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Madhya Pradesh High Court judgments

47,636 judgments · page 386 of 2,382

High Courts20 Oct 2020Allowed

Pramod Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0223

Code Of Criminal Procedure, 1973 — Section 161, 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 Courts20 Oct 2020Dismissed

Suraj Singh Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 10 MP CK 0215

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts20 Oct 2020Allowed

Tulsidas Gupta Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0211

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
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High Courts20 Oct 2020Allowed

Baliram Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 10 MP CK 0209

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 63, 366, 368, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts20 Oct 2020Disposed Of

Rakesh Yadav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 10 MP CK 0207

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366A, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts20 Oct 2020Allowed

Saurabh Kewat Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0205

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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