Indira Kumari Vs State
.... his Court is inclined to grant bail to the petitioner subject to the following conditions: 6.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 the satisfa ...
Madras High Court
Elumalai Vs State
.... the present petitioners. 4.The learned counsel for the petitioner pointed out that the co-accused had been granted bail in Crl.O.P.No.16116 of 2020 on 29.10.2020, among other conditions, the co-accused were directed to deposit the original title sale deed before the Judicial Magistrate No.I ...
Madras High Court
P.Ravichandran Vs Commissioner Of Police And Others
.... r petitioner and Mr.A.Damodaran, learned Additional Public Prosecutor appearing for respondents. 3. Taking into consideration the facts and circumstances of the case and without going into the merits of the case, there shall be a direction to the third respondent to deal with the representa ...
Madras High Court
D.Muruganandam And Others Vs State
.... ions: 5.Accordingly, the petitioners are ordered to be released on bail on condition to execute separate bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties, each for a like sum to the satisfaction of the District Munsif cum Judicial Magistrate Court, Madhavaram, ...
Madras High Court
S.Vijay Vs State Of Tamil Nadu And Others
.... also bear in mind the parameters laid down by the Apex Court in Neeharika Infrastructure Pvt.Ltd., case reported in 2021 SCC Online SC 315. Any finding on facts will also have a bearing on the investigation conducted by the respondent Police. It is also seen from records that the respondent poli ...
Madras High Court
Sai Shivanagere Vs M/s.Kaleesuwari Refinery Private Limited
.... 09.02.2024 and 14.02.2024. 3. The learned counsel for the respondent/petitioner also does not deny the said fact. 4. Since neither the name of the applicant nor the name of the counsel for the applicant was printed in the cause list on 09.02.2024 and 14.02.2024, the Non-Bailable Warr ...
Madras High Court
Project Director Vs Ettikan And Others
.... en the parties. 12. Now the issue to be decided is whether the first respondent/landowner is entitled only balance principle amount of Rs.11,03,228/- or together with interest at the rate of 15% from 10.10.2004 till 11/16 the date of deposit before the Court. According to the revision petit ...
Madras High Court
K.Uma Vs State
.... ow taken control of the said property. A2 and A3 had been granted bail. 6.Taking all these factors into consideration and also of the fact that two of the co-accused had been granted bail and there is progress in investigation, this Court is inclined to grant bail to the petitioner subject\ ...
Madras High Court
Fridijo Jacob And Others Vs State
.... aman. (d) I submit that Accused No.2 (Prakash) and Accused No.3(Zahir Ahamed), undertake to jointly provide work for a period of two years from today to one dependent/ family member/ nominee of the victims mentioned in paragraph (a) above.” 9.The learned Government Advocate (crl.side) ...
Madras High Court
Nambi Narayanan @ Nambi Vs State
.... ors into consideration, this Court is inclined to grant bail to the petitioner subject to the following conditions: 6.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 ...
Madras High Court
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