Durgesh Vs State Of Madhya Pradesh
.... may be released on bail. Learned Govt. Advocate appearing for the respondent/State opposed the application for suspension of sentence and submitted that offence is serious in nature. Heard the counsel for the parties. Considering the period of incarceration and term of sentence im ...
Madhya Pradesh High Court
Shivraj Singh Chouhan And Others Vs Vivek Krishna Tankha
.... before the court. 7. Shri Singh further submits that petitioner No. 1 is a former Chief Minister of the State and contesting Lok Sabha Election from Vidisha constituency and the voting in the said constituency is scheduled on 07.05.2024. As far as petitioner No. 2 is concerned, he is also ...
Madhya Pradesh High Court
Shailesh Bopche Vs Anita Bopche
.... Khan, 1929 SCC OnLine PC 21 : (1928-29) 56 IA 201 : AIR 1929 PC 135 the Privy Council has laid down that the law presumes in favour of marriage and against concubinage when a man and woman have cohabited continuously for number of years. 14. In Gokal Chand v. Parvin Kumari (1952) 1 SCC 713 ...
Madhya Pradesh High Court
Girish Mehta Vs State Of Madhya Pradesh And Others
.... respect of their property disputes. 6] CCTV footages have also been field by the petitioner to which Shri Shri Brijesh Garg, learned counsel for the respondent no.2 tenant has objected to, and it is submitted that the petitioner has deliberately not filed the footages of the date and time a ...
Madhya Pradesh High Court (Indore Bench)
Kamal Kishore Sahu Vs State Of Madhya Pradesh
.... rusal of the case diary reflects that the prosecutrix in her statement has stated that between 3.1.2.2024 to 12.2.2024 she had physical relations with the applicant for more than one occasion. On 14.2.2024 the prosecutrix entered into engagement and then the present applicant threatened and resul ...
Madhya Pradesh High Court
Abdul Jabbar Vs State Of Madhya Pradesh
.... ke time for its conclusion. On such grounds prayer for grant of bail to the applicant has been made. 4. The aforesaid prayer has been opposed by the learned counsel for the respondent/State submitting that in view of the allegations leveled against the applicant and the fact that he is havi ...
Madhya Pradesh High Court (Indore Bench)
Manna Dayma Vs State Of Madhya Pradesh
.... memorandum statement given by co-accused Farid @ Lalu. There is no legal evidence available against him, therefore, alleged offence has made out against the applicant. He is a reputed person, if Police arrests him, his reputation will be tarnished therefore, prayer is made for grant of anticipat ...
Madhya Pradesh High Court (Indore Bench)
M/S Pawan Oil Industries And Others Vs State Of Madhya Pradesh And Others
.... onation of delay. Therefore, the order is liable to be set aside. He further submits that against the order impugned, the petitioners have filed the Securitization Appeal under Section 18 of the SARFAESI Act, 2002 before the DRAT Allahabad which is pending. Hence, it is prayed that till the DRAT ...
Madhya Pradesh High Court (Indore Bench)
Shambhulal Vs State Of Madhya Pradesh And Others
.... could not have preferred Second Appeal against order dated 30.01.2020 passed by the Sub Divisional Officer. He hence could have only preferred a Revision before him under Section 50(1)(c) of the Code which was rightly done by him. 5. By the impugned order the Revision preferred by the peti ...
Madhya Pradesh High Court (Indore Bench)
Chhotu @ Chhotelal And Others Vs State Of Madhya Pradesh
.... nces of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicants be released on bail on each of them furnishing a personal bond in the sum of Rs. 50,000 (Rupees Fifty Thousand Only) with one solvent surety in the like ...
Madhya Pradesh High Court (Gwalior Bench)
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