Lokendra Singh Baghel Vs State Of Madhya Pradesh And Others
.... 323, 294, 506, 498-A, 34 of IPC and Section 3/4 of Dowry Prohibition Act. Learned counsel for the applicant seeks for and is granted permission to withdraw this first anticipatory bail application with liberty to surrender and to file regular bail application. It is further prayed that tria ...
Madhya Pradesh High Court (Gwalior Bench)
Mahesh Sahu Vs Rajendra Singh And Others
.... h Nazul Department as defendant in the case. The trial Court after considering the pleadings of the petitioner and after considering the issue involved in the present case dismissed the application by order dated 28.02.2024 mainly on the ground that State of M.P. is neither a proper party nor ne ...
Madhya Pradesh High Court (Gwalior Bench)
Ranjeet Singh Thakur Vs State Of Madhya Pradesh And Others
.... bmits that the petitioner and prosecutrix have settled the dispute and on the basis of their settlement by invoking the inherent jurisdiction of this Court under Section 482 of Cr.P.C., FIR and all the proceedings be quashed. Petitioner and prosecutrix are directed to file joint application ...
Madhya Pradesh High Court (Gwalior Bench)
Oriental Insurace Co.Ltd. Vs Bhaiyalal And Others
.... For the reasons mentioned in the application, same is allowed. Issue notice to the respondents on payment of process fee by registered AD as well as ordinary mode. Process fee be paid within seven working days. Notices be made returnable within eight weeks. Meanwhile, the record ...
Madhya Pradesh High Court (Gwalior Bench)
Sangram Singh Dhakad Vs H.D.F.C. Ergo General Insurance Company And Others
.... ed, while he has deposited the payment through cheque. Thus, he moved an application to prove both the insurance policies as secondary evidence. In written statement filed by both the Insurance Companies, insurance policies are said to be forged. Insurance Company clearly stated that no policy ha ...
Madhya Pradesh High Court (Gwalior Bench)
Ghanshyam Sharma Vs State Of Madhya Pradesh And Others
.... n directly and substantially in issue in a former suit between the same parties, or between parties under whom they or any of them claim, litigating under the same title, in a Court competent to try such subsequent suit or the suit in which such issue has been subsequently raised, and has been h ...
Madhya Pradesh High Court (Gwalior Bench)
Chanda Kushwah And Others Vs State Of Madhya Pradesh And Others
.... it is necessary to recall that prior to the reorganisation of the States under the States Reorganisation Act, 1956, a conference of the Chief Secretaries of the States that were to be affected was held at Delhi on May 18 and 19, 1956 for the purpose of formulation of the principles upon which in ...
Madhya Pradesh High Court (Gwalior Bench)
Naresh Shukla And Others Vs State Of Madhya Pradesh And Others
.... d also waste the valuable time of the Court. 4] Counsel appearing for the respondent No.2 submits that the respondent No.2 has already settled the matter and is also a signatory to the application filed under Section 320(2) of Cr.P.C. and thus, the FIR may be quashed. 5] Heard. Having ...
Madhya Pradesh High Court (Indore Bench)
Natthu Singh Kushwah And Others Vs State Of Madhya Pradesh
.... olice came over there and in the said agitation, it is alleged that force has been used by the present applicants along with others against the police officials and also caused some injuries to them. He submits that it was the mob doing agitation and though there was no specific identification a ...
Madhya Pradesh High Court
Shiva Dhiman Vs State Of Madhya Pradesh
.... isonment is prescribed, there was no reason to specifically provide an exception for Section 5(2) of the PC Act. The fact that Section 18 of the Act does not include any other such offences where a mandatory minimum sentence has been prescribed suggests that the Act may be invoked in such other ...
Madhya Pradesh High Court (Indore Bench)
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