Yunus Vs State Of Madhya Pradesh And Others
.... take sufficient long time. Under these circumstances, looking to 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 suspe ...
Madhya Pradesh High Court (Indore Bench)
Jitendra .@ J. D Vs State Of Madhya Pradesh
.... custody. Except the applicant, no senior member is available in his family to carry out the last rites of deceased Akash which is going to commence from 19.5.2024. Hence he prays that the applicant be released on temporary bail for a period of 15 days. 4. Per contra, learned GA for respond ...
Madhya Pradesh High Court (Indore Bench)
Mushtak Khan Vs State Of Madhya Pradesh
.... 5 . After hearing learned counsel for the parties and considering the quantity of alleged seized liquor i.e. 51 bulk liter liquor which is 1 liter more than the prescribed limit, I am of the view that the applicant is entitled for grant of bail on the following conditions:- A) That t ...
Madhya Pradesh High Court (Indore Bench)
Anand Sharma Vs State Of Madhya Pradesh
.... 3. Counsel for the State opposes the prayer. 4. After hearing learned counsel for the parties and considering the Court statement of the victim that he has not supported the prosecution case, I am of the view that the applicant is entitled for grant of bail. 5. It is directed th ...
Madhya Pradesh High Court (Indore Bench)
Shubham @ Pravesh And Others Vs State Of Madhya Pradesh
.... ecution case. It is further submitted that the aforesaid quantity was seized from the pocket of co-accused Mohan. Learned counsel for the state opposed the prayer. After hearing learned counsel for the parties and taking into consideration the fact that the alleged contraband was seize ...
Madhya Pradesh High Court (Indore Bench)
Samrendra Singh And Others Vs State Of Madhya Pradesh And Others
.... Act, 1956 depict the statutory incorporation of the public purpose requirement of compulsory acquisition. (iii) The decision of compulsory acquisition of land is subject to judicial review and the Court will examine and determine whether the acquisition is related to public purpose. If the ...
Madhya Pradesh High Court
Sunil Vs State Of Madhya Pradesh
.... sion of trial shall take sufficient long time. Hence, he prays that the applicant be released on bail. 4/ Per-contra, learned counsel for respondent – State opposes the bail application and prays for its rejection by submitting that applicant has eight criminal antecedents he is a habitual ...
Madhya Pradesh High Court (Indore Bench)
Rajveer Singh Vs State Of Madhya Pradesh
.... nsel for the State opposes the prayer and submits that the investigation is not completed, however, fairly submits that there is no criminal record of the applicant. 5 . After hearing learned counsel for the parties and considering the aforesaid submissions, I am of the view that the applic ...
Madhya Pradesh High Court (Indore Bench)
Dinesh Vs State Of Madhya Pradesh
.... e parties and taking into consideration that the charge-sheet is filed and no further custodial interrogation is required, I am of the view that the applicant is entitled for grant of bail on the following conditions:- A) That the applicant shall not indulge in any offence while on bail. ...
Madhya Pradesh High Court (Indore Bench)
Munnalal Vs State Of Madhya Pradesh
.... its that the missing report was lodged by father on 29.11.2023 and the prosecutrix is said to be recovered on 27.01.2024 after one month and 29 days. As per the prosecution case, she was taken to Rajasthan, but she did not raise any alarm. Apart from that, the applicant was known to her and the ...
Madhya Pradesh High Court (Indore Bench)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!