A.Thangaraj Vs State
.... sureties, each for a like sum to the satisfaction of the XIV Metropolitan Magistrate, Egmore, Chennai, 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 B ...
Madras High Court
Solaiselvam Vs State
.... ike sum to the satisfaction of the V 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 ide ...
Madras High Court
Irfan And Others Vs State
.... to grant bail to the petitioners subject to the following conditions: 6.Accordingly, the petitioners are ordered to be released on bail on condition to execute a separate bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of t ...
Madras High Court
Duraisingh Vs State
.... ies, each for a like sum to the satisfaction of the Judicial Magistrate-I, Coimbatore, 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 t ...
Madras High Court
S.Sivakumar Pandi And Others Vs State
.... o the satisfaction of the District Munsif cum Judicial Magistrate Court, Madhavaram, 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 e ...
Madras High Court
Pandi Vs Inspector Of Police
.... considering the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner with certain conditions. 7.Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to be released on bail on his executing a bond for a s ...
Madras High Court (Madurai Bench)
D.Suriya @ Surya Pandi Vs Inspector Of Police
.... e parties with regard to illegal transportation of PDS rice, for which, the petitioners attacked the deceased and the defacto complainant and thereby, the deceased has lost his life and the defacto complainant sustained injuries. Subsequently, the defacto complainant was discharged from the hosp ...
Madras High Court (Madurai Bench)
Kalidoss Vs Inspector Of Police
.... conditions: 7.Accordingly, this Criminal Original Petition is ordered and 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, each for a like sum to the satisfaction of the learned Judicial Magistrate ...
Madras High Court (Madurai Bench)
Mohamed Nibash @ Mohamed Rifas Vs State
.... gnesh, Sundar and Rajkumar. When search was made, they found in possession of Ganja weighing about 28 kilograms and further procedure was undertaken as per the procedure and rules. All the four persons were arrested on the spot and remanded to custody and ever since they were in custody. During ...
Madras High Court (Madurai Bench)
Jubin Binu And Others Vs Inspector Of Police
.... on, no previous case is pending against the petitioners and the petitioners are in incarceration for more than three months and the seized quantity is lesser than the commercial quantity but greater than the small quantity and the petitioners are satisfied the twin conditions as required under S ...
Madras High Court (Madurai Bench)
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