Gnanaraj Vs State
.... ed is an intermediate quantity and the petitioner has willfully and on his own volition agreed to contribute some amount for charitable purpose, this court is inclined to grant bail to the petitioner with certain conditions. 6. Accordingly, the petitioner shall make a non-refundable deposit ...
Madras High Court
Balan Vs State
.... ng a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties (Out of which, one must be a blood related surety) each for a like sum to the satisfaction of the learned Judicial Magistrate, Gudiyatham and on further conditions that: [a] the sureties shall affix their photo ...
Madras High Court
Arumugapandi Vs Inspector Of Police
.... he petitioner will not indulge in any other offence in future and he is ready to file an undertaking affidavit to that effect, before the respondent Police. 6. Considering the nature of allegation, the period of incarceration and also considering the fact that the petitioner is ready to fil ...
Madras High Court (Madurai Bench)
Thirumurugan And Others Vs Inspector Of Police
.... . In order to safeguard themselves, the petitioners shot the deceased. There is no motive on the part of the petitioners to kill the deceased. Therefore, he prays for grant of bail to the petitioners. 4. The learned Additional Public Prosecutor strongly opposes to grant bail on the poacher ...
Madras High Court (Madurai Bench)
T.Linganathan Vs Inspector Of Police
.... ted the offence, based on which, the accused persons were arrested. 5. Considering the nature of offence and the period of incarceration, this Court is inclined to grant bail to the petitioner. 6. Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to ...
Madras High Court (Madurai Bench)
G.Karthik Vs Inspector Of Police
.... of bail. 4.The learned Additional Public Prosecutor appearing for the respondent submits that the investigation has been completed and the charge sheet is also filed before the concerned Court. Hence, he strongly opposed to grant bail to the petitioner. 5.Considering the facts and cir ...
Madras High Court (Madurai Bench)
Raja Vs Inspector Of Police
.... of their residence address; iii) The petitioner shall report before the respondent police as and when required for the interrogation; iv) The petitioner shall not misuse the liberty granted to him by indulging in any further offence and shall not tamper with the prosecution witnesses ...
Madras High Court (Madurai Bench)
Mappillai Chamy Vs Inspector Of Police
.... that the petitioner has been implicated based on the confession statement of the co-accused, this Court is inclined to grant anticipatory bail to the petitioner. 6. Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to be released on bail in the event of ...
Madras High Court (Madurai Bench)
Kumaresan Vs State
.... udice to his rights and contentions before the trial Court. Merely, because the petitioner deposits the said amount, it would not amount to admission of his guilt. Therefore, it is open to the trial Court to deal with the case independently. 6. Taking into consideration the facts and circum ...
Madras High Court
Rudra Moorthi Vs State
.... taken to hospital for medical examination in spite of request made by the Doctor. On seeing the conduct of the the defacto complainant, she was not taken child for medical examination. Further, the allegation of the petitioner is that there was dispute between the petitioner and the police offi ...
Madras High Court
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