Parthiban Vs State
.... Rs.10,000/- (Rupees Ten Thousand only) each with two sureties, each for a like sum to the satisfaction of the Judicial Magistrate No.IV, Vellore and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate m ...
Madras High Court
Rickson Vs Inspector Of Police
.... petitioner with certain conditions. 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 only) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate, Thiruvaiyaru, and ...
Madras High Court (Madurai Bench)
Naveen Kannan @ Naveen Vs State
.... nditions. 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 only) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate, Krishnarayapuram, and on further conditions t ...
Madras High Court (Madurai Bench)
Ajith @ Poovarasan Vs Inspector Of Police
.... has contacted A4 over phone for one time and except that accusation, there are no other materials produced before this Court. Moreover, the entire seizure was only from A1 to A6 and based on their confession, the petitioner/A9 was implicated and the seized quantity is a commercial quantity. Cons ...
Madras High Court (Madurai Bench)
Karuppaiya And Others Vs State
.... Accordingly, the petitioners are ordered to be released on bail on their 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 learned Judicial Magistrate, Pattukottai, and on further conditions that: (a)a ...
Madras High Court (Madurai Bench)
Saravanan 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, each for a like sum to the satisfaction of the learned Judicial Magistrate, Pattukottai, Thanjavur District, and on further conditions that: (a)as ...
Madras High Court (Madurai Bench)
Kalaiyarasan Vs Inspector Of Police
.... , he opposed to grant bail to the petitioner. 5.Heard. Perused the materials available on record including the First Information Report. 6.Considering the facts and circumstances of the case and also considering the period of incarceration suffered by the petitioner and the injured is ...
Madras High Court (Madurai Bench)
Jabaraj Vs State
.... ased 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 Judicial Magistrate, Palladam, and on further conditions that: - [a] the sureties shall affix their photographs and Left Thumb Im ...
Madras High Court
Saravanan And Others Vs State
.... dered 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, Valappadi, and on further conditions that: - [a] the suretie ...
Madras High Court
Parthiban Vs State
.... open to the trial Court to deal with the case independently. 7. Taking into consideration the facts and circumstances and the submissions made by the learned counsels, this Court is inclined to grant bail to the petitioner subject to the following conditions: 8. Accordingly, the peti ...
Madras High Court
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