Madhya Pradesh High Court
Awdhesh Ram vs The State Of Madhya Pradesh on 19 January, 2015
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<font face="Bookman Old Style, serif"><font size="4"><u><b>M.Cr.C
No.183/2015</b></u></font></font></p>
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<font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><b><u>19</u><u>.01.2015</u></b></font></font></p>
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<font face="Bookman Old Style, serif"><font size="3"> Shri Manoj Soni,
learned counsel for the applicant.</font></font></p>
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<font face="Bookman Old Style, serif"><font size="3"> Shri A Seth,
learned Panel Lawyer for the respondent/State.</font></font></p>
<p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="3"> Learned counsel for the applicant seeks relaxation of the condition of deposit as specified in order dated 22/09/2014 passed in M.Cr.C. No. 1949/2014.
In exercise of the power under section 482 of Cr.P.C the confession given by the counsel cannot be modified. Accordingly, the petition filed by the petitioner is hereby dismissed.</font></font></p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="3"> </font></font></p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="3"> <font style="font-size: 11pt" size="3"> </font></font></font></p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="3"><span lang="en-US"><span style="background: transparent"> </span></span> </font></font></p> <p style="margin-left: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 100%; text-decoration: none" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font style="font-size: 13pt" size="3"><font size="4">(J.K. Maheshwari)</font></font></font></p> <p style="text-indent: 0.5in; margin-bottom: 0in; line-height: 100%" align="JUSTIFY"> <font face="Bookman Old Style, serif"><font size="4"> Judge</font></font></p> <p style="margin-right: 0.07in; margin-bottom: 0in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none" align="JUSTIFY" lang="en-US"> <font face="Bookman Old Style, serif"><font size="3"><span style="background: transparent"><font style="font-size: 6pt" size="1">tarun/</font><font style="font-size: 11pt" size="3"> </font></span></font></font> </p> <!--<object type="application/pdf" data="../../MPHCJB/2014/SA/125/SA_125_2014_Order_03-Jul-2014.pdf" id="ggg_object" style="display: none"></object>--> <object type="application/pdf" id="ggg_object" style="display: none"></object> <!--<iframe src="../../MPHCJB/SA_125_2014_Order_03-Jul-2014.pdf" id='ggg_object' width="800px" height="600px" >--> </div> </font>