Ganesh Vs State
.... ing 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.IV, Vellore and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impression in the surety ...
Madras High Court
Kathiravan Vs State
.... upees Ten Thousand only) each with two sureties, each for a like sum to the satisfaction of the Judicial Magistrate No.V, Vellore 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 cop ...
Madras High Court
Yesu @ Vellai And Others Vs State
.... r 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, Dharmapuri, Dharmapuri District, and on further conditions that: - [a] the sureties shall affix their photographs and Left Thumb Impression in t ...
Madras High Court
Santhi Vs State
.... t before the respondent Police, everyday at 10.30 a.m., until further orders. [c] the petitioner shall not abscond either during investigation or trial. [d] the petitioner shall not tamper with evidence or witness either during investigation or trial. [e] On breach of any of the ...
Madras High Court
Velu Vs State
.... rial Court to deal with the case independently. 7. Taking into consideration the facts and circumstances and the submissions made by the learned counsels, this Court is inclined to grant bail to the petitioner subject to the following conditions: 8. Accordingly, the petitioner shall m ...
Madras High Court
Sathya Vs Inspector Of Police
.... hat the quantity involved in the present case as well as the previous case is not a commercial quantity, this Court is inclined to grant bail to the petitioner with certain conditions. 6.Accordingly, the petitioner is ordered to be released on bail on her executing a bond for a sum of Rs.10 ...
Madras High Court (Madurai Bench)
Raman And Others Vs State
.... 000/- (Rupees Ten Thousand only) each with two sureties, each for a like sum to the satisfaction of the learned Principal Sessions Judge, Thanjavur and on further conditions that: (a)as per undertaking given by the petitioners, they shall take a Demand Draft for a sum of Rs.75,000/- each (R ...
Madras High Court (Madurai Bench)
Sathiya Moorthy Vs Inspector Of Police
.... o considering the fact that the co-accused has been granted anticipatory bail by this Court 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 is ordered t ...
Madras High Court (Madurai Bench)
R.Lakshmanan Vs Inspector Of Police
.... o sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate No.II, Kumbakonam, 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.25,000/- (Rupees Twenty Fi ...
Madras High Court (Madurai Bench)
M.Jeyaraj Vs Inspector Of Police
.... gations made as against the petitioner herein. 6.Considering the above facts considering the fact that a counter case is pending and also considering the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner with certain conditions. ...
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!