High Courts23 Mar 2021Allowed
Mahendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0146
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49A
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Madhya Pradesh High Court judgments
47,636 judgments · page 344 of 2,382
High Courts23 Mar 2021Allowed
Raju @ Gabbu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0145
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(2)
High Courts23 Mar 2021Allowed
Pran Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0144
Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 439
High Courts23 Mar 2021Allowed
Samad Khan & Ors. Vs State Of M.P.
Madhya Pradesh High Court · (2021) 03 MP CK 0143
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts23 Mar 2021Allowed
Ashish @ Aashu @ Guthli Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0142
Madhya Pradesh Excise Act, 1915 — Section 49ACode Of Criminal Procedure, 1973 — Section 439
High Courts23 Mar 2021Allowed
Member Singh Vs State Of M.P. & Another
Madhya Pradesh High Court · (2021) 03 MP CK 0141
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 34, 363, 366A, 370, 376(2)nCode Of Criminal Procedure, 1973 — Section 439
High Courts23 Mar 2021Disposed Of
Nipendra Singh Bhadouriya @ Rinku Bhadouriya Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 03 MP CK 0140
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 294, 323, 506Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41A, 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e)
High Courts23 Mar 2021Allowed
Vikas @ Vikki Kaithvas Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0139
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts23 Mar 2021Allowed
Vijay Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0138
Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439
High Courts22 Mar 2021Allowed
Ankit Lodhi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0137
Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439
High Courts22 Mar 2021Allowed
Murari Pal Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0136
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376
High Courts22 Mar 2021Allowed
Sonu Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0135
Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27
High Courts22 Mar 2021Allowed
Pushpendra Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0134
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 4A, 21(1)
High Courts19 Mar 2021Allowed
Naresh Dohare Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0131
Indian Penal Code, 1860 — Section 34, 294, 307, 323Code Of Criminal Procedure, 1973 — Section 439
High Courts19 Mar 2021Disposed Of
Sameer S/O Shree Vyas Anand Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0130
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts19 Mar 2021Allowed
Asin Kha Vs State Of M.P. And Another
Madhya Pradesh High Court · (2021) 03 MP CK 0128
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 354, 354(Ka), 354 (Gha)Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
High Courts19 Mar 2021Allowed
Kalpesh Sakhwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0127
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506B
High Courts19 Mar 2021Allowed
Omprakash @ Omi Kushwah And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0126
Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section <439/li>
High Courts19 Mar 2021Allowed
Lalaram Banshkar Barar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0125
Indian Penal Code, 1860 — Section 34, 323, 327, 336Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27
High Courts19 Mar 2021Allowed
Sonu Ahirwar Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0124
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 376(2)(n), 506