Jagdish Vs State Of Madhya Pradesh
.... in any manner. It is further submitted that there are no criminal antecedents of the applicant and his custodial interrogation is not required. 4. Counsel for the respondent/State, on the other hand, has opposed the prayer. 5. Having considered the rival submissions, on perusal of the ...
Madhya Pradesh High Court (Indore Bench)
Kadwa Patidar Vs State Of Madhya Pradesh
.... y the State was that the quantum of arrears at best cannot be more than 3 years prior to the date of filing of petition, which is the period under the Limitation Act prescribed for raising money claim, in a civil court. This argument of the State is heard to be rejected since denial of even ...
Madhya Pradesh High Court (Indore Bench)
Gowardhan Vs State Of Madhya Pradesh
.... ing sentence of imprisonment as imposed by the trial Court. 3. Counsel for the applicant submits that the applicant is not having any source of income. It is stated that he is a beggar and could not arrange the enhanced fine amount. The said assertion is supported by an affidavit. 4. C ...
Madhya Pradesh High Court (Indore Bench)
Kamalkant Yadav Vs State Of Madhya Pradesh And Others
.... etition, which is the period under the Limitation Act prescribed for raising money claim, in a civil court. This argument of the State is heard to be rejected since denial of even a fraction of arrears of pension would amount to denial of right to livelihood which is a part and parcel of th ...
Madhya Pradesh High Court (Indore Bench)
Dr. Sunil Kumar Shrivastava Vs State Of Madhya Pradesh And Others
.... he quantum of arrears at best cannot be more than 3 years prior to the date of filing of petition, which is the period under the Limitation Act prescribed for raising money claim, in a civil court. This argument of the State is heard to be rejected since denial of even a fraction of arrear ...
Madhya Pradesh High Court (Indore Bench)
Dean Agriculture College Vs State Of Madhya Pradesh And Others
.... of the order in which date of order of SDM Court has been referred as 21.01.2024 whereas correct date is 20.01.2024. Hence prayed that the order be corrected accordingly. Learned counsel for the respondent has no objection. Considering the submission, this petition is allowed and it i ...
Madhya Pradesh High Court (Gwalior Bench)
Ramadheen Sharma Vs State Of Madhya Pradesh And Others
.... at best cabnot be more than 3 years prior to the date of filing of petition, which is the period under the Limitation Act prescribed for raising money claim, in a civil court. This argument of the State is heard to be rejected since denial of even a fraction of arrears of pension would amou ...
Madhya Pradesh High Court (Indore Bench)
Santosh Vs State Of Madhya Pradesh
.... it is prayed that the applicant may be enlarged on temporary bail for a period of one month. 4. Learned counsel for the State submits that applicant may be enlarged on temporary bail only after verification of the aforesaid factum. 5 . I n view of the aforesaid facts and circumstances ...
Madhya Pradesh High Court (Indore Bench)
Manohar Patel Vs State Of Madhya Pradesh And Others
.... ion of this court all the petitioners/appellants are entitled to arrears of pension. A further argument/objection which was raised by the State was that the quantum of arrears at best cannot be more than 3 years prior to the date of filing of petition, which is the period under the Limitati ...
Madhya Pradesh High Court (Gwalior Bench)
Shishupal Jatav Vs State Of Madhya Pradesh And Others
.... al jurisdiction under the provisions of section 156 (3) of Cr.P.C., and therefore, the present petition under Section 482 of Cr.P.C is not maintainable. 3 . Countering the submissions made by the learned Panel Lawyer, learned counsel for the petitioner submitted that though as per the direc ...
Madhya Pradesh High Court (Gwalior Bench)
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