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Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 24 of 117

High Courts16 Oct 2020Dismissed

Ramkresh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302, 363, 364AEvidence Act, 1872 — Section 27
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High Courts15 Oct 2020Dismissed

Ravi Sngh Gond Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0265

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 363, 366, 376(D)Protection Of Children From Sexual Offences Act, 2012 — Section 5G, 6
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High Courts15 Oct 2020Dismissed

Dadu URF Shiva Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0264

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 363, 366, 376(D)Protection Of Children From Sexual Offences Act, 2012 — Section 5G, 6
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High Courts14 Oct 2020Allowed

Kamlesh @ Gamlesh Saket Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0150

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 368, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts14 Oct 2020

Dheeraj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0146

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363, 376, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts14 Oct 2020Allowed

Ajay Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0144

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323Arms Act, 1959 — Section 25
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