Mathura Ahirwar Vs State Of Madhya Pradesh
.... l. It is further submitted that a short sentence has been awarded by the trial Court and there is no possibility of hearing of this appeal in near future. Therefore, if the execution of jail sentence of appellant is not suspended, the purpose of filing this appeal would become futile. Therefore, ...
Madhya Pradesh High Court
Victim X (Madhya Pradesh) Vs State Of Madhya Pradesh And Others
.... the purpose of limiting the number of children, the anguish caused by such unwanted pregnancy may be presumed to constitute a grave injury to the mental health of the pregnant woman. ( 3 ) In determining whether the continuance of pregnancy would involve such risk of injury to the health as ...
Madhya Pradesh High Court (Indore Bench)
Munim Ahirwar Vs State Of Madhya Pradesh
.... ontradictions and omissions in the statements of the prosecution witnesses. It is further argued that the appellant was on bail during trial and he did not misuse the liberty so granted. This criminal appeal is likely to take long time to come up for final hearing and appellant has hope and beli ...
Madhya Pradesh High Court (Gwalior Bench)
Zaid Khan Vs State Of Madhya Pradesh
.... itted that a short sentence has been awarded by the trial Court and there is no possibility of hearing of this appeal in near future. Therefore, if the execution of jail sentence of appellant is not suspended, the purpose of filing this appeal would become futile. Therefore, it has been prayed t ...
Madhya Pradesh High Court
Dule Singh Vs Poonam Jaiswal And Others
.... duced below:- "20. A voter casts his vote as a responsible citizen to choose the masters for governing the country. That being the trust of the electorate i n an elected candidate, when he faces an assail to his election, it should be his sanguine effort to become free from the assail ...
Madhya Pradesh High Court (Indore Bench)
Sachin Pal Vs State Of Madhya Pradesh
.... d circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lakh Only) with one solvent surety in the like amount ...
Madhya Pradesh High Court (Gwalior Bench)
Rahul Vs State Of Madhya Pradesh
.... per the scholar register. 4. After hearing learned counsel for the parties and upon going through the statement of the prosecutrix, it is evident that she has totally denied the allegation against the present applicant. Her father has also not supported the prosecution story. The applicant ...
Madhya Pradesh High Court (Indore Bench)
Akhilesh Vs State Of Madhya Pradesh And Others
.... olice Station-Moondi, District Khandwa (M.P.) for the offence punishable under Sections 376(2)(n), 376(3), 366(A), 363 of Indian Penal Code and Section 5(L)/6 of POCSO Act, 2012. 2. Earlier bail application filed by applicant was dismissed as withdrawn. 3. There is no change in circums ...
Madhya Pradesh High Court
Kartikay Vs State Of Madhya Pradesh
.... or mental harassment against the present applicant. The investigation has been completed and the charge-sheet has been filed. 3. Counsel for the State opposes the prayer and prays for dismissal of the application. 4. After hearing learned counsel for the parties and considering the s ...
Madhya Pradesh High Court (Indore Bench)
Sanjay @ Chandrakant Vs Alpana @ Chandrakala
.... as dismissed on account of peremptory order dated 4/1/2024. 2. In view of the reasons stated in the petition, this Court find that there is sufficient reasons for non compliance of peremptory order. 3. Accordingly, the petition is allowed and the office is directed to restore Criminal ...
Madhya Pradesh High Court (Indore Bench)
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