Narayanan Vs State
.... - (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate No.II, Hosur 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 ...
Madras High Court
Narayanasingh Vs State
.... f Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the Judicial Magistrate Court, Tiruvarur, and on further conditions that: - [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate m ...
Madras High Court
Vignesh Vs State
.... action of the learned XVI Metropolitan Magistrate, George Town, 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 Bank pass Book to ensure their id ...
Madras High Court
M.Veeramuthu Vs State
.... 000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the Fast Track Mahila Court Judge, Tirupur, and on further conditions that: - [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obt ...
Madras High Court
G.Ramesh Vs State
.... es Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned District Munsif cum Judicial Magistrate, Portonovo and on further conditions that:- [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate ...
Madras High Court
R.V.Venkata Balakrishnan Vs State
.... counsel for the petitioner filed a memo stating that the son of the petitioner is prepared to stand as surety to him. 7.Taking into consideration the period of incarceration and also of the fact that the investigation has been practically completed, this Court is inclined to grant bail to t ...
Madras High Court
B.Abdullah Vs State
.... s.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned XVIII Metropolitan Magistrate, Saidapet, 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
Murugan Vs Sub Inspector Of Police
.... that too, after a lapse of 12 years. Without verifying the date of occurrence, the respondent Police has mechanically registered the case. Hence, the concerned Superintendent of Police is directed to take disciplinary action against the concerned Officer, who has registered the case in Crime No.4 ...
Madras High Court (Madurai Bench)
Ajay Vs Inspector Of Police
.... and recovered from the petitioner is a smaller quantity, this Court is inclined to grant bail to the petitioner herein, subject to the following conditions: 7. 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 ...
Madras High Court (Madurai Bench)
Satheesh Kumar Vs Inspector Of Police
.... ity. The call details between the petitioner and other accused persons and the transfer statement of amount were produced before this Court. He would further submit that total quantity of Ganja involved in this case is a commercial quantity. 5. Heard the learned counsel on either side. ...
Madras High Court (Madurai Bench)
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