High Courts09 Feb 2005Dismissed

Shantilal Vs State of M.P.

Madhya Pradesh High Court · (2005) 2 DMC 146 : (2005) 3 MPLJ 37

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 304B, 304B(2), 498A
High Courts09 Feb 2005Allowed

Ram Kishan Vs State

Madhya Pradesh High Court · (2005) 4 MPHT 112

Criminal Procedure Code, 1973 (CrPC) — Section 303, 397, 401
High Courts09 Feb 2005

Nathu Vs State of M. P.

Madhya Pradesh High Court · (2006) 1 MPJR 330 : (2005) 3 MPLJ 162 : (2005) 3 RCR(Criminal) 980

Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 394, 397
High Courts08 Feb 2005

Baban Upadhyaya Vs State of M. P.

Madhya Pradesh High Court · (2005) 3 MPLJ 63

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5
High Courts08 Feb 2005Dismissed

Lalu Vs State of M.P.

Madhya Pradesh High Court · (2005) 2 MPHT 71 : (2006) 3 MPJR 196 : (2005) 3 MPLJ 50 : (2005) 3 RCR(Criminal) 970

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 52, 57