High Courts16 Mar 2022Allowed

Mohd Kaleem Ansari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 03 MP CK 0049

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 363, 366A, 368, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts15 Mar 2022Allowed

Siroman Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 03 MP CK 0132

Code Of Criminal Procedure, 1973 — Section 154, 161, 162, 374(2)Indian Penal Code, 1860 — Section 307Evidence Act, 1872 — Section 32, 32(1), 33, 145
High Courts15 Mar 2022Dismissed

Ram Khiladi Vs State Of M.P

Madhya Pradesh High Court · (2022) 03 MP CK 0130

Code Of Criminal Procedure, 1973 — Section 299, 313, 374Indian Penal Code, 1860 — Section 34, 302
High Courts15 Mar 2022Allowed

Sanjay Rawat & Anr Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2022) 03 MP CK 0129

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376DProtection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 22, 22(2)
High Courts14 Mar 2022Allowed

Ramadhar Baghel Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2022) 03 MP CK 0045

Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 70(2), 193, 362, 372, 438, 439, 439(2)Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 302, 304B, 307, 323, 324, 498, 506
High Courts14 Mar 2022Allowed

Lankesh Khare Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 03 MP CK 0043

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 376,(2)(n), 376(2)(f), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5n, 5l, 6
High Courts14 Mar 2022Allowed

Pawan Khare Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 03 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 406, 409, 420Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 6(1)