Aathish Vs State
.... tioner is suffering incarceration from 06.04.2024 and on considering the future of the petitioner, he may be enlarged on bail. 5. Heard the learned counsel for the petitioner and the learned Government Advocate (Criminal Side) for the respondent and perused the materials available on recor ...
Madras High Court
Dhanalakshmi And Others Vs Sub Inspector Of Police And Others
.... tly, the practice of distributing money / gift to the voters have not been reduced and the cases reported for distribution of money during elections are raising in every election. 8.Even in today's newspaper, it is reported that for the ensuing parliamentary elections, Rs.4,650/- Crore hav ...
Madras High Court (Madurai Bench)
Ravichandran Vs Inspector Of Police
.... sidence address; iii) The petitioner shall report before the respondent police as and when required and also shall co-operate for investigation. iv) The petitioner shall not misuse the liberty granted to him by indulging in any further offence and shall not tamper with the prosecution ...
Madras High Court (Madurai Bench)
Chithiraikani Vs Inspector Of Police
.... ending as against this petitioner. He is languishing in jail from 03.04.2024. 4.The learned Additional Public Prosecutor appearing for the respondent submit that there is a family dispute among the family members. 5. Considering the facts and circumstances of this case, relationship an ...
Madras High Court (Madurai Bench)
Thillai Chidambaram Vs Inspector Of Police
.... grant of bail that while taking treatment, the defacto complainant died and the respondent police has altered the offence into Sections 294(b), 302 and 506(ii) IPC. He further submits that no previous case is pending as against this petitioner. 5. Considering the facts and circumstances of ...
Madras High Court (Madurai Bench)
Jesudoss Bernad Ratnam Vs Inspector Of Police
.... ndent submits that no previous case is pending as against this petitioner. 5. Considering the facts and circumstances of this case, considering the antecedents of this petitioner and considering the period of incarceration, this Court is inclined to grant bail to the petitioner. 6. Ac ...
Madras High Court (Madurai Bench)
Sekar Vs Inspector Of Police
.... s of this case and considering the period of incarceration and considering that no previous case is pending as against this petitioner, 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 rele ...
Madras High Court (Madurai Bench)
Manikandan Vs Inspector Of Police
.... d injury on the throat of the defacto complainant's husband with knife. 5. At this juncture, the learned counsel for the petitioner intervened and submitted that the person injured in this case, is a notorious criminal, having six previous cases to his credit and the occurrence itself is a ...
Madras High Court (Madurai Bench)
Kumar Vs State
.... this petitioner, I am inclined to 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 t ...
Madras High Court
Velu And Others Vs State
.... unsel for the petitioners stating that the victim has sustained a simple injury and he had been discharged from the hospital. 5.In order to ascertain whether the injured has been discharged from the hospital, this Court passed over the matter, directing the learned Additional Public Prosec ...
Madras High Court (Madurai Bench)
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