Kannan @ Kannan Arumugam Vs State
.... deeds dated 11.02.2021 and 27.10.2022 and the gift deed dated 07.12.2022 reveals that one of the property was stands in the name of the individual and the other two documents were stand in the name of the trust. 6.Considering the submissions made by the learned counsel on either side and a ...
Madras High Court
R.Lakshmipathy Vs State
.... erials available on record. 5. Taking into consideration the facts and circumstances of this case and the submissions made by the learned counsel on either side and considering that the investigation in this case is almost completed, this Court is inclined to grant bail to the petitioner wi ...
Madras High Court
Vijayan @ Viji Vs State
.... 2 and also investigation is completed. Further, the co-accused has been released on bail. Hence, this Court is inclined to grant bail to 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 onl ...
Madras High Court
Shafi Basha @ Sabari And Others 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.II, Thiruvallur, and on further conditions that: [a] the ...
Madras High Court
Nandhakumar Vs State
.... ld hamper the investigation 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 against this petitioner, ...
Madras High Court
Rajamani Vs State
.... 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. 5. Considering the facts and circumstances and the fact that the investigation is almost c ...
Madras High Court
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 th ...
Madras High Court
Thamim Ansari Vs State
.... /- (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 Court for Exclusive Trial of cases under POCSO Act, Chengalpattu, and on further conditions that: [a] the sureties shall affix their photographs and ...
Madras High Court
Karthick Vs State
.... 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 Special Court (POCSO Cases), Thiruvannamalai, and on further condit ...
Madras High Court
Secretary To Government And Others Vs I.Muthupandi And Others
.... Authority. 9. The learned Special Government Pleader for the petitioners had vehemently contended that an acquittal in a criminal case would not take away the jurisdiction of a Disciplinary Authority in proceeding with the disciplinary proceedings and take a different view than that had be ...
Madras High Court
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