Santosh Vs State Of Madhya Pradesh
.... opposed the grant of bail to the applicant and submits that the applicant has one criminal record under Section 34(1)A of Excise Act registered against him. 5 . According to the prosecution story, liquor was seized from the applicant. Offence is triable by JMFC. Having taken into considera ...
Madhya Pradesh High Court
Ramesh Singh Vs State Of Madhya Pradesh
.... applicant is in custody since 31/10/2023. Hence, prayed for suspension of the jail sentence and release the applicant on bail, as the final hearing of this revision will take time. P e r contra, learned counsel for State while opposing the prayer, supported the impugned judgment. He conte ...
Madhya Pradesh High Court
Ramjeewan@ Jeewan Vs State Of Madhya Pradesh
.... . The alleged offence is triable by Judicial Magistrate First Class. The trial would take time to complete. Therefore, the applicant may be extended the benefit of bail. Per contra, learned counsel for the respondent/State opposes the bail application on the gravity of alleged offence. ...
Madhya Pradesh High Court (Gwalior Bench)
Madras Vs State Of Madhya Pradesh And Others
.... is pending before Commissioner, Indore, Division Indore since 27/10/2023 but till this date, the appeal has not been decided despite an application for urgent hearing. The matter relates to order of externment which involves personal liberty of person and in such matters Appellate Authority is e ...
Madhya Pradesh High Court (Indore Bench)
Deepak Singh Yadav Vs State Of Madhya Pradesh
.... and proprietary of impugned order dated 30.10.2023 by way of a revision, the petition filed by him under Section 482 of Cr.P.C is not maintainable as held by the Hon'ble Apex Court in the matter of Mohit @ Sonu and Another vs. State of UP reported in (2013) 7 SCC 789. 3. In para 27 of the s ...
Madhya Pradesh High Court (Gwalior Bench)
Prashant Datey Vs State Of Madhya Pradesh And Others
.... sum of Rs.15,000/- towards compensation to the petitioner. As the said order passed by Real Estate Regulatory Authority was not complied with and no amount was paid to the petitioner within the aforesaid period he applied for execution of said order under Section 40 (1) of the Real Estate (R ...
Madhya Pradesh High Court (Gwalior Bench)
Yash Bhoi And Others Vs State Of Madhya Pradesh
.... he aforementioned incident. The allegation levelled against the co-accused Lala Bhoi. Matter has been amicably settled between both the parties and victim Rehan pleaded no objection regarding the bail application of the applicants. Applicants are the permanent resident of district Ratlam. Final ...
Madhya Pradesh High Court (Indore Bench)
Ashish Sharma Vs State Of Madhya Pradesh
.... nothing on record to show that penalty imposed for illegal transportation of minor minerals has been deposited and also since the said illegal transportation had caused loss to the environment, therefore, it was found incumbent not to release the said vehicle in interim custody. It was further s ...
Madhya Pradesh High Court (Gwalior Bench)
Keshav Singh Parmar Vs State Of Madhya Pradesh
.... rim custody. It was further submitted that though the petitioner after passing of the order by the trial Court on 20.10.2023 has deposited the penalty with regard to illegal transportation of minor minerals and other penalty imposed under the Motor Vehicle Act, but still case under Section 379 o ...
Madhya Pradesh High Court (Gwalior Bench)
Durjansingh Lodhi Vs State Of Madhya Pradesh
.... deposited by the appellant. The jail sentence of appellant was already suspended by learned Trial Court, under Section 389(3) of the Cr.P.C. There is no likelihood of hearing of appeal in near future. On these grounds, learned Counsel prays that execution of remaining jail sentence of appellant ...
Madhya Pradesh High Court
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