Jegan @ Jeganathan Vs State
.... on bail on condition to execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the Judicial Magistrate No.II, Poonamallee, and on further conditions that: - [a] the sureties shall affix their photographs and Left Thu ...
Madras High Court
Kabilan Vs State
.... rant bail to the petitioner subject to the following conditions: 4.Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the District Muns ...
Madras High Court
Sethu @ Sethupathi Vs State
.... intermediate quantity, I am inclined to grant bail to the petitioners subject to the following conditions: 7.Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like su ...
Madras High Court
Sethu @ Sethupathi Vs State
.... an intermediate quantity, I am inclined to grant bail to the petitioners subject to the following conditions: 7.Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a lik ...
Madras High Court
Kumar Vs Inspector Of Police
.... e period of incarceration, this court is inclined to grant bail to the petitioner, subject to the following conditions: 7. 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 only) with two sureties, each for a ...
Madras High Court (Madurai Bench)
Karthick Kannan @ Parthiban Vs State
.... e petitioner and hence, he prayed for bail. 4. The learned Additional Public Prosecutor appearing for the respondent would submit that inadvertently, the trial Court has granted bail to the accused No.4 and if the petitioner is enlarged on bail, he will abscond and tamper the witnesses. He ...
Madras High Court (Madurai Bench)
Sakthivel Vs State
.... eks anticipatory bail. 2.The case of the prosecution is that on 13.06.2023, when the respondent police was in routine surveillance with regard to illegal sand transportation, the petitioner was found in illegal transportation of 1 unit of river sand in Bolero Pick Up vehicle and the same w ...
Madras High Court (Madurai Bench)
Inbaraj Vs State
.... taken up for hearing, learned counsel for the petitioner sought permission of this Court to withdraw this petition on the ground that the petitioner was arrested on 05.02.2024 and he has also made an endorsement to that effect. 2. Recording the said endorsement made by the learned counsel f ...
Madras High Court (Madurai Bench)
Thirumavalavan @ Thirumal Vs State
.... J 1. When the matter was taken up for hearing, learned counsel for the petitioner sought permission of this Court to withdraw this petition and he has also made an endorsement to that effect. 2. Recording the said endorsement made by the learned counsel for the petitioner, this Crimin ...
Madras High Court (Madurai Bench)
M.Antonyraj Jegan Vs Inspector Of Police
.... and when she refused to do the same, she uploaded their personal video in the Twitter. The petitioner has not allowed the defacto complainant to see their children. 6. Heard the learned counsel on either side. 7. Considering the facts and circumstances of the case and the period of in ...
Madras High Court (Madurai Bench)
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