Gyankunwar Vs State Of Madhya Pradesh
.... pplicant is mother and co-accused father has already been granted temporary bail on the same ground and marriage is said to be fixed on 23.5.2024, the application is allowed subject to verification of factum of marriage of daughter of applicant by the trial court. If the trial court finds that m ...
Madhya Pradesh High Court (Indore Bench)
Bherulal And Others Vs The State Of Madhya Pradesh
.... il sentence of the appellants may be suspended. 6. Learned counsel for the respondent/State opposes the prayer and prays for its rejection. 7. Considering all the facts and circumstances of the case and looking to the fact that sentence of the appellants is already suspended, I find i ...
Madhya Pradesh High Court (Indore Bench)
Sonu And Others Vs State Of Madhya Pradesh
.... jail sentence of the appellants may be suspended. 6. Learned counsel for the respondent/State opposes the prayer and prays for its rejection. 7. Considering all the facts and circumstances of the case and looking to the fact that sentences of the appellants are already suspended, I f ...
Madhya Pradesh High Court (Indore Bench)
Rakesh Kumar Vs State Of Madhya Pradesh
.... an and the police come over there and in the said agitation, it is alleged that force has been used by the present applicant along with others against the police officicals and also caused some injuries to them. He submits that it was the mob doing agitation and though there was no specific iden ...
Madhya Pradesh High Court
Hanif Vs State Of M.P
.... ng time for its disposal, therefore, it is prayed that the applicant be released on bail. 3 . On the other hand, learned counsel for the non-applicant/State has opposed the prayer and prayed for its rejection. 4. Having considered the rival submissions and after perusal of the case dia ...
Madhya Pradesh High Court (Indore Bench)
Vinod Meena And Others Vs State Of Madhya Pradesh And Others
.... to decide the petitioner's objection first which is with regard to maintainability of the proceedings of case No.05/2023-24/A-70. 4. On the contrary, learned Government Advocate submits that from perusal of order dated 18.03.2024, it is evident that no such directions have been issued by the ...
Madhya Pradesh High Court (Gwalior Bench)
Jyoti Sharma Vs State Of Madhya Pradesh
.... r and prayed for dismissal of this bail application. Heard learned counsel for the parties at length and perused the case diary. Considering the arguments advanced by the learned counsel for the parties, without commenting on the merits of the case, the application is allowed. It is he ...
Madhya Pradesh High Court (Gwalior Bench)
Alkesh Vs State Of Madhya Pradesh
.... 506 of IPC and 11, 12 of POCSO Act. He is in detention since 09.04.2024. 2. When learned counsel for respondent/State referred the nature of allegations against the applicant and the fact that on earlier occasion also applicant faced the same nature of allegations, where 28 villagers regist ...
Madhya Pradesh High Court
Shubham Pal Vs State Of Madhya Pradesh And Others
.... ibes (Prevention of Atrocities) Act, 1989], Gwalior (M.P.) whereby bail application under Section 439 of Cr.P.C. of appellant has been rejected. 2. Learned counsel for the appellant requests not to prosecute this appeal in view of the circular issued by High Court with regard to maintainabi ...
Madhya Pradesh High Court (Gwalior Bench)
Rammohan Vs State Of Madhya Pradesh
.... have submitted that applicants have not committed any offence. They are innocent. They have been falsely implicated. It is submitted that they are in jail for last four months. The maximum punishment is two years under Prohibition of Child Marriage Act, 2006, After investigation charge sheet has ...
Madhya Pradesh High Court
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