Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 376, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5L, 6

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High Courts19 Jul 2021Allowed

Surendra Dhakad Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0140

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts19 Jul 2021Dismissed

Surendra Kumar Choudhary (Ahirwar) Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 07 MP CK 0139

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6

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High Courts19 Jul 2021Allowed

Ramsingh Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0138

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts19 Jul 2021Allowed

Deepak Gupta Vs State Of MP & Ors

Madhya Pradesh High Court · (2021) 07 MP CK 0137

Constitution Of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3General Clauses Act, 1897 — Section 21

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High Courts19 Jul 2021Dismissed

Ram Avtar And Others Vs State Of MP & Others

Madhya Pradesh High Court · (2021) 07 MP CK 0136

Constitution Of India, 1950 — Article 226Prevention Of Blackmarketing And Maintenance Of Supplies Of Essential Commodities Act, 1980 — Section 3

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High Courts16 Jul 2021Allowed

Pratik Son Of Shivlal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0135

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 409, 420Essential Commodities Act, 1955 — Section 3, 7

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High Courts16 Jul 2021Allowed

Dinesh S/O Rajan Bhilala Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0134

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1)(a), 34(2), 49(A)Indian Penal Code, 1860 — Section 294, 354

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High Courts16 Jul 2021Allowed

Abhishek S/O Rameshchandra Kero Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0133

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2)

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High Courts15 Jul 2021Allowed

Anand And Another Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 07 MP CK 0132

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 365, 376, 376D, 376(2)(f), 506, 450m, 506n

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High Courts15 Jul 2021Allowed

Bhagvansingh Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0131

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 450

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High Courts15 Jul 2021Allowed

Kailash Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0130

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 109, 366, 376

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High Courts15 Jul 2021Allowed

Shubham @ Golu Nishad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0129

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 454

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High Courts15 Jul 2021Disposed Of

Ravi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0128

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 294, 323, 326, 354, 506

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High Courts15 Jul 2021Allowed

Arvind Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6, 7, 8

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High Courts15 Jul 2021Allowed

Rajendra Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0126

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 306

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High Courts15 Jul 2021Allowed

Vishwanath Gupta Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0125

Code Of Criminal Procedure, 1973 — Section 438Essential Commodities Act, 1955 — Section 3, 7

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