Ramanadhan @ Vakil Ramanadhan Vs State
.... ontentions before the trial Court. Merely, because the petitioner deposits the said amount, it would not amount to admission of his guilt. Therefore, it is open to the trial Court to deal with the case independently. 6. Taking into consideration the facts and circumstances of this case and t ...
Madras High Court
Kala Vs State
.... on and tamper the witnesses and the investigation is almost completed. However, he would vehemently opposed to grant bail to the petitioner. 5. Considering the facts and circumstances and the fact that the investigation is almost completed and considering the period of incarceration undergo ...
Madras High Court
Arun Kuma Vs State
.... ounter and submitted that on 04.01.2020 at about 14.00 hours, when PW1/Special Sub Inspector of Police was in station duty, a secret information was received about illegal sale of ganja. PW1 informed the same to PW4/Inspector of Police through Ex.P1 and thereafter, PW1 along with his team went t ...
Madras High Court
Arun Vs Inspector Of Police
.... may be decided against me as ex-parte. 4.I most respectfully submit that I hereby voluntarily undertake that I will not harm or threat the defeacto complainant, my wife Mrs.Illavarasi in future. Further I will not indulge or disturb the defacto complainant, my wife Mrs.Illavarasi in future ...
Madras High Court
A.Aadhil Mon And Others Vs State
.... kgs of liquid Hashish oil. Thereafter, the respondent police arrested the petitioner, recorded his confession statement and remanded to judicial custody. The contraband were seized under the cover of seizure mahazar in the presence of witnesses, samples were taken and sent to forensic examinatio ...
Madras High Court
Karthick Vs State
.... urt is inclined to grant bail to the petitioner with certain conditions. 6. Accordingly, the petitioner is directed to deposit a sum of Rs.10,000/- (Rupees Ten Thousand Only) to the credit of the Society for the Educational and Economic Development (SEED) Reg., Sriperumbudur, Account Name : ...
Madras High Court
T.Radhakrishnan Vs State
.... o the petitioner. 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 ( one must be a blood surety), each for a like sum to the satisfaction of the learned Principal Special Court Und ...
Madras High Court
Prabu Vs State
.... s and submissions made by both counsel and also considering the period of incarceration undergone by the petitioner and the investigation almost completed and the co-accused persons have granted bail and on his own volition agreed to contribute some amount for charitable purpose, this court is i ...
Madras High Court
Sivakumar Vs State
.... 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 ( one must be a blood surety), each for a like sum to the satisfaction of the learned Judicial Magistrate No.I, Salem and on further conditions that: [a] the suretie ...
Madras High Court
V.Murugan And Others Vs State
.... to deposit some amount to the credit of crime number. Hence, he prayed for grant of bail to the petitioner. 6. Heard the learned counsel for the petitioners and the learned Government Advocate (Crl.Side) and perused the materials available on record. 7. Taking into consideration the fa ...
Madras High Court
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