D.Dayanidhi Vs State
.... almost completed, however, he opposed for grant of bail to the petitioners. 6. Learned counsel appearing on behalf of the de facto complainant objected for granting bail to the petitioners stating that the petitioners have cheated him by entering into a sale agreement, obtained a sum of Rs ...
Madras High Court
Arivalagan Vs State
.... r subject to the following conditions: 6. 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) each with two sureties, for a like sum to the satisfaction of the learned Sessions Judge, Mahila Court, Perambalur ...
Madras High Court
K.Ajithkumar Vs State
.... again go through the performance of marriage in accordance with Hindu customs. 7. Taking all the factors into consideration, bail is granted to the petitioner subject to the following conditions: 8. Accordingly, the petitioner is ordered to be released on bail on executing a bond for ...
Madras High Court
Manimaran Vs State
.... ering the period of incarceration undergone by the petitioner and also taking note of the fact that the contraband involved is an intermediate quantity and the petitioner has willfully and on his own volition agreed to contribute some amount for charitable purpose, this court is inclined to grant ...
Madras High Court
Sudhakar Vs State
.... 6. Taking into consideration the facts and circumstances of this case and the submissions made by the learned counsel for the petitioner and considering the fact that the co-accused has been granted bail by this Court, this Court is inclined to grant bail to the petitioner with certain cond ...
Madras High Court
Vignesh Vs State
.... m 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 his ...
Madras High Court
R.Ayappan Vs State
.... 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 i ...
Madras High Court
M.Poovarasan Vs State
.... ence. 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 ordered to ...
Madras High Court
Sarathkumar Vs State
.... il 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 counsel ...
Madras High Court
Sudhakar Vs State
.... . 6. Taking into consideration the facts and circumstances of this case and the submissions made by the learned counsel for the petitioner and considering the fact that the co-accused has been granted bail by this Court, this Court is inclined to grant bail to the petitioner with certain co ...
Madras High Court
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