Haram @ Haram Singh Vs State Of Madhya Pradesh And Others
.... number of criminal cases, the order of externment should not be passed without recording satisfaction under Section 5(a) and 5(b) of the Adhiniyam, 1990 as the case may be. The appellate authority has also not considered the aforesaid provisions and the material available on record. 3. On ...
Madhya Pradesh High Court (Indore Bench)
Vijay Vs State Of Madhya Pradesh
.... t 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 that the e ...
Madhya Pradesh High Court
Ashok Vs State Of Madhya Pradesh
.... the short 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 ...
Madhya Pradesh High Court (Indore Bench)
Anil Vs State Of Madhya Pradesh
.... since 03.03.2024. The applicant has no criminal antecedents. After completion of investigation charge-sheet has been filed. Conclusion of the trial will take sufficient time for its disposal. Under these circumstances, prayer is made for grant of bail to the applicant. 4 . Per contra, lea ...
Madhya Pradesh High Court (Indore Bench)
Satish Kushwaha And Others Vs State Of Madhya Pradesh
.... hich makes the entire prosecution story suspecious. If only 5 Kg 500 gms cannabis was seized then it should have been of either the same weight or some lesser weight when produced before the Magistrate. Producing an article in which 6 Kg 124 gms cannabis was kept before the Magistrate, depict th ...
Madhya Pradesh High Court
Sabir Vs State Of Madhya Pradesh
.... he is in jail, I am of the view that the applicant is entitled for grant of bail. Therefore, without expressing any view on the merits of the case, the application is allowed. 5. It is directed that Applicant- Sabir shall be released from custody upon furnishing a personal bond of Rs.50,00 ...
Madhya Pradesh High Court (Indore Bench)
Raj Vs State Of Madhya Pradesh And Others
.... tion proceeding cannot be initiated and to support his submissions counsel has relied upon an order passed by this Court in W.P. No.12666 of 2023 (Aman Vs. The State of M.P. & Ors) dated 14.06.2023 . Thus, it is submitted that the impugned order be set aside. 3 . Counsel for the respond ...
Madhya Pradesh High Court (Indore Bench)
Priti Maheshwari Vs Sheetal Prasad Khandelwal
.... ispute remains between the parties. 3. Learned counsel for the respondent does not dispute that the aforesaid facts and submits that both the petitioner and the respondent are living separately from 18.06.2022 and there is no possibility of reconciliation between the parties. 4. Lear ...
Madhya Pradesh High Court (Indore Bench)
Tikaram Pachore Vs State Of Madhya Pradesh And Others
.... learned Single Judge challenging the same. 4. The learned Single Judge dismissed the writ petition holding that the additional charge is not a right and its a pure discretion of the department to handover the additional charge to any suitable officer. 5. Per Contra, learned counsel fo ...
Madhya Pradesh High Court (Indore Bench)
Parsuram And Others Vs State Of Madhya Pradesh
.... that the trial Court has not appreciated the evidence placed on record in correct perspective. The present appellant has been falsely implicated in the instant case. Only omnibus allegations have been levelled against the appellant and other co-accused persons. Appellant has already suffered inc ...
Madhya Pradesh High Court (Gwalior Bench)
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