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Madhya Pradesh High Court judgments

47,634 judgments · page 287 of 2,382

High Courts30 Nov 2021Allowed

Rajendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0095

Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 341Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts29 Nov 2021Dismissed

Manju Bai Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0094

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 201, 302
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High Courts29 Nov 2021Allowed

Jitendra Singh Solanki Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 11 MP CK 0092

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 341, 427, 506
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High Courts26 Nov 2021Allowed

Jujhar Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0088

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506Arms Act, 1959 — Section 25
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High Courts23 Nov 2021Allowed

Chanchal @ Shabnam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 11 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 363, 366A, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6, 17
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