Pradeep Kumar Parashar Vs State Of Madhya Pradesh And Others
.... te 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 a fracti ...
Madhya Pradesh High Court (Indore Bench)
Banti @ Avendra Singh Vs Jayshree And Others
.... rst Class Karera, District Shivpuri in MJCR/82/2015 has been affirmed. The scope of interference under section 482 of Cr.P.C. is very limited. This Court, after hearing counsel for the petitioner and perusing record appended to the petition, finds that neither any irregularity nor any ille ...
Madhya Pradesh High Court (Gwalior Bench)
Raghuveer Singh Yadav Vs State Of Madhya Pradesh And Others
.... l enquiry against the petitioner is pending for past more than two years and only 90% of the pension has been released but the gratuity and other amounts to which the petitioner is entitled have not been released to him. It is submitted that the departmental enquiry be directed to be decided exp ...
Madhya Pradesh High Court (Indore Bench)
Arvind Kumar Chawariya And Others Vs State Of Madhya Pradesh
.... nal case, therefore, they returned the amount. 5. Heard learned counsel for the parties. 6 . All the offences under Section 409 of the IPC is punishable up to seven years of imprisonment. Applicants had returned the amount before lodging of FIR. No loss has been caused to the State Go ...
Madhya Pradesh High Court
Swarnalata Kajle Vs State Of Madhya Pradesh And Others
.... that against the order of recovery, an appeal has been filed, which is pending. 3. Learned counsel for the respondent/state submits that the petition is premature as the appeal is pending. 4. After hearing learned counsel for the parties, the present petition is disposed off with a di ...
Madhya Pradesh High Court (Indore Bench)
Sanju Vs State Of Madhya Pradesh
.... these circumstances, counsel prays for grant of bail to the applicant. 4. On the other hand, learned Govt. Advocate for the State has opposed the prayer. 5. After hearing learned counsel for the parties and custody period of the applicant, I am of the view that it is a case, in which ...
Madhya Pradesh High Court (Indore Bench)
Mohammad Muddasar Khan Vs State Of Madhya Pradesh
.... by both the aforementioned banks therefore, the matter was reported to the police. 4 . Learned counsel for the applicant/accused submits that the applicant has not committed the offence and he has falsely been implicated in the case. As alleged the co-accused is main accused. It is submitte ...
Madhya Pradesh High Court (Indore Bench)
Sudhir Vs State Of Madhya Pradesh
.... r these circumstances, counsel prays for grant of bail to the applicant. 4. On the other hand, learned Govt. Advocate for the State has opposed the prayer. 5. After hearing learned counsel for the parties and custody period of the applicant, I am of the view that it is a case, in which ...
Madhya Pradesh High Court (Indore Bench)
Kushal @ Kushiyal Vs State Of Madhya Pradesh
.... ecord that applicant is owner and possession holder of the farm land. Applicant has no criminal antecedents and he is in custody since 08.04.2024. Investigation is completed and charge sheet has been filed. Conclusion of the trial will take sufficient long time for its disposal. Under these circ ...
Madhya Pradesh High Court (Indore Bench)
Guman Rawat Vs State Of Madhya Pradesh
.... of bail to the applicant. 4. On the other hand, learned Govt. Advocate for the State has opposed the prayer and prayed for its rejection by submitting that the applicant is having criminal history. 5. After hearing learned counsel for the parties and custody period of the applicant, I ...
Madhya Pradesh High Court (Indore Bench)
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