Suresh Vs Inspector Of Police
.... each for a like sum to the satisfaction of the learned Judicial Magistrate, Thiruvaiyur 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 t ...
Madras High Court (Madurai Bench)
Rajesh Vs State
.... faction of the learned Judicial Magistrate, Thiruvaiyaru, Thanjavur District and on further conditions that: (a)as per the undertaking given by the petitioner, the petitioner shall make a Demand Draft for a sum of Rs.5,000/- (Rupees Five Thousand only) in favour of the Headmaster, Panchayat ...
Madras High Court (Madurai Bench)
S.Jeyakumar Vs Inspector Of Police
.... e opposed to grant bail to the petitioner. 5.Considering the facts and circumstances of the case and also considering the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner with certain conditions. 6.Accordingly, the petitioner i ...
Madras High Court (Madurai Bench)
Palaiyan Vs Inspector Of Police
.... like sum to the satisfaction of the learned District Munsif cum Judicial Magistrate, Peravurani, Thanjavur District 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 Aadh ...
Madras High Court (Madurai Bench)
Gopi Vs Inspector Of Police
.... by the petitioner. 5.In view of the above, the interim bail granted by this Court, on 26.02.2024, is made absolute and there is no need to surrender. 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 ...
Madras High Court (Madurai Bench)
Charlie @ Charlie John Vs State
.... ions: 7.Accordingly, the petitioner is ordered to be released on bail on executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties, (out of which, one must be a blood surety) each for a like sum to the satisfaction of the learned Principal Sessions Judge, C ...
Madras High Court
Kunjumani @ Sabarinathan Vs State
.... cuting 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 VI Additional Judge, City Civil Court, Chennai and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impression ...
Madras High Court
Raghul Vs State
.... y) with two sureties, each for a like sum to the satisfaction of the Judicial Magistrate No.I, Kancheepuram District, 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 A ...
Madras High Court
Karan @ Karan Kumar Vs State
.... eleased on bail on 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 learned XVII Metropolitan Magistrate, Saidapet, Chennai and on further conditions that :- [a] the sureties shall affix their photogr ...
Madras High Court
Rajkannu Vs State
.... petitioner subject to the following conditions: 6.Accordingly, the petitioner is ordered to be released on bail on 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 learned Judicial Magistrate, Thiruv ...
Madras High Court
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