Jeetendra Bharti Vs State Of Madhya Pradesh
.... ile of prosecutrix to him demanding the money to blackmail him. 4. Counsel for the State submits that though in the CCTV footage, no material has been found, but the FSL report is positive and in the slide of the prosecutrix, presence of semen has been found. 5. After hearing learned ...
Madhya Pradesh High Court (Indore Bench)
Sardar Singh Vs State Of Madhya Pradesh
.... nant/accused has been arrested and on the same day the black bag containing stolen articles and cash of Rs.2,28,915/- has been seized at the instance of the accused. 4 . Learned counsel for the applicant/accused submits that the applicant has not committed the offence and he has falsely bee ...
Madhya Pradesh High Court (Indore Bench)
Angoornath Vs State Of Madhya Pradesh
.... ased had gone to water the fields of the another person. Thus, it is submitted that looking the fat that the applicant is lodged in jail since 31/10/2020 and there are no criminal antecedents against him and final conclusion of the trial is likely to take sufficient long time, the application be ...
Madhya Pradesh High Court (Indore Bench)
Jeetendra Bharti Vs State Of Madhya Pradesh
.... ile of prosecutrix to him demanding the money to blackmail him. 4. Counsel for the State submits that though in the CCTV footage, no material has been found, but the FSL report is positive and in the slide of the prosecutrix, presence of semen has been found. 5. After hearing learned ...
Madhya Pradesh High Court (Indore Bench)
Manahor Singh Vs State Of Madhya Pradesh
.... ged on bail by this Court vide order dated 09.02.2024 and 23.01.2024 passed in MCRC Nos.2809/2024 and 58185/2023 respectively in the similar circumstances. Cross-case has also been registered against the opponent party. Applicant himself has sustained fatal injury in the incident and he was hosp ...
Madhya Pradesh High Court (Indore Bench)
Shivram Vs State Of Madhya Pradesh
.... person. However, considering the fact that he has also spent around two years of incarceration and till date only one witness out of 17 witnesses has been examined and the conclusion of trial is likely to take sufficient long time, the application be allowed. 5] Counsel has also relied upo ...
Madhya Pradesh High Court
Ballu Yadav Vs State Of Madhya Pradesh And Others
.... ed any more. Even the statement of the prosecutrix has been recorded, therefore, question of influencing the prosecutrix does not arise. Further submission is that the applicant is the permanent resident of District Bhind (M.P.) and there is no possibility of his absconsion or tampering with the ...
Madhya Pradesh High Court
Aman Vs State Of Madhya Pradesh
.... he trial. 4 . O n the other hand, learned counsel for the State has opposed the prayer for grant of bail to the applicant. 5. Having taken into consideration all the facts and circumstances of the case including the fact that final conclusion of trial will take considerable time, but w ...
Madhya Pradesh High Court
Tahir Vs State Of Madhya Pradesh
.... is in custody since 03.04.2023. After completion of investigation, charge-sheet has been filed and the trial will take sufficient long time for its disposal, therefore, it is prayed that present applicant/accused be released on bail. 4 . On the other hand, learned counsel for the State has ...
Madhya Pradesh High Court (Indore Bench)
Jaipal Wadhwani Vs Arvind Kumar Mishra
.... n possession of property in dispute, therefore, the Court should have appointed the local Commissioner. It is further submitted that it is well established principle of law that holder of Power of Attorney cannot depose for and on behalf of the principal in respect of the act, which was not done ...
Madhya Pradesh High Court
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