Vignesh Vs State
.... sum of Rs.30,000/- (Rupees Thirty Thousand only) to the credit of Madras High Court Advocate Clerks Welfare Association, Chennai, without prejudice to his rights and contentions before the trial Court. Merely, because the petitioner deposits the said amount, it would not amount to admission of h ...
Madras High Court
J.Mickel Raj Vs State
.... e petitioner shall deposit a sum of Rs.5,000/- (Rupees Five Thousand only) to the credit of Madras High Court Advocate Clerks Welfare Association, Chennai, without prejudice to his rights and contentions before the trial Court. Merely, because the petitioner deposits the said amount, it would no ...
Madras High Court
R.Ayappan Vs State
.... d the evidence of P.W.1 and therefore, to afford fair opportunity, the petitioner must be permitted to recall P.W.1, the defacto complainant and cross examine him. 4. This Court finds that it is a case of threatening the witness for giving a complaint against the petitioner herein and P.W.1 ...
Madras High Court
M.Poovarasan Vs State
.... occurrence. Further, there is no previous case pending against the petitioner. Therefore, the petitioner has satisfied twin conditions as required under Section Section 37 of NDPS Act. Hence, this Court is inclined to grant bail to the petitioner. 5. Accordingly, the petitioner is orde ...
Madras High Court
Sarathkumar Vs State
.... bail to the petitioner. 5. Heard both sides and perused the materials available on record including the statement recorded from the victim girl under Section 164 Cr.P.C. 6. Taking into consideration the facts and circumstances of this case and the submissions made by the learned couns ...
Madras High Court
Thamilselvan Vs Deputy Superintendent Of Police And Others
.... ho is a Village Administrative Officer, got an information through villager that there was a male dead body was found near Neelikanmai at Kuvanjanpatti and hence, the defacto complainant went to the spot and visited the dead body and thereafter, she lodged a complaint. Based on the complaint of ...
Madras High Court (Madurai Bench)
Sridhar Vs Inspector Of Police
.... arned 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 considering t ...
Madras High Court (Madurai Bench)
Divakaran Vs State
.... from 10.02.2024. 4. The learned Additional Public Prosecutor appearing for the respondent submits that the investigation is almost over. 5. Considering the nature of offence, the period of incarceration and also considering the stage of investigation, this Court is inclined to grant ba ...
Madras High Court (Madurai Bench)
Selvakumar Vs Inspector Of Police
.... offence. The petitioner has also filed an affidavit to that effect. 6. Considering the nature of offence, the period of incarceration and also considering the affidavit filed by the petitioner that he is ready to pay a sum of Rs.50,000/- to the Panchayat Union Primary School and he will not ...
Madras High Court (Madurai Bench)
K.Gowtham Vs Inspector Of Police
.... 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 a ...
Madras High Court (Madurai Bench)
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