Sek Ali Vs Sub Inspector Of Police
.... t of bail on the ground that the contraband has been recovered from the petitioner. However, he fairly submits that there is no previous case against the petitioner. 5. Considering the period of incarceration and also considering the fact that the petitioner is not having any previous case, ...
Madras High Court (Madurai Bench)
Mahendran Vs Sub Inspector Of Police
.... od of fifteen days from the date of receipt of a copy of this order, before the Judicial Magistrate Court, Rameshwaram on condition that the petitioner shall execute a bond for a sum of Rs.25,000/- (Rupees Twenty Five thousand only), with two sureties each for a like sum to the satisfaction of t ...
Madras High Court (Madurai Bench)
Lakshmanan And Others Vs Inspector Of Police
.... 5.Accordingly, this criminal original petition is allowed and the petitioners are ordered to be released on bail in the event of arrest or on their appearance, within a period of fifteen days from the date of receipt of a copy of this order, before the Judicial Magistrate Court, Vadipatti on co ...
Madras High Court (Madurai Bench)
Raja Vs Inspector Of Police
.... udicial Magistrate Court No.II, Thanjavur on condition that the petitioner shall execute a bond for a sum of Rs.25,000/- (Rupees Twenty Five thousand only), with two sureties each for a like sum to the satisfaction of the learned Magistrate concerned and on further conditions that: [a]the p ...
Madras High Court (Madurai Bench)
Anand Vs Sub Inspector Of Police
.... earance, within a period of fifteen days from the date of receipt of a copy of this order, before the Judicial Magistrate Court, Paramakudi on condition that the petitioner shall execute a bond for a sum of Rs.25,000/- (Rupees Twenty Five thousand only), with two sureties each for a like sum to ...
Madras High Court (Madurai Bench)
Palraj And Others Vs Inspector Of Police
.... ers are ordered to be released on bail in the event of arrest or on their appearance, within a period of fifteen days from the date of receipt of a copy of this order, before the Judicial Magistrate Court, Pattukkottai, Thanjavur District on condition that the petitioners shall execute a bond fo ...
Madras High Court (Madurai Bench)
Irusagoundan @ Irusappan Vs State
.... e was forced to have sexual intercourse. He would also submit that 164 statement was recorded from the defacto complainant. He would submit that that if he is released on bail, he would tamper the witnesses and hamper the investigation and the investigation is almost completed. Hence, he vehemen ...
Madras High Court
Kalaimaran G Vs State
.... would submit that if he is released on bail, he would tamper the witnesses and hamper the investigation and the investigation is almost completed. Hence, he vehemently opposed to grant bail to the petitioner. 5. Considering the above facts and circumstances and the fact reveals that the Air ...
Madras High Court
D.Marikani Vs State
.... ed in this case and he is arrayed as A2. 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 ...
Madras High Court
Arivazhagan Vs State And Others
.... thish @ Sathis Kumar Vs. State Rep. by the Inspector of Police, Law and Order, H-4, Korukkupet Police Station, Chennai, relied on the judgement of the Hon'ble Supreme Court reported in (1982) 1 SCC 71 [Gulam Abbas Vs State of Uttar Pradesh]. In paragraph 80 (e) of the said order dated 21.06.2023, ...
Madras High Court
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