A.Thennarasu Vs District Collector And Others
.... for permission was not granted by the respondent police and therefore, the petitioner has filed this petition. He further submits that the petitioner has also obtained the approval of FSSAI. 3.The learned Additional Public Prosecutor submits that the respondents police have permitted the p ...
Madras High Court (Madurai Bench)
S.Gomathi Vs District Collector And Others
.... d in the name of the writ petitioner. 5.The learned counsel appearing for the 6th respondent submits that a sum of Rs.17 Lakhs was paid by cheque in favour of the 9th respondent and it has also been encashed. 6.The petitioner would claim that the ninth respondent is not living with her ...
Madras High Court (Madurai Bench)
Lawrence Vs Inspector Of Police
.... ts that the petitioner is not having any previous case. 5. Considering the quantum of minerals, the period of incarceration and also considering the fact that the petitioner is not having any previous case, this Court is inclined to grant bail to the petitioner. 6. Accordingly, this C ...
Madras High Court (Madurai Bench)
Periyasamy Vs Inspector Of Police And Others
.... no infection on the victim. 5. Considering the facts and circumstances of the case and considering 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 be release ...
Madras High Court (Madurai Bench)
Asha Vs Inspector Of Police
.... in this case was already granted bail on 04.04.2024 in Crl.O.P.(MD) No.5204 of 2024. 5. Considering the facts and circumstances of the case, also considering the period of incarceration and the grant of bail to the co-accused, this Court is inclined to grant bail to the petitioner. 6. ...
Madras High Court (Madurai Bench)
Mahendhiran And Others Vs Inspector Of Police
.... nnocents and they are in no way connected with the alleged offence. 4. The learned Government Advocate (Crl.Side) raised serious objection and also sought time for filing counter. 5. Considering the rival submission made and considering the facts and circumstances of the case and consi ...
Madras High Court (Madurai Bench)
Solomonraj Vs Inspector Of Police
.... in no way connected with the alleged offence. 4. The learned Government Advocate (Crl.Side) submits that the petitioner and other accused have break opened the locker and taken away a sum of Rs.34,00,000/-, which was kept in the Community Locker. 5. Considering the objections of the le ...
Madras High Court (Madurai Bench)
M.Vignesh Vs Inspector Of Police
.... most completed and also there is no previous case pending against the petitioner. 5. Considering the facts and circumstances and the fact that the investigation is almost completed, and there is no previous case pending against him and the victim also discharged from the hospital and the co ...
Madras High Court
Lokesh Vs Inspector Of Police
.... m and also considering the period of incarceration undergone by the petitioner, this Court is inclined to grant bail to the petitioner with certain conditions. 6. Accordingly, the petitioner is ordered to be released on bail on executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand ...
Madras High Court
S.Kulasegaran Vs State
.... gone by the petitioner and also the petitioner working as teacher for more than 15 years in the said School. Further, the investigation is almost completed. Hence, this Court is inclined to grant bail to the petitioner. 6. Accordingly, the petitioner is ordered to be released on bail on his ...
Madras High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!