Wajid Khan Vs State Of Madhya Pradesh
.... fence is triable by JMFC. Charge sheet has been filed. The trial of the case will take considerable time. Therefore, it has been prayed that the applicant may be released on bail pending the trial. 7. On the other hand, learned counsel for State has opposed the grant of bail to the applica ...
Madhya Pradesh High Court
Mahesh Kahar Vs State Of Madhya Pradesh
.... 2024. He further submitted that final hearing of this appeal is likely to 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. Learned counsel for the responde ...
Madhya Pradesh High Court (Indore Bench)
Nitendra @ Pintu Raja Vs State Of Madhya Pradesh
.... inion 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.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court. 7. This ...
Madhya Pradesh High Court (Gwalior Bench)
Mohan Vs State Of Madhya Pradesh And Others
.... or the applicant prays for withdrawal of the application with liberty to renew the prayer after three months from today. However, earlier, the learned trial Court was directed to expedite the trial and conclude the same within six months, but neither the matter has been decided finally nor ...
Madhya Pradesh High Court (Indore Bench)
Lucky @ Lavkush Shrivas And Others Vs State Of Madhya Pradesh
.... osecution witnesses. Appellants were on bail during trial. They never misused the liberty granted to them during trial. Therefore, learned counsel for appellants at this stage orally prays for grant of temporary suspension of sentence and grant of bail for a limited period. Per contra, lear ...
Madhya Pradesh High Court (Gwalior Bench)
Sanjay Vs Pragati
.... heard the counsel for the petitioner and perused the record. 5 . From the bare perusal of the impugned order as well as material available on record, it is crystal clear that the learned Family Court has rightly observed that the husband is having sufficient means of source of income as he ...
Madhya Pradesh High Court (Indore Bench)
Amit Bhargava Vs State Of Madhya Pradesh
.... the prosecuting agency lay not under the criminal process but within the ambit of Sections 74 to 76 thereof, cannot also be accepted in view of the fact that there is no bar under the M.P. Cooperative Societies Act, 1960, to take resort to the provisions of the general criminal law, particularly ...
Madhya Pradesh High Court
Jagdeesh Vs State Of Madhya Pradesh And Others
.... Atrocities) Act, 1989 for grant of anticipatory bail relating to Crime No. 595/2023 registered at Police Station Petlawad District Jhabua (M.P.) for the offence under Sections 344, 376(2)(N), 376(D), 506 of IPC and 3(1)(w), 3(2)(5) SC ST Act. 2 Counsel for appellant seeks permission to with ...
Madhya Pradesh High Court (Indore Bench)
Revachand Takhtani Vs Bank Of Baroda And Others
.... having complied with the terms and condition of the auction. The respondent No.1/bank has not complied with the mandate of Rule 8(6) of the Rules, 2002 by way of non-disclosure of all factors substantial for the prospective bidder with regard to the subject property. Therefore, the action of the ...
Madhya Pradesh High Court (Indore Bench)
Arjun Kapse Vs Raja Suryavanshi
.... nation of complainant by his counsel on 30.04.2024. Furthermore, the complaint under Section 138 of Negotiable Instruments Act was instituted in the year 2019. The examination-in-chief of the complainant was recorded on 22.02.2024 and he was partially cross-examined also and thereafter, in spite ...
Madhya Pradesh High Court
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