Salim Khan Vs State Of Madhya Pradesh And Others
.... I have gone through the record. As per statement of complainant, the complainant himself stated that the FIR was lodged after 12 days from the date of incident and there is no satisfactory explanation of delay in filing FIR. As per statement of the scriber of First Information Report, Girjashan ...
Madhya Pradesh High Court (Indore Bench)
Mohan Singh Rathore Vs State Of Madhya Pradesh And Others
.... ounsel for the State opposes the prayer and submits that the land belonging to the deceased was intended to be transferred in favour of the present applicant by an agreement. 5. After hearing learned counsel for the parties and upon perusal of the suicide note, this Court finds that no alle ...
Madhya Pradesh High Court (Indore Bench)
Umesh Kumar Garg Vs State Of Madhya Pradesh And Others
.... e order dated 21.03.2024 passed in Writ Petition No.7420 of 2024 by the learned Single Judge. 2. Having perused the impugned order, we are of the considered opinion that the findings recorded by the learned Single Judge are based on facts available on record; therefore, impeccable and the ...
Madhya Pradesh High Court (Gwalior Bench)
Umesh Singh Bhadoriya Vs State Of Madhya Pradesh
.... f sentence, appellant's sentence be suspended and he may be released on bail. 5. Learned Government Advocate appearing for the State has opposed the application for suspension of sentence. 6. Heard the learned counsel for the parties. 7. Considering the short and fixed term of se ...
Madhya Pradesh High Court
Shabbir@Kailash Dagor Vs State Of Madhya Pradesh
.... ixed term of sentence, appellant's sentence be suspended and he may be released on bail. 5. Learned Government Advocate appearing for the State has opposed the application for suspension of sentence. 6. Heard the learned counsel for the parties. 7. Considering the short and fixed ...
Madhya Pradesh High Court
Kapil Tomar Vs State Of Madhya Pradesh
.... tion 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 Public Prosecutor, learned counsel for the petitioner submitted that though as per the directions of the Hon'ble Apex Court, the ...
Madhya Pradesh High Court (Gwalior Bench)
Satish Bagwan Vs State Of Madhya Pradesh
.... ce of the appellant till 18.04.2024. Final disposal of this appeal will take sufficient long time, therefore, it is prayed that the remaining jail sentence of the appellant may be suspended and he be released on bail. 4. Learned counsel for the respondent/State has opposed the prayer and pr ...
Madhya Pradesh High Court (Indore Bench)
Dharmendra Rathore Vs Poonam Rathore
.... d the learned counsel for the petitioner. From the record it appears that petition under Section 13(1) of Hindu Marriage Act has been filed by Dharmendra Kumar - petitioner before the Principal Judge, Family Court, Morena in 2020. It has been further submitted that respondent has not appea ...
Madhya Pradesh High Court (Gwalior Bench)
Rajendra Kumar Vs State Of Madhya Pradesh And Others
.... He submits that as per the provisions of Section 83 of the Motor Vehicles Act, 1988, the holder of a permit may, with the permission of the authority by which the permit was granted, replace any vehicle covered by the permit by any other vehicle of the same nature. The Rule 84 of Madhya Pradesh ...
Madhya Pradesh High Court (Indore Bench)
Dharmendra Das Vs State Of Madhya Pradesh And Others
.... ent long time. Under these circumstances, looking to the short sentence, learned counsel prays that the application for suspension of sentence of the appellant be allowed. 6. Learned counsel for the State opposed the prayer and prayed for dismissal of the application for suspension of sente ...
Madhya Pradesh High Court (Indore Bench)
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