Mohammed Imran 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 V Metropolitan Magistrate, E ...
Madras High Court
K.Manikandan @ Ayyappan Vs Inspector Of Police
.... d tobacco products. He would submit that he is arrayed as sole accused. He would also submit that if he is released on bail, he would hamper the investigation and tamper the witnesses and the investigation is almost completed. However, he would vehemently opposed to grant bail to the petitioner. ...
Madras High Court
Akash @ Manivasagam Vs State
.... ered 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.III, Puducherry, and on further conditions that: [a] the sur ...
Madras High Court
Gowsh Basha Vs State
.... 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 Special judge for Exclusive Trial of Cases under POCSO Act, Vellore, and on further condition ...
Madras High Court
Harishwaran Vs State
.... dered 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 III Additional Sessions Judge, Puducherry, and on further conditions that: [a] th ...
Madras High Court
Siva @ Simmachalam Vs State
.... o.431 of 2024 on 28.03.2024 with a condition to execute two blood related sureties, whereas, the petitioner's parents are no more. Hence, he seeks for modification of the condition. 3. Considering the submissions made by the learned counsel of the petitioner, the condition imposed by the tr ...
Madras High Court
Mohammed Farkhan Vs State
.... . Hence, this Court is inclined to grant bail to the petitioner. 5. 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 satisfact ...
Madras High Court
Anees Khan Vs State
.... ey circulation running to several crores been involved and investigated in the crime No.7 of 2022. In spite of two summons, the petitioner has not turned up for investigation. 4. The Learned Counsel appearing for the petitioner submits that he is ready to cooperate with the investigation an ...
Madras High Court
Rajan @ Rajesh @ Tamilselvan Vs State Of Tamil Nadu
.... d submit now the case is riped for trial and after securing him only, there is a progress in the trial, at this stage, if he is released on bail, he may abscond and there is possibility of hampering the investigation. Therefore, he vehemently opposed to grant bail to the petitioner. 5. On ...
Madras High Court
K.Boobathy Vs State
.... d 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 XV Metropolitan Magistrate, George Town, Chennai and on further conditions that: [a] ...
Madras High Court
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