, 31 to 33 of the impugned judgment, appears to be reasonable and p ...
Madhya Pradesh High Court (Gwalior Bench)
Shamim Khan Vs State Of Madhya Pradesh And Others
.... 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 amount ...
Madhya Pradesh High Court (Indore Bench)
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