High Courts10 Aug 2021Disposed Of

Narottam Pandey Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts10 Aug 2021Allowed

Dharmendra Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts10 Aug 2021Allowed

Bahadur Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts10 Aug 2021Allowed

Dinesh Eshwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0059

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts09 Aug 2021Allowed

Tahir Ahmed Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0054

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 342, 376(2)(h), 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts09 Aug 2021Disposed Of

Bunty Chauhan Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 08 MP CK 0053

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(dha), 3(2)(5a), 14(A)(2), 18Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438Indian Penal Code, 1860 — Section 34, 294, 323, 506
High Courts09 Aug 2021Allowed

Elkar Singh Vs State Of M.P.

Madhya Pradesh High Court · (2021) 08 MP CK 0050

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 147, 148, 149, 452, 294, 323, 324, 326, 506B