Thambidurai Vs State And Others
.... de-facto Complainant, notice was served and also received by the complainant. The name of the complainant was printed in the cause list. 2. The learned Government Advocate submitted that the de-complainant in the F.I.R is a practicing Lawyer in Tirunelveli. 3. Recording the same, this ...
Madras High Court (Madurai Bench)
Santhosh And Others Vs State
.... 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, Kangeyam and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond ...
Madras High Court
Manju @ Manjunathan Vs State
.... Court had already held that the allegations against the petitioner warrant anticipatory bail to be granted and taking into consideration the period of incarceration, I am inclined to grant bail to the petitioner subject to the following conditions: 4.Accordingly, the petitioner is ordered ...
Madras High Court
A.V.Udayakumar Vs State
.... filed on behalf of the respondent, wherein it had been stated that the investigation will have to be conducted to ascertain the accused who are involved in the preparation of the forged document and also the buyers. 5.But however, since the other accused have been granted, the petitioner c ...
Madras High Court
S.Sarath Kumar Vs State
.... n bail on executing a separate 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 No.I, Ponneri and on further conditions that :- [a] the sureties shall affix their photographs and Left ...
Madras High Court
Chinnasamy And Others Vs State
.... e credit of Crime No.136 of 2024 and on such deposit and production of proof, the petitioner is ordered to be released on bail on executing a separate 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 ...
Madras High Court
Karthick Vs Inspector Of Police
.... ion 25 of NDPS Act, giving asylum to the accused persons is a heinous offence. Hence, he vehemently objected to grant bail to the petitioner. 5.Heard. Perused the materials available on record including the First Information Report. 6.Considering the facts and circumstances of the cas ...
Madras High Court (Madurai Bench)
Saravanan Vs Inspector Of Police
.... ntly opposed to grant bail to the petitioner. 5.Heard. Perused the materials available on record including the First Information Report. 6.Considering the facts and circumstances of the case and also considering the period of incarceration suffered by the petitioner, there is no specif ...
Madras High Court (Madurai Bench)
Thangadurai And Others Vs Inspector Of Police
.... ering the facts and circumstances of the case and the injured is discharged from the hospital, this Court is inclined to grant bail to the petitioners, subject to the following conditions: 7. Accordingly, the petitioners are ordered to be released on bail on their executing a bond for a sum ...
Madras High Court (Madurai Bench)
Edison Anwar Vs State
.... was arrested and remanded to judicial custody on 13.10.2023. Hence, he prays for bail. 4. The learned Additional Public Prosecutor appearing for the respondent would submit that the earlier bail application filed by the petitioner was dismissed by the concerned Court considering the previo ...
Madras High Court (Madurai Bench)
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