Sivanthini Vs State And Others
.... ic Prosecutor appearing for the respondent. 3. The learned counsel appearing for the petitioner would submit that though the respondent registered a case in the above said crime number on 15.03.2018 no final report is filed till date. 4. The learned Additional Public Prosecutor appear ...
Madras High Court
Mohan Vs State And Others
.... ent in person before this Court. In order to identify the respective parties, they have also produced the copy of the Aadhaar Card, which is made part of the record. In the compromise memo, it has been stated that the petitioner and the respondent have entered into a compromise and amicably sett ...
Madras High Court
Veenadeepak Vs State
.... reties each for a like sum to the satisfaction of the learned Judicial Magistrate, Sholinghur and on further conditions that: [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Bo ...
Madras High Court
Thiyagu @ Thiyagarajan Vs Inspector Of Police
.... testing the sureties. 6.Taking all factors into consideration and also the fact that the petitioner should be given an opportunity to defend himself during the trial process I am inclined to grant bail to the petitioner subject to the following conditions: 7.Accordingly, the petitione ...
Madras High Court
Ramki @ Ramkumar Vs State
.... he petitioner should be given an opportunity to defend during the trial process I am inclined to grant bail to the petitioner subject to the following conditions: 6.Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10,000/- (Rupees Ten Tho ...
Madras High Court
K.Krishnasamy Vs State
.... ike sum to the satisfaction of the learned Judicial Magistrate-VI, Coimbatore and on further conditions that: [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure the ...
Madras High Court
Pandiyarajan @ Pandi Vs State
.... Rs.10,000/- (Rupees Ten Thousand only) with two sureties each for a like sum to the satisfaction of the learned Judicial Magistrate-I, Tiruppur and on further conditions that: [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may ...
Madras High Court
A.Rajendra Babu Vs C.Ramba
.... itional written arguments directly to us. We do not approve the conduct of the respondent in directly communicating with us. The respondent admittedly is also a qualified Advocate and she cannot feign ignorance of the procedure in which the pleadings, documents and written submissions are to be ...
Madras High Court
R.Seenivasan Vs State And Others
.... petitioner and learned Additional Public Prosecutor appearing on behalf of respondents 1 & 2. 3.Learned Additional Public Prosecutor appearing for respondents submitted that the representation made by the petitioner is not available with the respondents. Learned Additional Public Prosec ...
Madras High Court
Sibaniya Vs Inspector Of Police
.... ubmits that the of the petitioner's sister-in-laws son passed away on 26.03.2024. 4. Considering the fact that the final rites of the petitioner's sister-in-law's son is to be held on 28.03.2024, this Court is inclined to grant Interim Bail to the petitioner. Accordingly, the accused Sibani ...
Madras High Court (Madurai Bench)
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