Akash Nayak Vs State Of Madhya Pradesh
.... learned counsel for the State has vehemently opposed the bail application and prayed for its rejection. Heard learned 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 o ...
Madhya Pradesh High Court (Gwalior Bench)
Nikhil Vs State Of Madhya Pradesh And Others
.... 6. Shri Amit Kumar Agnihotri, learned counsel for respondent No.2 / complainant has no objection to the aforesaid prayer. 7. The Apex Court in the case of Gian Singh Vs. State of Punjab and Anr. reported in (2012) 10 SCC 303 after considering the the provisions of Section 320 and 482 of ...
Madhya Pradesh High Court (Indore Bench)
Raj Marmat Vs State Of Madhya Pradesh And Others
.... t application for suspension of sentence be allowed. 4. Learned counsel for the State opposes the prayer and prays for its rejection. 5 . O n due consideration of the submissions made on behalf of the appellant and looking to the fact that the jail sentence of the appellant has already ...
Madhya Pradesh High Court (Indore Bench)
Anil Yadav Vs State Of Madhya Pradesh And Others
.... ant of temporary bail. It is submitted that factum of marriage is yet to be verified. It will take time and case diary of the case is also not available. 4. Heard learned counsel for parties. 5. Applicant is making a prayer for releasing him on temporary bail due to marriage of his si ...
Madhya Pradesh High Court
Nansingh @ Rohit Vs State Of Madhya Pradesh And Others
.... not made any allegation of rape. 3. Counsel for the State opposes the prayer and submits that she has made allegation of rape in the statement under Section 164 Cr.P.C. 4. After hearing learned counsel for the parties and considering the fact that in a subsequent FIR No.376/2023 lodg ...
Madhya Pradesh High Court (Indore Bench)
Lalu @ Vikas Vs State Of Madhya Pradesh
.... d that the application ought to have been allowed. 4. Counsel for the respondent/State, on the other hand, has opposed the prayer and it is submitted that no case for interference is made out as the case is at the fag end and the order impugned is just and reasonable. 5. Having conside ...
Madhya Pradesh High Court (Indore Bench)
Vaje Singh @ Vijay Singh Vs State Of Madhya Pradesh
.... ely to take sufficient long time. Hence, it is submitted that the bail application be allowed and he be released on bail. Counsel for the respondent / State, on the other hand has opposed the prayer and it is submitted that no case for grant of bail is made out as, however, he has not rebu ...
Madhya Pradesh High Court (Indore Bench)
Santosh Bai And Others Vs State Of Madhya Pradesh
.... in M.Cr.C. No.10020/2024 with liberty to renew the prayer after filing of the charge sheet before the trial court. Now investigation is completed and charge sheet has been filed. Applicant has no criminal antecedents. Conclusion of the trial will take sufficient long time for its disposal. Under ...
Madhya Pradesh High Court (Indore Bench)
Anand Chouhan Vs State Of Madhya Pradesh And Others
.... applicant's sister and applicant, is same and marriage is scheduled on 28.04.2024. 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 ...
Madhya Pradesh High Court (Indore Bench)
Manoj Yadav Vs State Of Madhya Pradesh
.... seizure of any video as alleged by the prosecutrix. Applicant is in jail since 21.1.2024. Investigation is over, chargesheet has been filed and conclusion of trial will take sufficient long time. In these circumstances, the applicant be released on bail. 4. Counsel for the State opposes the ...
Madhya Pradesh High Court (Indore Bench)
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