Shivam@Chhotu Kushwah Vs State Of Madhya Pradesh
.... ts 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 Thousand only) along with one solvent surety in t ...
Madhya Pradesh High Court (Gwalior Bench)
Golu@Kartik@Awadh Kishore Vs State Of Madhya Pradesh And Others
.... ese grounds, h e prays for grant of bail to the applicant. O n the other hand, learned State counsel opposed the application and prayed for its rejection. Heard learned counsel for the rival parties and perused the case diary available on record. Considering the facts and circum ...
Madhya Pradesh High Court (Gwalior Bench)
Udiya @ Udaysingh @ Goldi Vs State Of Madhya Pradesh
.... further submitted that criminal cases are pending against the applicant, but he is on bail in the aforesaid pending criminal cases. Conclusion of trial will take considerable long time for its disposal, therefore, it is prayed that the applicant be released on bail. 6. On the other hand, l ...
Madhya Pradesh High Court (Indore Bench)
Savita Adivasi Vs State Of Madhya Pradesh
.... 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 one solvent surety in the like amount to the satisfaction of the trial Court. This order will remain operative s ...
Madhya Pradesh High Court (Gwalior Bench)
Kumar Gourav Vs Police Station
.... . to 12:00 noon." Learned counsel for the applicant submits that the applicant has been regularly complying with the said condition. However, by afflux of time, he prays for deletion of the said condition. Upon hearing learned counsel for the applicant, this Court deems it appropr ...
Madhya Pradesh High Court (Gwalior Bench)
Aslam Shah Vs State Of Madhya Pradesh
.... The applicant is in jail since 22.03.2024. Final conclusion of trial will take a sufficient long time. Under these circumstances, counsel prays for grant of bail to the applicant. 5. Learned counsel for the State has opposed the application and prayed for its rejection. 6. Looking to ...
Madhya Pradesh High Court (Indore Bench)
Awashtha And Others Vs State Of Madhya Pradesh
.... s 307, 353, 332, 294, 427, 147, 148, 149 of IPC also and the applicants are absconding since the date of registration of FIR and custodial interrogation of the applicants is very much needed. It is further submitted that provision of section 195 (1) (a) of Cr.P.C. does not attract in offence und ...
Madhya Pradesh High Court (Gwalior Bench)
Nivedita Tamrkar Vs Akshay Vishwakarma
.... orce and, therefore, it was found improper for the Court to relax that period. 3. However, I am not satisfied and convinced with the reasoning assigned in the impugned order for the reason that as per the averments made in the application, both husband and wife have been residing separately ...
Madhya Pradesh High Court
Fajlu Alias Ali Hussain Vs State Of Madhya Pradesh
.... rays for grant of temporary bail. 3.Learned PL for the State has opposed the prayer. However, he has verified the factum of marriage of daughter of applicant. 4.In view of the aforesaid submissions and on perusal of the documents filed on record, this Court is inclined to allow the pr ...
Madhya Pradesh High Court (Indore Bench)
Bhura Khan Vs State Of Madhya Pradesh
.... grant of bail to the applicant. 3. Learned counsel for the State has opposed the prayer, however, it is fairly submitted that as per the invitation card, the marriage of the applicant's daughter is scheduled on 27.04.2024. 4. I have heard learned counsel for the parties and have peru ...
Madhya Pradesh High Court (Indore Bench)
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