Kanha Dangi Vs State Of Madhya Pradesh And Others
.... 3. Per contra, learned counsel for the respondent/State opposed the prayer and submitted that it is not a case of illegal confinement where writ of Habeas Corpus can be issued. The Corpus may be a minor since no age proof has been annexed alongwith the writ petition. Moreover, the petitioner ...
Madhya Pradesh High Court (Indore Bench)
Kallu Rathore And Others Vs Collector, Office Of Collector And Others
.... show cause notices issued to them at their residential address. Since the petitioners are in custody it cannot be expected from them to file any reply to the show cause notices. In such circumstances, if the petitioners are proceeded with further without affording them opportunity of hearing the ...
Madhya Pradesh High Court (Indore Bench)
M/S Sadhubaba Construction Company Vs State Of Madhya Pradesh And Others
.... ering the submissions made by the learned Government Advocate, learned counsel for the petitioner submitted that though as per the directions of the Hon'ble Apex Court the remedy available to the petitioner is before competent Court of criminal Jurisdiction, but this Court by invoking inherent po ...
Madhya Pradesh High Court (Indore Bench)
Rafik And Others Vs State Of Madhya Pradesh
.... prayed that application for suspension of sentence be allowed. 5. Learned counsel for the State opposes the prayer and prays for its rejection. 6 . O n due consideration of the submissions made on behalf of the appellant s and looking to the fact that the jail sentence of the appellan ...
Madhya Pradesh High Court (Indore Bench)
Rajaram Vs State Of Madhya Pradesh
.... uture. Hence, counsel prayed that application for suspension of sentence be allowed. 5. Learned counsel for the State opposes the prayer and prays for its rejection. 6 . O n due consideration of the submissions made on behalf of the appellant and looking to the fact that the jail sente ...
Madhya Pradesh High Court (Indore Bench)
Rishabh Khare Vs State Of Madhya Pradesh
.... stance of the prosecution. 17.3. The Judge has merely to sift the evidence in order to find out whether or not there is sufficient ground for proceeding. Evidence would consist of the statements recorded by the police or the documents produced before the Court. 17.4. If the evidence, ...
Madhya Pradesh High Court
Javed Naseem Vs State Of Madhya Pradesh And Others
.... er manner would be void and illegal”. It is submitted by counsel for the applicant that says the Talaq-e-ahsan does not have instantaneous effect and becomes operative only after three Menstural cycle of the wife, therefore, it is not covered under the definition of section 2(c) of the 2019 Act. ...
Madhya Pradesh High Court
Nisha Saket Vs State Of Madhya Pradesh And Others
.... SC 1238 has held that "Abetment involves a mental process of instigating a person or intentionally aiding a person in doing of a thing. Without a positive act on the part of the accused to instigate or aid in committing suicide, conviction cannot be sustained. The intention of the Legislatu ...
Madhya Pradesh High Court
Arun Kumar Gupte Vs Arvind Kumar
.... ce officer or by such other person as he thinks fit, for the purpose of deciding whether or not there is sufficient ground for proceeding : Provided that no such direction for investigation shall be made, - (a) where it appears to the Magistrate that the offence complained of is triabl ...
Madhya Pradesh High Court (Indore Bench)
Raju @ Rajkumar Sahu And Others Vs State Of Madhya Pradesh
.... 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 appellants is n o t suspended, the purpose of filing this appeal would become futile. Therefore, it has been prayed that the executio ...
Madhya Pradesh High Court
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