Sridhar Vs Inspector Of Police
.... ommitted to the learned Additional Subordinate Judge, Thanjavur and the same was taken on file in S.C.No.33 of 2024. 4. The learned Additional Public Prosecutor appearing for the respondent Police confirms the said submission. 5. Considering the facts and circumstances of the case and ...
Madras High Court (Madurai Bench)
Karthikeyan Vs Superintendent Of Police And Others
.... t for the incident said to have taken place in the year 2008, final report was filed in the year 2011 and was also taken on file in the year 2017. Some of the offences have been deleted. The learned counsel for the petitioner submits that it is a politically motivated complaint. 3. Mr.E.An ...
Madras High Court (Madurai Bench)
Anbalagan Vs Inspector Of Police
.... 29.01.2024. Therefore, he prays for grant of bail to the petitioner. 4. The learned Additional Public Prosecutor appearing for the respondent opposes for grant of bail on the ground that the investigation is yet to be completed. However, he fairly submits that the petitioner is not having a ...
Madras High Court (Madurai Bench)
K.Gowtham Vs Inspector Of Police
.... es for grant of bail on the ground that the investigation is yet to be completed. However, he fairly submits that the petitioner is not having any previous case. 5. Considering the nature of offence, the period of incarceration and also considering the fact that the petitioner is not having ...
Madras High Court (Madurai Bench)
Sridhar Vs Inspector Of Police
.... the learned Additional Subordinate Judge, Thanjavur and the same was taken on file in S.C.No.33 of 2024. 4. The learned Additional Public Prosecutor appearing for the respondent Police confirms the said submission. 5. Considering the facts and circumstances of the case and also conside ...
Madras High Court (Madurai Bench)
Chinnamma Vs Superintendent Of Police And Others
.... he was grazing cattle and her parents compelled her to marry against her wish, thereby she, on her own volition, left the home on 22.03.2024 and she had gone to her aunt Indira's house at Manaparai and the said Indira is also present before this Court. 5. Though the said Indira claims to be ...
Madras High Court (Madurai Bench)
Ponnusamy Vs District Collector And Others
.... dispute in this regard. 3.The second respondent is directed to convene peace committee meeting on 10.04.2024 at 06.00 pm in his office. Ms.Avi Veena, Sub Inspector of Police, Vasuthevanallur is present in person. She is directed to intimate the rival parties about the holding of the peace ...
Madras High Court (Madurai Bench)
Vijay Vs State
.... conditions: 5. 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 ( one must be a blood surety), each for a like sum to the satisfaction of the learned Principal Special Court for Exclus ...
Madras High Court
Anburaj Vs State
.... case pending against the petitioner. Hence, this Court is inclined to grant bail to the petitioner. 5. 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 ( one must be a blood surety), ...
Madras High Court
Harinath 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
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