Gowtham Vs State
.... titioner is ordered to be 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 learned Judicial Magistrate No.II, Coimbatore and on further conditions that :- [a] the sureties shall af ...
Madras High Court
Arulprakash And Others Vs State
.... um to the satisfaction of the learned Judicial Magistrate, Thiruthuraipoondi 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 th ...
Madras High Court
Annamalai Vs State
.... 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 XVIII Metropolitan Magistrate, Saidapet, Chennai and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impressi ...
Madras High Court
Vinodkumar @ Sama Vinod Vs State
.... or a like sum to the satisfaction of the learned Principal Special Court EC & NDPS Act, Chennai, 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 ...
Madras High Court
Surya Vs State
.... ng 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 petitioner shall make a non-refundable deposit of Rs.5,000/- (Rupees five Thous ...
Madras High Court
Ishwarya Vs Inspector Of Police
.... mstances of the case and also considering the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner with certain conditions. 7. Accordingly, the petitioner is ordered to be released on bail on her executing a bond for a sum of Rs.10,000/- ...
Madras High Court (Madurai Bench)
Vembusudalai Vs Inspector Of Police
.... 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 with certain conditions. 6. Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of R ...
Madras High Court (Madurai Bench)
Guru Vs Inspector Of Police
.... etitioner, 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 for a like sum to the satisfaction ...
Madras High Court (Madurai Bench)
Petchimuthu @ Ajith Kumar Vs Inspector Of Police
.... er Court and also considering the period of 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 ...
Madras High Court (Madurai Bench)
Thenpandiyan Vs Inspector Of Police
.... ing the period of incarceration suffered by the petitioner and also considering the change in circumstances of the case, 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 f ...
Madras High Court (Madurai Bench)
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