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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 34 of 84

High Courts13 Jul 2021Allowed

Aakash Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0100

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49AIndian Penal Code, 1860 — Section 34, 294, 323, 506
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High Courts12 Jul 2021Allowed

Rinku Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0091

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 324, 506
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High Courts12 Jul 2021Allowed

Sunil Armo Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0088

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts12 Jul 2021Allowed

Depak Vs State Of M.P. And Others

Madhya Pradesh High Court · (2021) 07 MP CK 0086

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
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High Courts12 Jul 2021Allowed

Ram Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 07 MP CK 0085

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 323, 363, 366A, 368, 376 (2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts12 Jul 2021

Prembai Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 07 MP CK 0084

Medical Termination Of Pregnancy (Amendment) Act, 2021 — Section 3(2C)Medical Termination Of Pregnancy Act, 1971 — Section 3, 3(2)(b), 5Code Of Criminal Procedure, 1973 — Section 357A
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