Prosecutrix Of Crime Vs State Of Madhya Pradesh And Others
.... for the purpose of limiting the number of children or preventing pregnancy, the anguish caused by such pregnancy may be presumed to constitute a grave injury to the mental health of the pregnant woman. Explanation 2.--For the purposes of clauses (a) and (b), where any pregnancy is alleged ...
Madhya Pradesh High Court (Gwalior Bench)
Vishnu Prasad Yadav And Others Vs State Of Madhya Pradesh
.... and the applicant no.1 was in direct contact with Santosh Bairagi and on multiple occasions he had talked to him. 6. Looking to the huge quantity and chain of supply of Ganja, which has been seized from both the applicants, who are real brothers, this Court is of considered opinion that no ...
Madhya Pradesh High Court
Jitendra Singh Vs State Of Madhya Pradesh
.... prayed that the petitioner may be extended the benefit of suspension of sentence and grant of bail. 8 . Per contra, learned Public Prosecutor, appearing on behalf of the respondent/State, while supporting the judgment impugned submits that no exception can be taken in the matter of suspens ...
Madhya Pradesh High Court (Gwalior Bench)
Rajeev Gupta And Others Vs Central Norcotics Bureau
.... committed an error in not issuing any direction to the prosecuting agency to file the affidavit of the investigating officer in support of the reply. He prays for issuance of necessary direction to the prosecuting agency to submit the relevant documents or file the affidavit in support of the r ...
Madhya Pradesh High Court (Gwalior Bench)
Teja Banjara Vs State Of Madhya Pradesh
.... rits 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.1,00,000 (Rupees One Lac Only) with two local solvent sureties in the like amount to the satisfaction of the trial Court/committal court. Thi ...
Madhya Pradesh High Court (Gwalior Bench)
Dr. Nakul Raj Singhai And Others Vs Pramila Singhai
.... tuation, an order of attachment or appointment of receiver is to be passed, then he could have done so. However, for passing an order to maintain the status quo, SDM has not given any finding (prima facie in nature) to the effect that who is in possession of property in dispute. Even the con ...
Madhya Pradesh High Court
Hemant Sikarwar Vs State Of Madhya Pradesh
.... t 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 appellant. Upon hearing learned counsel for the parties, though this Court refrains from commenting upon rival c ...
Madhya Pradesh High Court (Gwalior Bench)
Shivam Rajawat Vs State Of Madhya Pradesh And Others
.... ently opposed the application and prayed for its rejection. Heard the learned counsel for the parties and perused the case diary. Considering the facts and circumstances of the case, without commenting upon the merits of the case, this appeal stands allowed and it is directed that the appel ...
Madhya Pradesh High Court (Gwalior Bench)
Mehmood Qureshi @ Dabbi And Others Vs State Of Madhya Pradesh
.... and the appellants were returning to their home and complainant was in the injured condition. The witness Mohd. Amin (PW-4) has also stated that when he was going towards the spot, he saw that the appellants were present on the spot and the complainant was lying in his home in unconscious condi ...
Madhya Pradesh High Court
Amol Sheorey Vs State Of Madhya Pradesh
.... respondent submits that the appellant has been convicted for the offences punishable under Sections 467, 468/120B, 409/120B of the Indian Penal Code, therefore, in order to ensure his return to India, some strict conditions be imposed. Considering the submissions advanced on behalf of the p ...
Madhya Pradesh High Court
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