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Hariram Sehar Vs State of Madhya Pradesh

Madhya Pradesh High Court (Gwalior Bench) Sep 30, 2014 Criminal. Rev. No. 965/2012

(ii) On 28/1/2012 I came to my parental home at Porsa.

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Anitabai W/o Suresh Harijan Vs State of Madhya Pradesh

MADHYA PRADESH HIGH COURT Jan 16, 2018 496 of 2010

deceased seven years prior to the incident on 11/07/2009.After the marriage, she came to her matrimonial home

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Sunita Kumari Vs The State of Bihar and others

PATNA HIGH COURT Feb 11, 2016 Criminal Writ Jurisdiction Case No. 88 of 2016 (Arising out of PS.Case No. -455 Year-2015 Thana -K. Nagar (Maranga) District-Purnia)

The petitioner has sought direction for her release from Women Protection Home where she was remanded

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Benjamin H. Elias and Others Vs Official Trustee of West Bengal and Others

Calcutta High Court Sep 19, 2006 G.A. No. 4336 of 2004, APOT No. 724 of 2003, G.A. No. 4047 of 2003 and A.C.R. No. 868 of 1981

maintain and manage the Prayer-house which is known as the Maghen Aboth as well as a Rest House or home

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Ram Swaroop Mahto Vs State Of Bihar And Anr

Patna High Court Jan 7, 2020 Criminal Appeal (Db) No. 1489 Of 2019

She was kept well for about an year in hermatrimonial home.

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Sanjeet Kumar Singh Vs State Of Bihar

Patna High Court Oct 18, 2023 Criminal Appeal (DB) No. 942, 944 Of 2017

On such information, he along with his villagers came to the matrimonial home of the deceased and found

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State Of Maharashtra Vs Rasul Ganibhai Shaikh (Desai) And Ors

Bombay High Court Feb 11, 2020 Criminal Appeal No. 1237 Of 2003

original accused no.3.Admittedly, after marriage Shehnaz cohabited with accused no.1 in her matrimonial home

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Ramesh @ Chhotu Ramchandra Prajapati Vs State Of Maharashtra

Bombay High Court Oct 26, 2021 Criminal Appeal No. 221 Of 2016

The informant â€" Ramchandra Gupta, brother-in- law of the deceased and sonof his sister were at home

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Shankar Sayaji Handore And Other Vs State Of Maharashtra

Bombay High Court Oct 26, 2021 Criminal Appeal No.894 Of 2004

on the same day, Hirabai returned to the village to hire rickshaw in order to shift her husband to home

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Kailash Chowdhury @ Singh Vs State of West Bengal

CALCUTTA HIGH COURT Jul 19, 2016 C.R.A. No. 125 of 2000

therein that on December 22, 1993 around 9.00 p.m. while his brother Tarak Roy (P.W.5) was returning home

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