Magalingam @ Lingasamy Vs Inspector Of Police
.... ently, opposed to grant bail to the petitioner. 5.Even though the petitioner is having 2 previous cases i.e., 323 and 324 of IPC cases, it is not a heinous offence. 6.Considering the period of incarceration and also considering the undertaking given by the petitioner that the petitione ...
Madras High Court (Madurai Bench)
C.Alwin Vs State
.... ation of bail petition. 5.Initially the petitioner is arrayed as accused as if he hired the vehicle from A5 and engaged A1 & A2 for illegal transportation of Ganja. Subsequently, the Charge Sheet was filed. In the Charge Sheet, A5 name was deleted as he has been shown as witness. Earlie ...
Madras High Court (Madurai Bench)
Settu Vs State
.... icial Magistrate, Gudiyatham, Vellore District, 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 identity. [b] the p ...
Madras High Court
Panneer Vs State
.... leted, I am inclined to grant bail to the petitioner subject to the following 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 fresh sureties, each for a like sum to the satisfact ...
Madras High Court
Aravind Vs Inspector Of Police
.... 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 like sum to the satisfaction of the learned Judicial Magistrate, Thiruvaiyar, and on further conditions that: (a)the sureties shall affix their photogra ...
Madras High Court (Madurai Bench)
G.Karthi And Others Vs Inspector Of Police
.... e. After obtaining loan, the said Shahul failed to repay the same. But, the petitioners went to the house of the defacto complainant and abused his deceased wife and threatened her with dire consequences. Thereby, the deceased wife of the defacto complainant consumed rat poison and committed sui ...
Madras High Court (Madurai Bench)
Vijayan Vs Inspector Of Police
.... der and apart from this case, there are five previous cases and all those cases were registered only for the offence under Sections 307, 323 and 324 of IPC, which are heinous offence. Hence, he strongly opposed to grant bail to the petitioner. 5.Heard. Perused the materials available on rec ...
Madras High Court (Madurai Bench)
Singaperumal Vs Inspector Of Police
.... 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 like sum to the satisfaction of the learned Judicial Magistrate, Papanasam, and on further conditions that: (a) (i) after coming out on bail, as per the undertaking g ...
Madras High Court (Madurai Bench)
Karthik @ Karthikraja @Hash Vs State
.... n on 02.12.2002. On the date of the alleged occurrence, he was only aged about 19 years. According to him, this petitioner is not involved in the occurrence. 5. In view of the above said development, this Court is inclined to grant relief to the petitioner. 6. Accordingly, this Crimin ...
Madras High Court (Madurai Bench)
Rupesh Mahat Vs State
.... d on bail on condition to execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, (out of which, one should be the blood surety of the petitioner and another should be the local surety of the petitioner) each for a like sum to the satisfaction of the learned Additio ...
Madras High Court
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