Chotu @ Vikas And Others Vs State Of Madhya Pradesh
.... legation against the applicant Ravi is for helping his brother Chotu, who is main accused. He further submits that he applicant has never misused the liberty of bail so granted by the trial Court. The applicant is in custody since 03.04.2024. The applicant is innocent and has been falsely implic ...
Madhya Pradesh High Court (Indore Bench)
Vinod Jatav Vs State Of Madhya Pradesh
.... for the respondent/State vehemently opposed the bail application and prayed for dismissal of present bail application. Heard learned counsel for the rival parties and perused the case diary available on record. Considering the facts and circumstances of the case, but without expressi ...
Madhya Pradesh High Court (Gwalior Bench)
Karan Jatav Vs State Of Madhya Pradesh
.... mstances of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs. 1,00,000/- (Rupees One Lakh only) with two local solvent sureties in the like amou ...
Madhya Pradesh High Court (Gwalior Bench)
Dharmpal Singh Vs State Of Madhya Pradesh
.... val parties and perused the case diary available on record. Considering the facts and circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in t ...
Madhya Pradesh High Court (Gwalior Bench)
Himanshu Dhakad Vs State Of Madhya Pradesh
.... ed Public Prosecutor for the respondent/State as well as the counsel for the complainant vehemently opposed the bail application and prayed for dismissal of present bail application. Heard learned counsel for the rival parties and perused the case diary available on record. Considering ...
Madhya Pradesh High Court (Gwalior Bench)
M/S Mahashakti Filling Point Vs Additional District Magistrate, Dewas (Madhya Pradesh) And Others
.... on 14 of the Act, 2002 for taking assistance in delivery of physical possession of the two other properties. 3. The grievance of the petitioner is that being aggrieved by the order passed by the Additional District Magistrate, Dewas dated 12.09.2003 he has already preferred an securitizati ...
Madhya Pradesh High Court (Indore Bench)
Bhagmal Rathod And Others Vs Tehsildar And Others
.... Presiding Officer of the D.R.T. being on leave, the hearing of the appeal could not take place, hence, the petition has been filed. It is stated that if the interim protection is not granted to the petitioners, then the whole purpose of filing the appeal shall be frustrated. 3. Learned co ...
Madhya Pradesh High Court (Indore Bench)
Vikram Singh Bundela Vs State Of Madhya Pradesh
.... nsidering the facts and circumstances of the case, but without commenting upon the merits of the case, this appeal stands allowed and it is directed that the appellant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety in ...
Madhya Pradesh High Court (Gwalior Bench)
Jagdish Vs State Of Madhya Pradesh
.... ence, he prays for grant of bail to the appellant. P e r contra, learned Public Prosecutor for respondent/State has vehemently opposed the appeal and prayed for its rejection. Considering the facts and circumstances of the case, but without commenting upon the merits of the case, this ...
Madhya Pradesh High Court (Gwalior Bench)
Sohail Vs State Of Madhya Pradesh
.... ather of the applicant is suffering from kidney disease and therefore, his presence in the marriage function of his brother is necessary. 4. On due consideration, the application for grant of temporary bail deserves to be allowed, subject to verification of the factum of marriage. 5. ...
Madhya Pradesh High Court (Indore Bench)
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