Ragavan Vs Inspector Of Police
.... f incarceration suffered 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 his executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each f ...
Madras High Court (Madurai Bench)
Ashok Kumar And Others Vs State
.... I am inclined to grant bail to the petitioners subject to the following conditions: 5.Accordingly, the petitioners are ordered to be released on bail on condition to execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties, each for a like sum to the satisf ...
Madras High Court
Appu @ Gunaranjan And Others Vs State
.... executing a 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 Judicial Magistrate No.II, Kancheepuram and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impres ...
Madras High Court
M. SathishKumar Vs State
.... Rs.10,000/- (Rupees Ten Thousand only)with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate Court, Trichengode and on further conditions that:- [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistr ...
Madras High Court
V. Karan Vs State Of Tamil Nadu
.... of Rs.10,000/- (Rupees Ten Thousand only) with two fresh sureties, each for a like sum to the satisfaction of the learned V Metropolitan Magistrate, Egmore, Chennai -8 and on further conditions that :- [a] the sureties shall affix his photographs and Left Thumb Impression in the surety bond ...
Madras High Court
Kalidas And Others Vs State
.... e released on bail on their executing a 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 Judicial Magistrate, Gudiyatham and on further conditions that :- [a] the sureties shall affix their photographs a ...
Madras High Court
Jeyakumar @ Jeyanth Jaya Puli Vs State
.... sand only) with two sureties(one surety must be relative of the petitioner) for a like sum to the satisfaction of the Judicial Magistrate No.1, Salem, and on further conditions that: - [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magis ...
Madras High Court
Johny @ John Paulra Vs State
.... ect to the following conditions: 7.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 satisfaction of the learned Judicial Magistrate No, IV Vellore an ...
Madras High Court
Jaya Suriya Vs State
.... 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 petitione ...
Madras High Court
Ragul @ Sanjai Ragul Vs State
.... o be released on bail on their executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties, for a like sum to the satisfaction of the XIV Metropolitan Magistrate, Chennai, and on further conditions that :- [a] the sureties shall affix their photographs and Le ...
Madras High Court
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