Vishal Vs State Of Madhya Pradesh And Others
.... sentence, learned counsel prays that the application for suspension of sentence of the appellant be allowed. 6. Learned counsel for the State opposed the prayer and prayed for dismissal of the application for suspension of sentence. 7. Looking to the facts and circumstances of the ca ...
Madhya Pradesh High Court (Indore Bench)
Gumansingh Vs State Of Madhya Pradesh And Others
.... spondent No.2/objector submits that he would be filing Vakalatnma on behalf of victim during course of the day and victim has no objection if bail is granted to the appellant. 4. Counsel for the State opposes the prayer for grant of bail. 5. After hearing learned counsel for parties an ...
Madhya Pradesh High Court (Indore Bench)
Aashu @ Ashish Vs State Of Madhya Pradesh
.... date is fixed for operation. 4. After hearing learned counsel for parties and taking into consideration the statement of counsel for State, I am of the view that the appellant is entitled for grant of temporary bail for a period of 30 days from the date of his release so as to enable him t ...
Madhya Pradesh High Court (Indore Bench)
Dhananjay Vs State Of Madhya Pradesh And Others
.... a period of 3 months. She did not raise any alarm at any stage which shows that she was a consenting party. 4. Counsel for the State opposed the prayer. 5. After hearing learned counsel for parties and considering the facts of the case that prosecutrix is a major girl and she had gone ...
Madhya Pradesh High Court (Indore Bench)
Balram Vs State Of Madhya Pradesh
.... ounsel for the respondent-State opposes the prayer and submits that in the statement under section 164 Cr.P.C., the prosecutrix has made allegation of physical relation because of promise of marriage and also Rs.20 Lacs was given to the applicant which he refused to return. 4. After hearing ...
Madhya Pradesh High Court (Indore Bench)
Shadab Mansuri Vs State Of Madhya Pradesh
.... rly submits that as per case diary, applicant has no criminal record. 5. After hearing learned counsel for parties and taking into consideration that investigation is completed, chargesheet has been filed and at present there is no material to indicate that seized liquor was spurious in nat ...
Madhya Pradesh High Court (Indore Bench)
Pulkit Sharma Vs State Of Madhya Pradesh
.... a personal bond in the sum of Rs. 1,00,000/- (Rupees One Lakh Only) with two local solvent sureties in the like amount to the satisfaction of the trial Court. This order will remain operative subject to compliance of the following conditions by the applicant:- 1) The applicant will co ...
Madhya Pradesh High Court (Gwalior Bench)
Madan Kumar Sen Vs State Of Madhya Pradesh
.... trial. 4 . O n the other hand, learned counsel for the State has opposed the prayer for grant of bail to the applicant. 5. Having taken into consideration all the facts and circumstances of the case including the fact that final conclusion of trial will take considerable time, but wi ...
Madhya Pradesh High Court
Mubeen Khan Vs State Of Madhya Pradesh
.... 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 One Lakh Only) with two local solvent sureties in the like ...
Madhya Pradesh High Court (Gwalior Bench)
Pappu @ Prabhulal Vs State Of Madhya Pradesh
.... eous Criminal Case No.57847 of 2023. 2. As per the prosecution story, a discreet information was received on 13. 06.2020 about transportation of large quantity of poppy straw from Truck bearing Registration No. RJ-21-GB-7792. The police team reached to the spot and found the said truck but ...
Madhya Pradesh High Court (Indore Bench)
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