Samkoilraj Vs Inspector Of Police
.... learned counsel on either side. 6. Considering the facts and circumstances of the case and the period of incarceration suffered by the petitioner and the fact that two FIRs have been registered against the petitioner on the very same day, this court is inclined to grant bail to the petition ...
Madras High Court (Madurai Bench)
M.Chakravarthy @ Sibi Chakravarthy, Vs Inspector Of Police
.... nst me and the respondent Police having nocturnal approach also. I have not any involvement with the alleged occurrence. 5.In this situation, I have move a bail petition before this Hon’ble Court for enlarging the bail. For best advice of the elders of the family and friends, I have taken a ...
Madras High Court (Madurai Bench)
Suresh Vs Inspector Of Police
.... e vehemently, opposed to grant bail to the petitioner. 5. Heard the learned counsel on either side. 6.This Court perused the statement recorded from the victim girl under Section 164 Cr.P.C., It reveals that there was love affair in between the petitioner and the victim girl and the v ...
Madras High Court (Madurai Bench)
Muthukumaran Vs Inspector Of Police
.... etitioner herein. 5. Heard the learned counsel on either side. 6. Considering the facts and circumstances of the case and also considering the fact that the contraband has been recovered only from the other accused persons and not from the petitioner herein and also considering the fa ...
Madras High Court (Madurai Bench)
Elaiyarasan Vs State
.... um Judicial Magistrate, Nannilam, 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 petitioner shal ...
Madras High Court
G.Joseph Vs State
.... of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate No.VII, Coimbatore, Coimbatore District and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impression in ...
Madras High Court
Karthi @ Karthikeyan Vs State
.... e factors into consideration and the period of incarceration, this Court is inclined to grant bail to the petitioner subject to the following conditions: 8.Accordingly, the petitioner is ordered to be released on bail on executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) e ...
Madras High Court
Sathish Vs State
.... like sum to the satisfaction of the Judicial Magistrate – II, Tambaram, 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 ...
Madras High Court
Sumanraja Vs State
.... subject to the following conditions: 4.Accordingly, the petitioner is ordered to be released on bail on condition to execute 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 Judicial Magistrate No.IV, Puducherry, ...
Madras High Court
Masilamani Vs State
.... Thousand only) each with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate No.III, Thirupathur 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 ...
Madras High Court
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