Lokesh Kahar Vs State Of Madhya Pradesh And Others
.... . No.163/2018. 3. Learned counsel for the appellant submits that appellant has not committed any offence and he has falsely been implicated in the case. Learned trial Court has already suspended the jail sentence of the appellant till 01.05.2024. Final disposal of this appeal will take suff ...
Madhya Pradesh High Court (Indore Bench)
M/S Quality Chinese Foods Vs India Credit Co. Ltd And Others
.... Act and approaching DRT, petitioner is left remedyless. Hence, the present petition may be allowed and the Presiding Officer, DRT, Jabalpur may kindly be directed to list the matter as early as possible for expeditious disposal of S.A. No. 1046/2022. 4. Learned counsel for the respondent/S ...
Madhya Pradesh High Court (Indore Bench)
Sonu @ Sunil Vs State Of Madhya Pradesh
.... er is scheduled on 26.04.2024. 4. I have heard learned counsel for the parties and have perused the case diary. 5. In view of the aforesaid submissions and on perusal of the marriage invitation filed on record so also the marriage of applicant's sister is scheduled on 26.04.2024, this ...
Madhya Pradesh High Court (Indore Bench)
Nishant Agrawal Vs Kopal Agrawal
.... of Amardeep Singh V/s. Harveen Kaur reported as 2017 (8) SCC 746 as also in the case of Amit Kumar Vs. Suman Beniwal reported as 2021 SCC online 1270. 3. On perusal of the writ petition it is found that the petitioner and respondent are already residing separately since 2021, and in other c ...
Madhya Pradesh High Court (Indore Bench)
Jagdish Vs State Of Madhya Pradesh
.... DPS Act. Investigation is almost over, charge-sheet has been filed and final conclusion of trial will take considerable long time. Hence, he prays that applicant be released on bail. 4 . Per-contra, learned counsel for respondent/State opposes the bail application but fairly submits that t ...
Madhya Pradesh High Court (Indore Bench)
Rohit Singh Vs State Of Madhya Pradesh
.... earned counsel for the rival parties and perused the case diary available on record. Considering 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 furnis ...
Madhya Pradesh High Court (Gwalior Bench)
Nandkishor Sharma @ Nandu Vs State Of Madhya Pradesh And Others
.... custody since 11.03.2024. After conclusion of investigation, charge-sheet has been filed, therefore, further custodial interrogation is no more required. The appellant is permanent resident of District Morena (M.P.) and there is no possibility of his absconsion or tampering with the prosecution ...
Madhya Pradesh High Court (Gwalior Bench)
Jagmohan Vs State Of Madhya Pradesh And Others
.... arh. Final conclusion of trial will take considerable long time. Under the above circumstances, prayer for grant of bail may be considered on such terms and conditions, as this Court deems fit and proper. 4 . Per-contra, learned counsel for respondent/State opposes the bail application and ...
Madhya Pradesh High Court (Indore Bench)
Asmar And Others Vs State Of Madhya Pradesh
.... iled. They are transporting the said liquor having valid license for transportation issued by the department of Excise U.P. It is also submitted that the said liquor was released on supurdginama vide order dated 13.04.2024 passed by the 3rd A.S.J. Shajapur in CRR No.11/2024. Final conclusion of t ...
Madhya Pradesh High Court (Indore Bench)
Ikram Khan Alias Bichhu Khan Vs State Of Madhya Pradesh And Others
.... bsconsion, if released on bail. Hence, he prays for grant of bail to the appellant. P e r contra, learned counsel for the State opposed the bail application and prays for its rejection. Considering the facts and circumstances of the case, but without commenting upon the merits of the ...
Madhya Pradesh High Court (Gwalior Bench)
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