K.Thirumalai Karthick Vs Inspector Of Police
.... ioner is not having any previous case. 5. Considering the facts and circumstances of the case and also considering the period of incarceration, this Court is inclined to grant bail to the petitioner. 6. Accordingly, this Criminal Original Petition is ordered and the petitioner is orde ...
Madras High Court (Madurai Bench)
Chermakani Vs Inspector Of Police
.... legations made against the petitioner and also considering the period of incarceration, this Court is inclined to grant bail to the petitioner. 6. Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to be released on bail with the following conditions: ...
Madras High Court (Madurai Bench)
Venkatesh Vs Registrar General And Others
.... randum of appeal be immediately forwarded to the first respondent for consideration, for which, such a Mandamus is sought for in this writ petition. 3.Heard Mr.S.Sarvagan Prabhu, learned Counsel appearing for the petitioner and Mr.M.Mahaboob Athiff, learned Standing Counsel appearing for th ...
Madras High Court (Madurai Bench)
M.Selvaraj Vs Assistant Election Officer
.... ular memorandum dated 01.06.2023 issued by the Director General of Police. There is no prohibition for conducting such cultural programmes. The only restriction is that there should not be any obscene display or dance and that programmes should not extend beyond 10.00 pm. Few other conditions ha ...
Madras High Court (Madurai Bench)
Parthasarathy Vs Inspector Of Police
.... case have already been released on bail as per the order of this Court in Crl.O.P.(MD)No. 4951 of 2024, on 28.03.2024 and after completing investigation, final report has already been filed. 5.Heard the learned counsel on either side. 6.Considering the fact and circumstances of the cas ...
Madras High Court (Madurai Bench)
Gunasekaran Vs State
.... unsel for the petitioner that the alleged contraband is an intermediate quantity and also the fact that the petitioner has no previous case pending against him, this court is inclined to grant bail to the petitioner with certain conditions. 6. Accordingly, the petitioner is directed to depo ...
Madras High Court
Dinesh @ Sebastian Vs State
.... to which he sustained grievous injury and died. He would submit that that if he is released on bail, he would tamper the witnesses and hamper the investigation. He would submit that already final report was filed, however, the concerned I.O. had filed application seeking for further investigatio ...
Madras High Court
Hayathbasha Vs State
.... r shall deposit a sum of Rs.10,000/- (Rupees Ten Thousand only) to the credit of Tamil Nadu Advocate Clerk 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 hi ...
Madras High Court
Subash Vs Inspector Of Police
.... that so far, A1 is still absconding and no previous case pending against him. He would submit that that if he is released on bail, he would tamper the witnesses and hamper the investigation and the investigation is almost completed. Hence, he vehemently opposed to grant bail to the petitioner. ...
Madras High Court
Kaleel Vs State Inspector Of Police And Others
.... cate the stay stating that the petition to quash is not sustainable since there is an ample evidence to show that the petitioner herein has committed the offence of trespass, intimidation and damage to the property. 4. This Court on perusing the record finds that there is no error in taking ...
Madras High Court
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