National Insurance Company Limited Vs Santosh Jyotishi And Others
.... e Company that the deceased was a pillion rider and alleged vehicle was not insured comprehensively, hence risk of pillion rider on a two wheeler is not covered. 9. It reveals from the record that in support of his pleadings, appellant insurance company has not adduced any evidence in that ...
Madhya Pradesh High Court
Rohit Suryavanshi Vs State Of Madhya Pradesh
.... trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail. 4. On the other hand, learned counsel for the State has opposed the grant of bail to the applicant on the ground of his criminal past. 5. Having taken into consideration all t ...
Madhya Pradesh High Court
Keshav @ Chinta Kuchbandiya Vs Rajeev Upadhyay
.... s 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) with a solvent surety in the like amount to the satisfaction of the trial Court. This order will remain operative subject to compliance of ...
Madhya Pradesh High Court (Gwalior Bench)
Chhotelal Kol Vs State Of Madhya Pradesh
.... aughter telephonically has submitted that it is correct and marriage of applicant's daughter is scheduled for 24.04.2024. 4. Considering the arguments advanced by learned counsel for the parties and looking to the existing circumstances, I am inclined to allow this temporary bail applicatio ...
Madhya Pradesh High Court
Sajeb Vs State Of Madhya Pradesh
.... prays for grant of bail to the applicant. 4 . On the other hand, learned counsel for the State has opposed the prayer and prayed for its rejection, however, fairly admitted that there are no criminal antecedents registered against the applicant of similar offence. 5. After hearing lea ...
Madhya Pradesh High Court (Indore Bench)
Vinay Singh Vs State Of Madhya Pradesh
.... prayed that applicant may be released on bail pending the trial. 4. On the other hand, learned counsel for the respondent/State has opposed grant of bail to the applicant. 5. Having taken into consideration all the facts and circumstances of the case and the fact that trial of the ca ...
Madhya Pradesh High Court
Anil And Others Vs State Of Madhya Pradesh
.... of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicants be released on bail on each of them furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lakh Only) along with one solvent surety each in the l ...
Madhya Pradesh High Court (Gwalior Bench)
Narendra Pardhi Vs State Of Madhya Pradesh
.... yed that applicant may be released on bail pending the trial. 4. On the other hand, learned counsel for the respondent/State has opposed grant of bail to the applicant. 5. Having taken into consideration all the facts and circumstances of the case and the fact that trial of the case w ...
Madhya Pradesh High Court
Ramesh Vs State Of Madhya Pradesh
.... se, 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) along with one solvent surety in the like amount to the satisfactio ...
Madhya Pradesh High Court (Gwalior Bench)
Shyamu Bhadoriya @ Shyam Pratap Singh Vs State Of Madhya Pradesh
.... idering 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 released on bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lakh Only) along with one solvent ...
Madhya Pradesh High Court (Gwalior Bench)
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