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Madhya Pradesh High Court judgments

47,636 judgments · page 392 of 2,382

High Courts09 Oct 2020Allowed

Mahendra @ Mussi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0155

Code Of Criminal Procedure, 1973 — Section 164, 389(1)Indian Penal Code, 1860 — Section 363, 366 (K), 376(2)(i), 376 (2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts09 Oct 2020Dismissed

Prahlad Bavri Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0154

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 368, 370, 370A, 372
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High Courts09 Oct 2020Allowed

Santosh Kumar Gour Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts09 Oct 2020Dismissed

Kamini Gaur Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0074

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts09 Oct 2020Allowed

Imaran Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 382, 392, 395, 397Arms Act, 1959 — Section 25, 27
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High Courts08 Oct 2020Allowed

Ramlakchhin Kushwah Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0070

Indian Penal Code, 1860 — Section 34, 323, 324, 436, 506Code Of Criminal Procedure, 1973 — Section 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438
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