Shera @ Mukesh Sharma And Others Vs State Of Madhya Pradesh
.... It was ultimately identified by conducting a DNA examination which matched with the deceased. The only plea of the prosecution is of last seen theory that too even if it is accepted was almost five days prior to the incident. Except that, we do not find any material prima facie against the ...
Madhya Pradesh High Court (Gwalior Bench)
Krishna Vs State Of Madhya Pradesh
.... ather has been verified and it is also submitted that the appropriate order may be passed. 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 father of ...
Madhya Pradesh High Court (Indore Bench)
Shahrukh Khan Vs State Of Madhya Pradesh
.... bail. 3 . The applicant has been arrested on 02.10.2023 in connection with Crime No.489/2023 registered at Police Station Ashoka Garden, District Bhopal for offence under Sections 307, 341, 294, 323, 324, 506, 34 of IPC. 4. After arguing the matter at length and in the light of fact th ...
Madhya Pradesh High Court
Virendra Patel Vs State Of Madhya Pradesh And Others
.... the Deputy Superintendent of Police reported in AIR 2011 SC 1238 has held that "Abetment involves a mental process of instigating a person or intentionally aiding a person in doing of a thing. Without a positive act on the part of the accused to instigate or aid in committing suicide, convi ...
Madhya Pradesh High Court
A Minor Vs State Of Madhya Pradesh And Others
.... delivery at term, particularly in teenage pregnancy. 3. The survivor has been interviewed and examined in detail by the Psychiatrist who is of the opinion that the child's IQ level is within the normal limits. No significant issues were found other than the adjustment issues. She, however ...
Madhya Pradesh High Court
Jitendra Vs State Of Madhya Pradesh
.... has abducted a minor girl and committed rape with her. 3. Counsel for the applicant submits that from the statement of the prosecutrix recorded under Section 164 of Cr.P.C, she appears to be consenting party. 4. Counsel for the State opposes the prayer and submits that the Court statem ...
Madhya Pradesh High Court (Indore Bench)
Salman Ali Vs State Of Madhya Pradesh
.... us in nature and he is resident of Rajasthan and therefore, stringent conditions be imposed. 4. After hearing learned counsel for parties and taking into consideration the verification report, the present application is allowed and applicant is granted temporary bail for a period of 7 days ...
Madhya Pradesh High Court (Indore Bench)
Sunil Vs State Of Madhya Pradesh
.... persons of M/s Pandey Traders and M/s Sanjay Traders have also been made co-accused. 5. After hearing learned counsel for the parties and taking into consideration that the applicant is only a driver and prima facie his contention that he was not aware of the forged bilty papers, the perso ...
Madhya Pradesh High Court (Indore Bench)
Chanchal Yadav Vs State Of Madhya Pradesh
.... the prayer for grant of bail. However, he fairly admits that there is no criminal record of the applicant as per case diary. 5. After hearing learned counsel for the parties and taking into consideration the fact that the applicant is in jail since 23/11/2023. The investigation has been co ...
Madhya Pradesh High Court (Indore Bench)
Takdir Vs State Of Madhya Pradesh
.... tion is required. 4. Counsel for the State opposes the prayer for grant of bail. However, he fairly admits that there is no criminal record of the applicant. 5. After hearing learned counsel for the parties and taking into consideration the fact that the applicant is in jail since 17/1 ...
Madhya Pradesh High Court (Indore Bench)
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