Dumpi @ Jitendra Vs State Of Madhya Pradesh
.... able on record. Considering the overall facts and circumstances 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. 1,00,000/- (Rupees On ...
Madhya Pradesh High Court (Gwalior Bench)
Ranveer Singh Vs State Of Madhya Pradesh
.... le on record. Considering the overall facts and circumstances 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 ...
Madhya Pradesh High Court (Gwalior Bench)
Abhishek @ Atal Dwivedi Vs State Of Madhya Pradesh And Others
.... bmitted that a short sentence has been awarded by the trial Court and there is no possibility of hearing of this appeal in near future. Therefore, if the execution of jail sentence of appellant is not suspended, the purpose of filing this appeal would become futile. Therefore, it has been prayed ...
Madhya Pradesh High Court
Ramu Kushwah Vs State Of Madhya Pradesh
.... ut 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 two local solvent sureties in the like amount to the satisfaction of t ...
Madhya Pradesh High Court (Gwalior Bench)
Gulsher Mohammad And Others Vs State Of Madhya Pradesh
.... e of the appellants till 27.04.2024. Final hearing of this appeal is not possible in near future therefore, it is prayed that the remaining jail sentence of the appellants may be suspended and they may be released on bail. 6. Learned counsel for the respondent/State has opposed the prayer o ...
Madhya Pradesh High Court (Indore Bench)
Jaya And Others Vs State Of Madhya Pradesh And Others
.... gainst a couple/family of an inter-caste or inter-religious marriage (or any other marriage which does not meet their acceptance), the jurisdictional police official shall cause to immediately lodge an F.I.R. under the appropriate provisions of the Indian Penal Code including Sections 141, 143, ...
Madhya Pradesh High Court (Indore Bench)
Chetan Garg And Others Vs State Of Madhya Pradesh
.... plicants 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 follo ...
Madhya Pradesh High Court (Gwalior Bench)
Nazim Mohammad Vs State Of Madhya Pradesh
.... rcumstances 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 ...
Madhya Pradesh High Court (Gwalior Bench)
Sant Kumar Vs State Of Madhya Pradesh
.... ts 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 remai ...
Madhya Pradesh High Court (Gwalior Bench)
Kunwarsingh Vs State Of Madhya Pradesh
.... is submitted that applicant has completed incarceration of more than six months. Accused Kunwarsingh has no criminal antecedents likewise this offence. Investigation is completed and charge-sheet has been filed. Conclusion of trial will considerable long time for its disposal. Therefore, it is p ...
Madhya Pradesh High Court (Indore Bench)
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