S.Ranjith Vs State
.... nature. He would also submit that if he is released on bail, he would hamper the investigation and tamper the witnesses and the investigation is almost completed. However, he would vehemently opposed to grant bail to the petitioner. 5. Considering the facts and circumstances and the fact ...
Madras High Court
Anbu @ Anbazhagan Vs State
.... d submit that there are lot of material contradictions in the evidence of the prosecution and the prosecution evidence is also highly unbelievable. He would further submit that the appellants are now confined in Central Prison, Puzhal. 4.Heard the submissions of the learned Additional Publi ...
Madras High Court
Sundarraj Vs State
.... s almost completed and if he is released on bail, he would hamper the investigation and tamper the witnesses Hence, he strongly opposed to grant bail to the petitioner. 5. By way of reply, the learned counsel for petitioner would submit that the petitioner is the erstwhile landlord of defac ...
Madras High Court
Manimaran Vs Inspector Of Police
.... itioner (A2) being falsely implicated in this case after deliberation. Admittedly, P.W.1, P.W.4 and P.W.5, who are close relatives, are stated to be eyewitnesses to the occurrence and P.W.4 and P.W.5 are the persons, who have admitted the victim in the hospital on the same day at 23.00 hours. As ...
Madras High Court (Madurai Bench)
Veeraragavan Vs State
.... per the witnesses and the investigation is almost completed. However, he would vehemently opposed to grant bail to the petitioner. 5. Considering the facts and circumstances and the fact that the investigation is almost completed and considering the period of incarceration undergone by the ...
Madras High Court
Ragul @ Ragulraja And Others Vs Inspector Of Police
.... That Were Issued By This Court Cannot Be Issued Routinely In All Cases. Therefore, The Petitioners Are Directed To Appear In-Person Before The Special Court Within A Period Of Two Weeks From The Date Of Receipt Of A Copy Of This Order. The Special Court Shall Order Reasonable, Accurate And Timel ...
Madras High Court
Pichandi Vs State
.... onsidering the above facts and circumstances and the fact reveals that according to the prosecution, the petitioner was possessed the country made gun without any valid license, but he possessed the said weapon for hunting animals that too not wild animals and no grievous injury caused to the def ...
Madras High Court
Santhoshkumar And Others Vs State
.... sses and the investigation is almost completed. However, he would vehemently opposed to grant bail to the petitioners. 5. Considering the facts and circumstances and the fact that the investigation is almost completed and considering the period of incarceration undergone by the petitioner ...
Madras High Court
Parasuraman Vs State
.... s released on bail, he would hamper the investigation and tamper the witnesses and the investigation is almost completed. However, he would vehemently opposed to grant bail to the petitioner. 5. Considering the facts and circumstances and the fact that the investigation is almost completed ...
Madras High Court
Ramesh Vs State
.... od of incarceration undergone by the petitioner, this Court is 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 Thousand only) with two ...
Madras High Court
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