Kamal Vs State
.... ion has been completed and final report had been taken cognizance, I am inclined to grant bail to the petitioner subject to the following conditions: 6.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 ...
Madras High Court
Ramachandran Vs State
.... 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-I, Cuddalore District and on further conditions that:- [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and ...
Madras High Court
Pradhap @ Sugesh Vs State
.... ced and may execute extension of bond and provide undertaking for extension of bond. If the same was not accepted, the petitioner shall execute fresh sureties) each for a like sum to the satisfaction of the learned Chief Judicial Magistrate, Salem and on further conditions that:- [a] the su ...
Madras High Court
Venkatajalapathi Vs State
.... o grant bail to the petitioner subject to the following conditions: 7.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 Jud ...
Madras High Court
Aswin Fernando And Others Vs Inspector Of Police
.... sidering the period of incarceration suffered by the petitioners, this Court is inclined to grant bail to the petitioners subject to the following conditions: 6. Accordingly, the petitioners are ordered to be released on bail on their executing a bond for a sum of Rs.10,000/-(Rupees Ten Tho ...
Madras High Court (Madurai Bench)
Appas And Others Vs Inspector Of Police
.... 6. Accordingly, the petitioners are ordered to be released on bail on their executing a bond for a sum 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.1, Thanjavur on further conditions that: ...
Madras High Court (Madurai Bench)
M.Muniyappan Vs Inspector Of Police
.... 00/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate, Vedasandur and on further conditions that: (a)as per the undertaking given by the petitioner, the petitioner shall make a non-refundable deposit of Rs.50,000/- (Rup ...
Madras High Court (Madurai Bench)
Prasanna And Others Vs Inspector Of Police
.... o be released on bail on their executing a bond for a sum 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, Melur on further conditions that: (a)as per the undertaking given by the petitioner, the pet ...
Madras High Court (Madurai Bench)
Raju Vs Inspector Of Police
.... Police Station, Thanjavur District, viz., Sesha was without any permission of his superiors, has engaged the accused Balasingam in the said Police Station for the process of passport enquiry and hence, the above said Sesha is arrayed as Accused. He would further submit that the said Writer is b ...
Madras High Court (Madurai Bench)
M. Vijay Vs State Of Tamil Nadu
.... sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the Additional Mahila Court, Thiruvarur, and on further conditions that:- [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrat ...
Madras High Court
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