Ramveer@Chhotu Vs State Of Madhya Pradesh
.... n merits of the case, this application is allowed and it is directed that applicant be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lakh Only) with two solvent sureties in the like amount to the satisfaction of the trial Court. 7. This order will re ...
Madhya Pradesh High Court (Gwalior Bench)
Murari Mirdha Vs State Of Madhya Pradesh
.... ion 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.100,000/- (Rupees One Lakh Only) with one solvent surety in the like amount to the satisfaction of the trial Court. 7. This order w ...
Madhya Pradesh High Court (Gwalior Bench)
Vikas @ Vikky And Others Vs State Of Madhya Pradesh And Others
.... igation, the charge sheet is filed and the appellants are in jail since 04.05.2024. 4. Counsel for the State opposes the prayer for grant of bail. 5. After hearing learned counsel for the parties and considering the fact that the appellants were served with the notice under section 41- ...
Madhya Pradesh High Court (Indore Bench)
Satish Yadav Vs State Of Madhya Pradesh
.... prayed for its rejection. 4. Heard learned counsel for the rival parties and perused the case diary. 5. Considering the 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 re ...
Madhya Pradesh High Court (Gwalior Bench)
Ravindra @ Ravendra Rawat 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.100,000/- (Rupees One Lakh Only) with one solvent surety in the like amount to the satisfaction of the trial Court. 7. This order will remain ...
Madhya Pradesh High Court (Gwalior Bench)
Ramkrapal Awasthi And Others Vs Sadhuram Awasthy And Others
.... was left out. It is also submitted that names of defendants No.1 & 2 were also mentioned in the revenue records but possession over the same is of the appellants/plaintiffs. Therefore, in garb of no proper mutation the defendants are interfering with the possession of the appellants. 5 ...
Madhya Pradesh High Court
Diamond Infrastructure Partnership Firm Vs Chandaprabhu Homes (Pvt) Limited And Others
.... equally upon the defendant as well as him. The sale deed executed in spite of that order is a clear case of breach of the order punishable under Order 39 Rule 2-A of the CPC in which petitioner is a necessary and a proper party. Reliance has been placed by him on the decision of the Apex Court in ...
Madhya Pradesh High Court (Indore 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)
K.P. Singh Vs State Of Madhya Pradesh
.... ng the 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 applicant be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lakh Only) with two solvent sureties in th ...
Madhya Pradesh High Court (Gwalior Bench)
Bhupendra @ Bhoop Singh And Others Vs State Of Madhya Pradesh
.... prayed that the petitioners may be extended the benefit of suspension of sentence and grant of bail. 7. 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)
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