Sivabharath Vs Inspector Of Police
.... the facts and circumstances of the case and also considering the period of incarceration suffered by the petitioner, this court is inclined to grant bail to the petitioner with certain conditions. 7.Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a ...
Madras High Court (Madurai Bench)
Tamilvanan Vs Sub Inspector Of Police
.... n cocks and hens were recovered and also considering the period of incarceration suffered by the petitioner, this court is inclined to grant bail to the petitioner with certain conditions. 7.Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of R ...
Madras High Court (Madurai Bench)
Gunaseelan And Others Vs Inspector Of Police
.... lready discharged from the hospital and also considering the period of incarceration suffered by the petitioners, this court is inclined to grant bail to the petitioners with certain conditions. 7.Accordingly, the petitioners are ordered to be released on bail on their executing a bond for ...
Madras High Court (Madurai Bench)
Mohanavel Vs Inspector Of Police
.... s available on record including the First Information Report. 6.Considering the fact that the injured was already discharged from the hospital and also considering the period of incarceration suffered by the petitioner, this court is inclined to grant bail to the petitioner with certain con ...
Madras High Court (Madurai Bench)
Manimaran And Others Vs Inspector Of Police
.... for the respondent would submit that A1 is having two previous cases and A2 is having five previous case and A3 is having one previous case. Hence, he strongly opposed to grant bail to the petitioners. 6.Heard. Perused the materials available on record including the First Information Repor ...
Madras High Court (Madurai Bench)
Thayamma @ Thayammal Vs State
.... or a like sum to the satisfaction of the Judicial Magistrate Court, Vaniyambadi, 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 card or Bank pass Book to ensu ...
Madras High Court
Venkatesan Vs State
.... it is open to the trial Court to deal with the case independently. 7. Taking into consideration all other factors and also considering the period of incarceration, this Court is inclined to grant bail to the petitioner subject to the following conditions: 8. Accordingly, the petitione ...
Madras High Court
Godhavari Vs State
.... satisfaction of the Judicial Magistrate Court, Gingee, 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 card or Bank pass Book to ensure their identity. [b] ...
Madras High Court
K.Ajay @ Ajay Raghul Vs State
.... nd only) with two sureties, each for a like sum to the satisfaction of the XVIII Metropolitan Magistrate, Saidapet, 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 Aad ...
Madras High Court
Tamilselvan @ Tamil Vs State
.... or a like sum to the satisfaction of the learned Sessions Judge, Principal Special Court for Exclusive trial of cases under POCSO Act, Coimbatore and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate ...
Madras High Court
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