Vijibose Vs Inspector Of Police
.... ob for the daughter of the defacto complainant and thereafter, he failed to secure any job and also refused to return the money. 3.The learned counsel appearing for the petitioner submitted that the petitioner already returned a sum of Rs.4,00,000/- and the balance amount will be settled, ...
Madras High Court (Madurai Bench)
Deepak Vs State
.... grant of bail on the ground that the investigation is yet to be completed. 5. Considering the facts and circumstances of the case and also considering the period of incarceration, this Court is inclined to grant bail to the petitioner. 6. Accordingly, this Criminal Original Petition is ...
Madras High Court (Madurai Bench)
C.Agilan Vs Deputy Superintendent Of Police And Others
.... issued by the Director General of Police. There is no prohibition for conducting such cultural programmes. The only restriction is that there should not be any obscene display or dance and that programmes should not extend beyond 10.00 pm. Few other conditions have been stipulated in the said ci ...
Madras High Court (Madurai Bench)
Ashik @ Ashik Irfan Vs Inspector Of Police
.... xpected to furnish a substantial surety to ensure his availability during the enquiry to be conducted by the police, for which, the petitioner has offered that the Secretary of Islamic Sevai Sangam is prepared to stand as a surety for the appearance of the petitioner. The petitioner also underta ...
Madras High Court (Madurai Bench)
Shanmugam @ Sambath Vs State
.... the following conditions: 5. 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, for a like sum to the satisfaction of the learned Principal Special Court of Exclusive Trial cases under ...
Madras High Court
Kannivel Vs State
.... 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 also considering the fact that so far phenolphthalein test report was not received, however preliminary enquiry was c ...
Madras High Court
Ayesha Tanveer Vs State
.... st completed. Hence, he vehemently opposed to grant bail to the petitioner. 5. Considering the above facts and circumstances, and according to prosecution, on production of fake certificates, she had applied for registration before the Tamil Nadu Medical Council and the fact that investigat ...
Madras High Court
Mohammed Rasul Vs State
.... It is stated that the trial has proceeded to substantial extent and P.W.14, P.W.15 and P.W.16, chief-examination and cross-examination had been completed and it is posted for further witness on 08.04.2024. 5. In view of that particular fact, this Court is inclined to grant bail to the pet ...
Madras High Court
Rathesh Kanna Vs State
.... d Advocate Clerk Association, Puducherry, without prejudice to his rights and contentions before the trial Court. Merely, because the petitioner deposit the said amount, it would not amount to admission of his guilt. Therefore, it is open to the trial Court to deal with the case independently. ...
Madras High Court
A.Muthusamy Vs Azhagirisamy And Others
.... ner to examine certain witnesses connected with the documents that are marked as Exs.B1 to B7 to disprove such documents by adducing appropriate evidence. It is not in dispute, that at the relevant point of time when the application in question was filed is at the stage of plaintiffs evidence. Th ...
Madras High Court (Madurai Bench)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!