Desiya Bhuriya Vs Mahesh And Others
.... ime of incident i.e. 14.08.2017, the age of the prosecutrix would be ascertained as only 13 years and two months. 16. Before dwelling upon the point of victim's age, it is pertinent to mention that the learned J.J. Board / learned trial Court has assumed the age of prosecutrix less than 18 ...
Madhya Pradesh High Court (Indore Bench)
M/s Kanhaiyalal And Company (a Proprietorship Firm) Through its Proprietor Smt. Kiran Mundra Vs Indian Oil Corporation Limited And Others
.... no critical irregularity has been committed in view of MDG and hence termination order is bad in law is concerned, it is argued that in view of clause 5.1.2 and 8.2, if seals of the metering unit are found to be tampered in the dispensing pumps, then also the same would amount to critical irreg ...
Madhya Pradesh High Court (Indore Bench)
Meherbaan Singh @ Mahendra Singh Vs The State Of Madhya Pradesh And Others
.... rsonal in nature and, therefore, do not affect public peace or tranquility and where it feels that quashing of such proceedings on account of compromise would bring about peace and would secure ends of justice, it should not hesitate to quash them. In such cases, the prosecution becomes a lame p ...
Madhya Pradesh High Court (Indore Bench)
Rambati Bai And Others Vs @ Hash Govind Narayan Sharma
.... 22. The scope of Order 17, Rule 2 and Order 17, Rule 3 of the Code came up for consideration before this Court in the case of B. Janakiramaiah Chetty v. A.K. Parthasarthi & Ors., (2003) 5 SCC 641 wherein Justice Arijit Pasayat speaking for the Bench held in paras 7 to 10 as under:- &quo ...
Madhya Pradesh High Court (Jabalpur Bench)
Ajay Vs @ Hash The State Of Madhya Pradesh
.... is also applicable as a guideline in the instant case of Arms Act, 1959. Here, it is also worth to note that the charge against the petitioner/accused in the case at hand, is punishable with the minimum punishment. In this context, the principle laid down by Hon'ble Supreme Court rendered in A ...
Madhya Pradesh High Court (Indore Bench)
Vikas Yadav Vs The State Of Madhya Pradesh
.... has held that the settled legal position is that if on the basis of material on record the Court could form an opinion that the accused might have committed offence it can frame the charge, though for conviction the conclusion is required to be proved beyond reasonable doubt that the accused has ...
Madhya Pradesh High Court (Indore Bench)
Suresh Kumar Vs Jakir Hussain And Others
.... ss- examination party. The exercise of his right is justly regarded as one of the most efficacious tests, which the law has devised for the discovery of truth. It is beyond any doubt the greatest legal engine ever invented for the discovery of truth. The right of cross- examination belongs to an ...
Madhya Pradesh High Court (Indore Bench)
Vijay Khatri and Others Vs The State Of Madhya Pradesh And Others
.... Transport Authority may without following the procedure laid down in section 80, grant permits to be effective for a limited period which shall, not in any case exceed four months, to authorise the use of a transport vehicle temporarily- (a) xxxxxxxxx (b) xxxxxxxxx (c) to meet a ...
Madhya Pradesh High Court (Jabalpur Bench)
Jyoti Sharma Vs @ Hash Vishnu Goyaland Anr.
.... s the owner of the suit house on the basis of alleged execution of will by late Ramjidas. However, as discussed above, the plaintiff has failed to prove execution of will. 35. So far as question of attornment is concerned, the plaintiff has filed rent receipt Ex. P/5 as documentary evidence ...
Madhya Pradesh High Court (Gwalior Bench)
Deva @ Siddar @ Sardar Vs The State Of Madhya Pradesh
.... the ingredients of Section 364-A of IPC has observed as under :- 8. According to Section 364-A, whoever kidnaps or abducts any person and keeps him in detention and threatens to cause death or hurt to such person and by his conduct gives rise to a reasonable apprehension that such person ...
Madhya Pradesh High Court (Gwalior Bench)
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