S.Prakash Vs State
.... n executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties, each for a like sum to the satisfaction of the Judicial Magistrate No.II, Krishnagiri and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impression in ...
Madras High Court
K.Gunasekaran @ Palanisamy @ Palanikandasamy And Others Vs State
.... that no amount has been given to the accused persons, this Court is inclined to grant bail to the petitioners subject to the following conditions. 5. Accordingly, the petitioners are ordered to be released on bail on condition to execute a separate bond for a sum of Rs.10,000/- (Rupees Ten ...
Madras High Court
Arul Vs State
.... or a like sum to the satisfaction of the learned Judicial Magistrate No.I, Thirupathur 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 ...
Madras High Court
Anandh Krishnan And Others Vs State
.... t been stated by the defacto complainant. 7. It is stated by the learned Government Advocate (crl.side) that all the petitioners assembled and raised slogans against the Government. In the counter affidavit, it had been stated that the wound certificate of the defacto complainant had also be ...
Madras High Court
Charles Vs State
.... to the satisfaction of the learned District Munsif cum Judicial Magistrate, Kilvelur 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 e ...
Madras High Court
Rajendran And Others Vs Inspector Of Police
.... unt by the petitioners to the Trust would not amount to admission of guilt. The trial Court shall deal with the case independently on merits without reference to the amount deposited at the stage of bail. 8.Considering the facts and circumstances of the case, this court is inclined to grant ...
Madras High Court (Madurai Bench)
Manoharan Vs Inspector Of Police
.... l Court and hence, he is not able to file a bail application before the trial Court. Hence, he prays to grant interim bail to the petitioner. 4.The learned Additional Public Prosecutor appearing for the respondent would submit that it is a case and case in counter and the injured was alread ...
Madras High Court (Madurai Bench)
Ranjan Vs Inspector Of Police
.... itioner to the Trust would not amount to admission of guilt. The trial Court shall deal with the case independently on merits without reference to the amount deposited at the stage of bail. 8.Considering the facts and circumstances of the case, this court is inclined to grant bail to the p ...
Madras High Court (Madurai Bench)
Viswa @ Viswanathan And Others Vs Inspector Of Police
.... ing the facts and circumstances of the case and also considering the fact that the injured was already discharged from the hospital, this court is inclined to grant bail to the petitioners with certain conditions. 7.Accordingly, the petitioners are ordered to be released on bail on their ex ...
Madras High Court (Madurai Bench)
Jeyakanthan Vs Inspector Of Police
.... uld submit that the petitioner has voluntarily surrendered before the trial Court on 31.01.2024 and though A7 has already obtained interim bail, he will not co-operate for the trial and no previous case is pending against him. 5.Considering the facts that the petitioner has voluntarily surr ...
Madras High Court (Madurai Bench)
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