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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 43 of 84

High Courts16 Jun 2021Disposed Of

Bablu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 06 MP CK 0130

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(3), 376(2)(N), 376DA, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 5J(ii), 6
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High Courts16 Jun 2021Allowed

Dhoomsingh Vs State Of M. P

Madhya Pradesh High Court · (2021) 06 MP CK 0129

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 395, 397Evidence Act, 1872 — Section 27
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High Courts16 Jun 2021Allowed

Ramu Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0125

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49A
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High Courts15 Jun 2021Allowed

Karansingh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 307, 353Prevention Of Damage To Public Property Act, 1984 — Section 3
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High Courts15 Jun 2021Allowed

Raju Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0120

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 107, 306, 498A
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High Courts15 Jun 2021Allowed

Kanhaiyalal Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0119

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18Evidence Act, 1872 — Section 27
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High Courts15 Jun 2021

Saddam Batadia Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0117

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 305, 354(D)Protection Of Children From Sexual Offences Act, 2012 — Section 11, 12
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High Courts15 Jun 2021Allowed

Deepak Vanshkar Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0115

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts15 Jun 2021Allowed

Raghuveer Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0113

Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 427, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts15 Jun 2021Allowed

Sheru Kushwah Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0112

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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