Damodar Chouhan Vs State of Madhya Pradesh and Ors.
.... l activities going on in society with regard to induction of new members in the respondent no.4-Society and submits that till date six representations were given to respondent Nos.2 and 3, but so far, no action has been taken and hence prayed for issuance of direction to the respondent Nos.2 and ...
Madhya Pradesh High Court (Indore Bench)
Anand Vs The Commissioner and Ors.
.... er submits that the order passed under Section 58-B of the M.P. Cooperative Societies Act is on the basis of inspection and in violation of principle of natural justice and without conducting any prior audit of the books of Respondent-Society. In the order passed by the authority under Section 5 ...
Madhya Pradesh High Court (Indore Bench)
Milin Patidar S/O Bhupendra Patidar Vs Secretary MP Board and Ors
.... It is not denied by the learned counsel for the petitioner that there is neither any provision in the relevant rules for rounding off nor for revaluation of the marks obtained in Class 12th Examination conducted by M.P. Board of Secondary Education. In view of the decisions o ...
Madhya Pradesh High Court (Indore Bench)
Bhola Girwal Vs State of Madhya Pradesh
.... submitted that there is no instigation on the part of applicant to commit suicide. Investigation is over and charge-sheet has been filed. Applicant is in custody since 05/04/2024 and he is ready to co-operate with the investigation. In these circumstances, applicant be released on bail. &n ...
Madhya Pradesh High Court (Indore Bench)
Umesh Vs State of Madhya Pradesh
.... strate First Class. Applicant is in custody since 30/05/2024 and he is ready to co-operate with the investigation. In these circumstances, applicant be released on bail. 4. Learned counsel for the respondent / State opposed the application for grant of bail and prayed for its rej ...
Madhya Pradesh High Court (Indore Bench)
Ramchandra @ Chandu Vs State of Madhya Pradesh
.... e applicant had intention to kill the panther, he would have taken the body of the panther but they did not take the dead body of the panther. He is in jail since 19.04.2024. Conclusion of trial will take sufficient long time. Under these circumstances, counsel prays for grant of bail to the app ...
Madhya Pradesh High Court (Indore Bench)
Bhagwan Singh @APPELANT Vs State of Madhya Pradesh
.... . It is further submitted that the applicant is permanent resident of District Dhar and there is no possibility of his absconding. On these grounds prayer is made to enlarge the applicant on bail. 4. Per contra, learned counsel for the respondent has opposed the prayer. &nbs ...
Madhya Pradesh High Court (Indore Bench)
Bharti Hedav and Ors. Vs State of Madhya Pradesh and Others
.... Officer of DRT, Jabalpur, who is said to be on leave, no hearing has taken place. 3. It is also informed that no alternative arrangement has been made for hearing urgent matters at any other Bench of the DRT in any of the adjoining States. 4. Since, the Securit ...
Madhya Pradesh High Court (Indore Bench)
Ravi Vs State Of Madhya Pradesh
.... iled and the final conclusion of trial is likely to take sufficient long time. Therefore, it is prayed that the application be allowed. 5] Counsel for the State has opposed the prayer. 6] Having considered the rival submissions, perusal of the documents filed on record, including the ...
Madhya Pradesh High Court (Indore Bench)
Mungabai And Others Vs State Of Madhya Pradesh
.... nce 06.03.2024 and the charge-sheet has already been filed and the final conclusion of trial is likely to take sufficient long time. Thus, it is prayed that the application be allowed. 5] Counsel for the State has opposed the prayer and it is submitted that from the possession of applicants ...
Madhya Pradesh High Court (Indore Bench)
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