Fakir Mohammad Vs Union Of India And Others
.... 2789. The petitioner made representation before respondents but no resolution of petitioner's grievance was done. The petitioner also applied for demarcation of his land before Tehsildar but same is not done maliciously by the Tehsildar. Aggrieved by such wrongful and malafide deeds of responde ...
Madhya Pradesh High Court (Indore Bench)
Ganesh Prasad Vs State Of Madhya Pradesh
.... of his son for a period of 15 days. Counsel for the State has submitted opposed the prayer made by the counsel for petitioner. Considering the argument advanced by the counsel for the petitioner and in view of the facts and circumstances and factual matrix of the case, prayer for tem ...
Madhya Pradesh High Court (Indore Bench)
Rajendra Kumar Vs State Of Madhya Pradesh
.... nt is no longer required. The trial shall take time for its conclusion. On such grounds, prayer for grant of bail to the applicant has been made. 5. The aforesaid prayer has been opposed by learned counsel for the respondent/State submitting that in view of the allegations levelled against ...
Madhya Pradesh High Court (Indore Bench)
Jagdish Singh Parihar Vs State Of Madhya Pradesh And Others
.... which was raised by the State was that the quantum of arrears at best cannot be more than 3 years prior to the date of filing of petition, which is the period under the Limitation Act prescribed for raising money claim, in a civil court. This argument of the State is heard to be rejected si ...
Madhya Pradesh High Court (Indore Bench)
Rajesh Kumar Joshi Vs State Of Madhya Pradesh And Others
.... or to the date of filing of petition, which is the period under the Limitation Act prescribed for raising money claim, in a civil court. This argument of the State is heard to be rejected since denial of even a fraction of arrears of pension would amount to denial of right to livelihood whi ...
Madhya Pradesh High Court (Indore Bench)
Rekhabai Vs State Of Madhya Pradesh
.... or grant of bail to the applicant. 4 . On the other hand, learned counsel for the State has opposed the prayer and prayed for rejection of the bail application. 5. After hearing learned counsel for the parties and looking to the facts and circumstances of the case and quantity of the l ...
Madhya Pradesh High Court (Indore Bench)
Vimal Vs State Of Madhya Pradesh
.... t of bail to the applicant. 4 . On the other hand, learned counsel for the State has opposed the prayer and prayed for rejection of the bail application. 5. After hearing learned counsel for the parties and looking to the facts and circumstances of the case and quantity of the liquor, ...
Madhya Pradesh High Court (Indore Bench)
Kunjilal Vs State Of Madhya Pradesh
.... il to the applicant. 4 . On the other hand, learned counsel for the State has opposed the prayer and prayed for rejection of the bail application. 5. After hearing learned counsel for the parties and looking to the facts and circumstances of the case and quantity of the liquor, I am of ...
Madhya Pradesh High Court (Indore Bench)
Mukesh And Others Vs State Of Madhya Pradesh
.... kelihood of hearing of appeal in near future. Hence, counsel prayed that application for suspension of sentence be allowed. Learned counsel for the State opposes the prayer and prays for its rejection. On due consideration of the submissions made on behalf of the appellants and looking ...
Madhya Pradesh High Court (Indore Bench)
Veer Singh Sisodia Vs State Of Madhya Pradesh And Others
.... e case from a particular angle and take certain steps which the police depending upon the evidence collected and host of other circumstances may or may not have attempted to take any such steps in its discretion. 32. It is not necessary that every investigation should result in arrest, seiz ...
Madhya Pradesh High Court (Gwalior Bench)
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