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Madhya Pradesh High Court judgments

47,634 judgments · page 304 of 2,382

High Courts17 Aug 2021Allowed

Raju Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 08 MP CK 0113

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(3), 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5L, 6
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High Courts17 Aug 2021Allowed

Rakesh Bhabar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0112

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 302
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High Courts16 Aug 2021Allowed

Kishore Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0106

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 354, 376, 450, 506
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High Courts16 Aug 2021Allowed

Akshay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0104

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
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High Courts16 Aug 2021Allowed

Chote Singh Alias Chotu Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0103

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 201, 302
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High Courts16 Aug 2021Allowed

Biram Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 08 MP CK 0102

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts16 Aug 2021Allowed

Manish Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 08 MP CK 0101

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 376D, 376DA, 376(2)(n), 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(g), 5(n), 5(l), 6
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High Courts16 Aug 2021Allowed

Vikas Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 342, 363, 366A, 376, 376(2)(N), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
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High Courts13 Aug 2021Dismissed

Sunil Gupta Vs State Of M.P And Anr

Madhya Pradesh High Court · (2021) 08 MP CK 0097

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436A, 439, 482Indian Penal Code, 1860 — Section 354, 376, 506
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High Courts13 Aug 2021Allowed

Ranglal S/O Shivlal Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 325, 326, 336
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High Courts13 Aug 2021Dismissed

Manish Gothi Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0095

National Security Act, 1980 — Section 3(3)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 188, 420
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High Courts13 Aug 2021Allowed

Dushyant Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0094

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 304A
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