High Courts25 Jan 2021Allowed

Rahul Vs State Of M.P. And Others

Madhya Pradesh High Court · (2021) 01 MP CK 0109

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(ba)(ii), 3(2)(v), 14A(1)Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(tha), 6
High Courts25 Jan 2021Allowed

Sunil Kushwah Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0101

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts25 Jan 2021Allowed

Dhara Banjara Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0100

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 376
High Courts25 Jan 2021Allowed

Ranveer Rana Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 01 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376 (2), 376 (n), 368Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 16, 17
High Courts22 Jan 2021Allowed

Ankit Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0098

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 34, 307
High Courts22 Jan 2021Allowed

Madhudarbar Vs State Of MP

Madhya Pradesh High Court · (2021) 01 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 Jan 2021Allowed

Pooran Dhakad Vs State Of MP

Madhya Pradesh High Court · (2021) 01 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467, 468, 471
High Courts22 Jan 2021Allowed

Hemant Yogi Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 409, 420
High Courts22 Jan 2021Allowed

Sachin And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0090

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34 (1) (ka), 34(2), 46
High Courts21 Jan 2021Dismissed

Tahmeed Khan Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0089

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22