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Madhya Pradesh High Court judgments, 2022

1,355 judgments · page 62 of 68

High Courts24 Jan 2022Dismissed

Richa @ Mukesh Dhurve Vs State Of M.P. And Others

Madhya Pradesh High Court · (2022) 01 MP CK 0131

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(i), 376(2)(l), 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5K, 5(L), 6
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High Courts24 Jan 2022Allowed

Dinesh Gurjar Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0126

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307
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High Courts21 Jan 2022Allowed

Haridas Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0124

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 12
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High Courts21 Jan 2022Allowed

Birendra @ Biru Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0122

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 5, 13
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High Courts21 Jan 2022Allowed

Ambuj Kumar Gupta Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Madhya Pradesh Drugs Control Act, 1949 — Section 5, 13
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High Courts21 Jan 2022Allowed

Bhupendra Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0120

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49A
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High Courts21 Jan 2022Allowed

Deepu Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0118

Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 439
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High Courts21 Jan 2022Allowed

Kaluram Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0117

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts20 Jan 2022Allowed

Kamal Singh Kirar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0115

Indian Penal Code, 1860 — Section 394, 454Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Jan 2022Allowed

Sanjay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0113

Indian Penal Code, 1860 — Section 341, 392, 427Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Jan 2022Allowed

Manoj Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0112

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 363, 366, 367, 368, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6, 17
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