High Courts20 Jan 2020Dismissed

Kishore Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0074

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Sections 8, 15Evidence Act, 1872 — Section 27
High Courts20 Jan 2020Allowed

Dr. Piyush Saxena Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 354(A)(1)(ii), 354(D), 376(2)(i), 376(2)(n)Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4, 5, 6, 13, 14
High Courts20 Jan 2020Allowed

Faizan Sheikh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0066

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 354, 509Protection Of Children From Sexual Offence Act, 2012 — Section 11, 12
High Courts20 Jan 2020Disposed Of

Sangeeta @ Dakshaben @ Heenaben Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 01 MP CK 0060

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 437 (3), 439Indian Penal Code, 1860 — Section 109, 363, 366, 368B, 376(2)(n), 506
High Courts20 Jan 2020Disposed Of

Shivram And Ors. Vs State Of Madhya Pradesh And Anr.

Madhya Pradesh High Court · (2020) 01 MP CK 0059

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41A, 438Indian Penal Code, 1860 — Section 147, 294, 323, 332, 341, 353, 506
High Courts20 Jan 2020Allowed

Vinod Das Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2020) 01 MP CK 0058

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 354, 376, 452, 506