Preethi Vs State
.... d 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 the learned Judicial Magistrate No.II, Alandur and on further conditions that:- [a] the sureties shall affix their photographs ...
Madras High Court
Ravichandran Vs State
.... similar relief. 6.It is made clear that this arrangement is only with respect to the allegations made by P.Ramakrishnan S/o. Ponnusamy, the defacto complainant and not with respect to any other complaints which will have to be examined independently by this particular arrangement. It is st ...
Madras High Court
Sasi @ Sasikumar Vs State
.... a sum of Rs.10,000/- (Rupees Ten Thousand only) with two fresh sureties, each for a like sum to the satisfaction of the learned II Additional District Sessions Court at Chennai, and on further conditions that :- [a] the sureties shall affix his photographs and Left Thumb Impression in the ...
Madras High Court
Murugan 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 fresh sureties, each for a like sum to the satisfaction of the learned VII Additional Sessions, Judge, Chennai and on further conditions that :- [a] the sureties shall affix his photogra ...
Madras High Court
V.Allimuthu Vs State
.... wing 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 learned Judicial Magistrate, Rasipuram, Namakkal District, an ...
Madras High Court
Manoj (Alias) Karuppa Vs Manoj (Alias) Karuppa
.... of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned 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 t ...
Madras High Court
S.Gurumoorthi Vs State
.... incipal Secretary, Ministry of Health and Family Welfare, Government of West Bengal and Others reported in AIR 2020 Cal 308 involving the disposal of dead bodies of Covid-19 victims after giving due consideration to the various decisions of the Hon-ble Supreme Court as well as other High Courts ...
Madras High Court (Madurai Bench)
Karthi Vs State
.... 6. 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, each for a like sum to the satisfaction of the learned Judicial Magistrate, Papanasam, and on further conditions that: (a)the sure ...
Madras High Court (Madurai Bench)
Palanivel Vs State
.... ase and the period of incarceration, this court is inclined to grant bail to the petitioner, subject to the following conditions: 6. 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, e ...
Madras High Court (Madurai Bench)
Kumar Vs State
.... t is inclined to grant bail to the petitioner with certain conditions. 6. 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, each for a like sum to the satisfaction of the learned Judic ...
Madras High Court (Madurai Bench)
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