Ramprasath Vs Inspector Of Police
.... sed for grant of bail. 5. Heard the learned counsel on either side. 6. Considering 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, subject to the following cond ...
Madras High Court (Madurai Bench)
Terence @ Derens Vs Inspector Of Police
.... to the petitioner. 5. Heard the learned counsel on either side. 6. Considering the facts and circumstances of the case and considering the period of incarceration suffered by the petitioner and also considering the fact that there is no specific overtact against the petitioner, this C ...
Madras High Court (Madurai Bench)
Chinnaponnu @ Kakkakanni Vs State
.... al Magistrate, Kalasapakam, Tiruvannamalai District 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] the ...
Madras High Court
Suresh @ Panni Suresh Vs State
.... released on bail on executing a 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 II Additional District and Sessions Judge, Thiruvallur at Poonamallee and on further conditions that :- [a] the sureties shall affi ...
Madras High Court
K.P.Srinivas And Others Vs Assistant Commissioner Of Police And Others
.... rected to co-operate with the police for enquiry and at the time of conducting of the enquiry, the petitioner shall not be harassed by the police. The police cannot call the petitioner on a regular basis in the guise of enquiry without even registering an FIR and the Supreme Court of India in Lal ...
Madras High Court
Kavi Eswari And Others Vs Munikrishnan
.... he sale agreement to any 3rd parties, the assignment made in favour of the plaintiff is valid but, however it is disputed by the defendants that the sale agreement was executed only in favour of PW.1 and therefore the assignment made in favour of the plaintiff is barred. 24. A perusal of th ...
Madras High Court
Alex @ Alexpandiyan Vs State
.... accused had been granted bail. 6.Taking all the factors into consideration and the period of incarceration, this Court is 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 execu ...
Madras High Court
G.Ramasamy Vs State
.... ies 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] the petitioner shall report before the respondent police everyday at 10.30 a.m., until further orders. ...
Madras High Court
Ramesh Vs State
.... ner 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 satisfaction of the learned Judicial Magistrate, Omalur and on further conditions that: [a] the sureties shall affix their p ...
Madras High Court
Sedhupathi Vs State
.... 5.Taking all the factors into consideration and the period of incarceration, 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 ...
Madras High Court
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