Sunil Patidar Vs Tehsildar Dhamnod And Others
.... CJM, Dhar had issued a notice regarding handing over of vacant possession of the property in question to the respondent no.2 till 29.04.2024 and therefore, petitioner apprehends dispossession from the property in question as the next date of hearing of the S.A. No. 70/2023 is fixed for 31.07.20 ...
Madhya Pradesh High Court (Indore Bench)
Chandrakala Kavreti Vs State Of Madhya Pradesh
.... appearing for the State opposed the application for grant of bail. He read over the statement of the relatives. In these circumstances, applicant may not be released on bail. 4. Heard the counsel for the parties. 5. Considering the facts and circumstances of the case, bail application ...
Madhya Pradesh High Court
Aslam @ Assu Vs State Of Madhya Pradesh
.... , registered at Police Station Nishatpura, District Bhopal (M.P.) for the offence punishable under Section 34(2) of M.P. Excise Act. 2. Applicant is having criminal record of 11 cases. In earlier bail order liberty was granted to applicant to file repeat bail application after examination o ...
Madhya Pradesh High Court
Praveen Bagri And Others Vs State Of Madhya Pradesh
.... he appellants till 8.5.2024. The appellants have fair chance to succeed in the appeal. It is further submitted that a short sentence has been awarded by the trial Court and there is no possibility of hearing of this appeal in near future. Therefore, if the execution of jail sentence of appellant ...
Madhya Pradesh High Court
Ashutosh Vs State Of Madhya Pradesh
.... erefore, the applicant was not present before the trial Court. Thereafter, an arrest warrant was issued against him and he was arrested on 06.04.2024 and since then he is in custody. It is also submitted that learned trial Court has granted bail to the co-accused Akash. The case of the present a ...
Madhya Pradesh High Court (Indore Bench)
Mahaveer Vs State Of Madhya Pradesh
.... he applicant with the aforementioned offence. Final conclusion of trial will take considerable long time. Hence, he prays that applicant be released on bail. 4. Per-contra, learned GA for respondent/State opposes the bail application and prays for its rejection, but he fairly admits that no ...
Madhya Pradesh High Court (Indore Bench)
Subhash Vs State Of Madhya Pradesh
.... e circumstances, counsel prays for grant of bail to the applicant. 4. On the other hand, learned counsel for the State opposed the prayer. 5. After hearing learned counsel for the parties and looking to the facts and circumstances of the case as well as custody period of the applicant ...
Madhya Pradesh High Court (Indore Bench)
Raju Dindhor Vs State Of Madhya Pradesh
.... unsel prays for grant of bail to the applicant. 5. On the other hand, learned Govt. Advocate for the State has opposed the prayer but fairly submitted that no criminal case has been registered against the applicant. 6. After hearing learned counsel for the parties and looking to the fa ...
Madhya Pradesh High Court (Indore Bench)
Mohammad Ramjani Vs Ankit And Others
.... and delay in filing the appeal is hereby condoned. 4 The instant application has been filed for restoration of MA No. 3437/2019, which was dismissed in default for non compliance of conditional order dated 23.9.2019. 5 Having regard to the reasons assigned by the applicant, this MCC ...
Madhya Pradesh High Court (Indore Bench)
Badal Urf Daddu Vs State Of Madhya Pradesh And Others
.... y since 22/2/2023. Final conclusion of trial will take a sufficient long time. Under these circumstances, counsel prays for grant of bail to the applicant. 5 . On the other hand, learned counsel for the State has opposed the prayer. 6. After hearing learned counsel for the parties and ...
Madhya Pradesh High Court (Indore Bench)
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