Jubin Baby And Others Vs State
.... r the witnesses and hamper the investigation and the\ investigation is almost completed. Hence, he vehemently opposed to grant bail to the petitioners. 5. On seeing the facts, it reveals that the petitioners have some malpractice while running an ashram and on considering the facts, this co ...
Madras High Court
Thanga Eswaran Vs Inspector Of Police
.... r case is pending as against this petitioner. 5. Considering the fact that there is a property dispute between the petitioner and the defacto complainant and considering that there is no bad antecedent as against the petitioner and taking into consideration of the period of incarceration, ...
Madras High Court (Madurai Bench)
Naveen Vs Inspector Of Police
.... t this petitioner. The injured person has been discharged from the hospital on 09.03.2024. 5. Considering the fact that there is no bad antecedent as against the petitioner and taking into consideration of the period of incarceration and also considering that the injured person has been dis ...
Madras High Court (Madurai Bench)
Ajithkumar Vs Inspector Of Police
.... ecutor appearing for the respondent submits that the victim sustained simple injury and the investigation is under progress. 5. Considering the fact that the petitioner's name is not found in the First Information Report, this Court is inclined to grant bail to the petitioner. 6. Accor ...
Madras High Court (Madurai Bench)
P.Ganesan Vs Deputy Superintendent Of Police And Others
.... 06.2023 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 ...
Madras High Court (Madurai Bench)
Selvakumar And Others Vs Inspector Of Police
.... oners. 5. Considering the facts and circumstances of the case and no other previous cases are pending as against these petitioners, this Court is inclined to grant bail to the petitioners. 6. Accordingly, this Criminal Original Petition is ordered and the petitioners are ordered to be ...
Madras High Court (Madurai Bench)
Sathish Kumar Vs Intelligence Officer
.... tioner with the following conditions: i) The petitioner is directed to execute a own bond for a sum of Rs.10,000/-(Rupees Ten Thousand only) to the satisfaction of the Superintendent of Central Prison, Madurai. On executing the bond, the Superintendent of Central Prison, Madurai, is directe ...
Madras High Court (Madurai Bench)
Rajakumari @Kumari Vs State
.... plication seeking bail was dismissed by an order dated 11.03.2024 in Crl.O.P.No. 2445 of 2024. 6. At that time, it had been informed that there were two previous cases against the petitioner herein. The learned counsel for the petitioner had however stated that in one of them, in C.C.No. 11 ...
Madras High Court
Pradheep @ Pradeep Vs State
.... ceration, this Court is inclined to grant bail to the petitioner. 6. Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to be released on bail i) on the petitioner executing a bond for a sum of Rs.25,000/-(Rupees Twenty Five Thousand) with two sureti ...
Madras High Court (Madurai Bench)
Kanthaiya Vs State
.... iii) The petitioner shall appear before the respondent police as and when required for interrogation. He has to co-operate for the investigation. iv) The petitioner shall not misuse the liberty granted to him by indulging in any further offence and shall not tamper with the prosecution wi ...
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!