High Courts09 Aug 2021Disposed Of

Bunty Chauhan Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 08 MP CK 0053

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(dha), 3(2)(5a), 14(A)(2), 18Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438Indian Penal Code, 1860 — Section 34, 294, 323, 506
High Courts09 Aug 2021Allowed

Elkar Singh Vs State Of M.P.

Madhya Pradesh High Court · (2021) 08 MP CK 0050

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 147, 148, 149, 452, 294, 323, 324, 326, 506B
High Courts09 Aug 2021Allowed

Kamal Banjara Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0048

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts09 Aug 2021Allowed

Ramkamal Tiwari Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0047

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 294, 323, 341, 354, 354(A)
High Courts09 Aug 2021Allowed

Rajveer @ Sunil Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0046

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 364, 365
High Courts09 Aug 2021Allowed

Saraswati Bai Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0045

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 49A
High Courts09 Aug 2021Dismissed

Dalveer Kushwah Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 366, 366(a), 376, 376(2)(I)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts06 Aug 2021Dismissed

Arun Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 08 MP CK 0042

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(3), 376 (2)N, 450, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 6
High Courts05 Aug 2021Allowed

Jeetu Pardi Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0041

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 294, 343, 376(D), 498A
High Courts05 Aug 2021Allowed

Manish @ Kaliya And Another Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 384, 385, 386, 420Prize Chits And Money Circulation Schemes (Banning) Act, 1978 — Section 3, 4, 5
High Courts05 Aug 2021Allowed

Gautam Shrivastava & Anr Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 406, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts05 Aug 2021Dismissed

Raju @ Rajeev Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0036

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 450, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts05 Aug 2021Allowed

Satish Balmik Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 49A
High Courts05 Aug 2021Allowed

Rakesh Gokhle Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 376, 376(2)(n), 506
High Courts05 Aug 2021Allowed

Ravi Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0033

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 327, 395