Ramlal Bhat Vs State Of Madhya Pradesh And Others
.... 3. The grievance of the appellant is that the SDO (Revenue), Garoth, District Mandsaur (MP) is not taking any action on the representation. The representation is pending and the SDO (Revenue), Garoth, District Mandsaur (MP) has already been directed to decide the representation as early as possi ...
Madhya Pradesh High Court (Indore Bench)
Amjad And 3 Ors. And Others Vs State Of Madhya Pradesh
.... n behalf of appellant No.1 - Amjad S/o Babu Khan. Prayer is allowed. Accordingly, I.A.No.7580/2024 is dismissed as withdrawn. Looking to the fact that appellant is languishing in jail since more than 10 years, hence, it is a fit case for final hearing. Therefore, list this case f ...
Madhya Pradesh High Court (Indore Bench)
Sitaram Yadav Vs State Of Madhya Pradesh
.... persons, whose remaining jail sentence has been suspended, learned counsel for the appellant prays for suspension of sentence and grant of bail. Learned counsel further submits that the during trial, appellant remained in custody since 05/04/2013 to 13/09/2013 and is in custody since the date of ...
Madhya Pradesh High Court
Dharmendra Vs State Of M.P
.... licant. 4. On the other hand, learned counsel for the State opposed the prayer, however, it is fairly admitted that there are no criminal antecedents against the applicant. 5. After hearing learned counsel for the parties and looking to the facts and circumstances of the case as well ...
Madhya Pradesh High Court (Indore Bench)
Daryavsingh Vs Beenu And Others
.... any order which he has not himself passed, he shall first obtain the sanction of the Board, and if an officer subordinate to the Collector or District Survey Officer proposes to review an order, whether passed by himself or his predecessor, he shall first obtain the sanction in writing of the Co ...
Madhya Pradesh High Court (Indore Bench)
Savitri Singh Rajput And Others Vs Shah Coal Pvt. Ltd And Others
.... Registration certificate of the said vehicle has also not been filed by the claimants by which it could be found proved that the deceased was the owner of the truck bearing registration No.MP-53-HA-0718. Hence, in absence of any pleading or cogent evidence regarding ownership of truck bearing re ...
Madhya Pradesh High Court
Veer Singh Dangi And Others Vs State Of Madhya Pradesh
.... ng the present appellant without appreciating the prosecution evidence properly. There are material contradictions and omissions in the evidence of witnesses. The appellant Veer Singh has already undergo jail incarceration for about three years and Seventeen days. The appellant claims parity. He ...
Madhya Pradesh High Court (Gwalior Bench)
Parmu Shaky Vs State Of Madhya Pradesh
.... from 27.02.2024. He is a young person and not having any criminal antecedent. He is permanent resident of District - Shivpuri. There is strong case in favour of the appellant. Final disposal of the appeal will take considerable long time. Under these circumstances, he prays that the application ...
Madhya Pradesh High Court (Gwalior Bench)
Amit Kumar Ahuja Vs State Of Madhya Pradesh
.... tion 467 of IPC. Applicant is also having criminal record of 3 cases. In these circumstances, applicant may not be released on bail. 4. Heard the counsel for the parties. 5. No valuable security has been forged by applicant. 6 . Considering aforesaid circumstances and nature of of ...
Madhya Pradesh High Court
Shubham Kahar Vs State Of Madhya Pradesh And Others
.... se No. S.C.44/2020 pending before Additional District Judge, Amarwara, Chhindwara (iii) Termination of all criminal proceedings arising from the aforementioned FIR and charge sheet. 2. It is submitted by counsel for the applicant that although the prosecutrix was allegedly kidnapped ...
Madhya Pradesh High Court
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