Rameez Khan Vs State Of Madhya Pradesh And Others
.... 8. In the case of Sanju (supra), the accused allegedly told the deceased ‘to go and die’. Yet Apex Court opined that it does not constitute the ingredient of ‘instigation’. In the instant case, if story of prosecution is read and believed as such, it will be clear that from the aforesaid that ...
Madhya Pradesh High Court (Indore Bench)
Sanjay Kumar Bhatiya Vs Leena Dinesh
.... aring for applicant submitted that allegations made in complaint and statements recorded does not make out an offence under Sections 354(d), 294, 506(Part-II) and 456 of Indian Penal Code. 4. Heard the counsel for applicant. 5. Perused the complaint and also the statements. Ingredients ...
Madhya Pradesh High Court
Ramveer Singh Gurjar Vs State Of Madhya Pradesh And Others
.... on of FIR against the accused persons. 3. Per contra, learned counsel for the respondents/State submits that if petitioner is aggrieved by the non-registration of FIR, then he has liberty to approach the trial Court as per mandate of Apex Court in the case of Sudhir Bhaskarrao Tambe Vs. He ...
Madhya Pradesh High Court (Gwalior Bench)
Lal Singh And Others Vs State Of Madhya Pradesh
.... pellants argued that the Court below has wrongly appreciated the evidence and convicted the appellants. There are material contradictions and omissions in the statements of the prosecution witnesses. It is further argued that appellants were on bail during trial and did not misuse the liberty so ...
Madhya Pradesh High Court (Gwalior Bench)
M/S Chintaman Developers Pvt. Ltd Vs Acme Papers Ltd. Company Registered And Others
.... o sell was executed on a stamp paper of Rs.100/-. In the agreement to sell, there is no averment to the effect that possession of part of land, which is subject matter of agreement to sell, has been delivered to petitioner. In spite of that the trial Court has directed that stamp duty at the rat ...
Madhya Pradesh High Court
Pratap Ahirwar Vs State Of Madhya Pradesh And Others
.... rounds, he prays for bail to the appellant. Per contra, learned counsel for the State has vehemently opposed the application and prayed for its rejection. Heard the learned counsel for the parties and perused the case diary. Considering the facts and circumstances of the case, without ...
Madhya Pradesh High Court (Gwalior Bench)
Akash Tomar Vs State Of Madhya Pradesh
.... 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 remedy available to the petitioner is before competent Court of Criminal Jurisdiction, but this Court by invoking inh ...
Madhya Pradesh High Court (Gwalior Bench)
Ranjeet Singh Vs Buddheshy Kumar Vaidh Collector And Others
.... ellaneous Civil Case under Order 39 Rule 2 (a) of CPC or verbal prayer for said purpose may be considered. 3. Heard counsel for the applicant. 4. It is the case of applicant that respondents had violated the interim order dated 03.02.2023 passed by the Coordinate Bench of this Court i ...
Madhya Pradesh High Court (Gwalior Bench)
State Of Madhya Pradesh Vs Veerbal
.... of State. We have also-04-2024perused the impugned judgment. 3 . The conclusion of acquittal drawn in favour of the respondent particularly, in view of paragraphs No.9, 16 and 21 of the impugned judgment, appears to be reasonable and plausible based on proper appreciation of evidence. The ...
Madhya Pradesh High Court (Gwalior Bench)
State Of Madhya Pradesh Vs Kailash Aadiwasi
.... earing on behalf of State. We have also perused the impugned judgment. 3 . The conclusion of acquittal drawn in favour of the respondent particularly, in view of paragraphs No.10, 12, 14, 38 and 41 of the impugned judgment, appears to be reasonable and plausible based on proper appreciation ...
Madhya Pradesh High Court (Gwalior Bench)
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