Mohan @ Ondikuppam Mohan Vs State
.... ailable Warrant against the petitioner and the petitioner was secured on 27.02.2024. Hence, he vehemently objected for grant of bail to the petitioner. 4. Considering the facts and circumstances and also considering the period of incarceration undergone by the petitioner from 27.02.2024, th ...
Madras High Court
Jothinathan Vs State
.... operty also directed to appear before the Registrar, Tiruppur District, for enquiry. The petitioner is witness to the alleged document, hence this Court is inclined to grant interim bail to the petitioner till 06.06.2024. 6.. Accordingly, the petitioner is ordered to be released on interim ...
Madras High Court
Tamilselvan @ Tamilselvam Vs State
.... o the satisfaction of the learned X Metropolitan Magistrate, Egmore, 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 copy of their Aadhar card or Bank pass Book to ensure their identi ...
Madras High Court
Ilamparithy Vs State
.... ties ( one must be a blood surety), each for a like sum to the satisfaction of the learned Special Judge, (Under NDPS Act), Puducherry, 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 ...
Madras High Court
Sunil And Others Vs State
.... e a blood surety), each for a like sum to the satisfaction of the learned Judicial Magistrate - I, Puducherry, 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 copy of their Aadhar car ...
Madras High Court
Narendran And Others Vs Inspector Of Police
.... titioners are ordered to be released on bail on their executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties ( one must be a blood surety), each for a like sum to the satisfaction of the learned XV Metropolitan Magistrate court, and on further conditions that ...
Madras High Court
Saravanan And Others Vs State
.... ey are released on bail, they would tamper the witnesses and hamper the investigation and the investigation is almost completed. Hence, he vehemently opposed to grant bail to the petitioners. 5. Considering the above facts and circumstances, and the fact that investigation is almost complet ...
Madras High Court
Devaraj And Others Vs State
.... d the investigation is almost completed. Hence, he vehemently opposed to grant bail to the petitioners. 5. Considering the above facts and circumstances, and the fact that investigation is almost completed and also considering the period of incarceration undergone by the petitioners from 23 ...
Madras High Court
M/s.Kanthimathi Enterprises Vs Surendrakumar Chordia & Sons
.... mebody must represent the proprietorship concern. 8. It is a case where the cheque was drawn from the account of M/s.Kanthimadhi Enterprises which is a Proprietary concern. The signatory is the proprietor of the said concern and therefore, the description of the accused as found in the che ...
Madras High Court
A.Padaleeswaran Vs State
.... t since the petitioner apprehends that the respondent Police may foist a false case against him, he seeks for modification of the condition. He also submitted that the petitioner is also ready to stay at Chennai and sign before any Police Station as directed by this Court. 3. Considering th ...
Madras High Court
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