Thirumurthy Vs State
.... o be released on bail on his 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 Sessions Judge, Special Court for Exclusive trial of cases under POCSO Act, Villupuram (FAC) and on further conditions ...
Madras High Court
Safiulla @ Safik Ali Vs Inspector Of Police
.... the master mind behind the entire episode and he instructed the other accused persons to transport Ganja from Andrapradesh, in order to transport the same to Sri Lanka. The petitioner is a native of Ramanathapuram, which is adjacent to the coastal line of Sri Lanka and no previous case is pendi ...
Madras High Court (Madurai Bench)
Mariappan Vs Inspector Of Police
.... ry bail by this Court in Crl.O.P(MD) No.20949 of 2023, vide order dated 22.11.2023. 5.Heard. Perused the materials available on record including the First Information Report. 6.Considering the facts and circumstances of the case and also considering the period of incarceration suffere ...
Madras High Court (Madurai Bench)
Ravikumar Vs Inspector Of Police
.... the case and also considering the period of incarceration suffered by the petitioner and the expert opinion reflects that it is not a contraband, it is only ajinomoto, this Court is inclined to grant bail to the petitioner with certain conditions. 7.Accordingly, this Criminal Original Petit ...
Madras High Court (Madurai Bench)
Iyyanraj Vs Inspector Of Police
.... s Court, Thoothukudi, and the same was taken cognizance in S.C.No.541 of 2023. If the petitioner is released on bail, he may abscond and the trial process would be affected. Hence, he vehemently opposed to grant bail to the petitioner. 5.Heard. Perused the materials available on record incl ...
Madras High Court (Madurai Bench)
Ragu Vs Sub Inspector Of Police
.... at there is no physical relationship between the petitioner and the victim girl and there is only bad touch. Hence, he strongly objected to grant bail to the petitioner. 5.Heard. Perused the materials available on record including the First Information Report, statement recorded under Secti ...
Madras High Court (Madurai Bench)
Karuppanan Vs Inspector Of Police
.... tioner and the expert opinion reflects that it is not a contraband, it is only ajinomoto, this Court is inclined to grant bail to the petitioner with certain conditions. 7.Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to be released on bail on his exe ...
Madras High Court (Madurai Bench)
Mohammed Yasin @ Mohammed Satham Vs State
.... only) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate, Gudiyatham 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 ...
Madras High Court
Backiyaraj And Others Vs State
.... released on bail on condition to execute 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, Tiruvarur and on further conditions that:- [a] the sureties shall affix their photographs a ...
Madras High Court
Srikaran @ Karan Vs State
.... condition. 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 No. 1, Poonamallee, and on further con ...
Madras High Court
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