Muthukannan Vs State
.... dition 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, Madukkarai and on further conditions that: [a] the sureties shall affix their photographs and Left Thumb Impression in the sur ...
Madras High Court
S.Dilli Vs N.Sulochana
.... 3. Taking into consideration the facts and circumstances of the case and the reasons assigned by the learned counsel for the petitioner, the time granted to the petitioner is extended for a period of one week from today to deposit the 20% of the compensation amount. It is made clear that no furt ...
Madras High Court
M.Rajiv Gandhi Vs State
.... used namely Rajiv Gandhi driven his Eicher Vehicle bearing Registration No. TN 02 BQ 2347 in a rash and negligent manner and knocked down the deceased and sustained injuries on his head, hands and legs also sustained fracture injuries and died on the spot. Hence the complaint. 5.1.He furth ...
Madras High Court
Aswin Vs State
.... itioner) each for a like sum to the satisfaction of the learned Judicial Magistrate, Tiruchengode, 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
R.Selvanayagi Kannan Vs Government Of Tamil Nadu And Others
.... been broadly settled by the Supreme Court in the case of J.D.Srivastava vs. State of Madhya Pradesh and Others [1984 (2) SCC 8], it has been held as under:- “The law relating to compulsory retirement has now crystallised into definite principles, which could be broadly summarised thus: ...
Madras High Court
Balakrishna Prabhu Vs State And Others
.... in Crime No.263 of 2021. This Court also enquired both the parties and was satisfied that the parties have come to an amicable settlement between themselves. 4. Under such circumstances, no useful purpose will be served in keeping the First Information Report pending, even though, the offe ...
Madras High Court
U.Suganthan Vs State And Others
.... e stated that the complaint itself was given under a wrong impression and therefore, he is not interested in prosecuting this case. 4. Under such circumstances, no useful purpose will be served in keeping the case pending, even though, the offences involved are not compoundable in nature. I ...
Madras High Court
Sathiyaraj Vs Inspector Of Police
.... ail 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 on further conditions that: (a) as per the undertaking given by the petitioner, the petitioner shal ...
Madras High Court (Madurai Bench)
Manikandan And Others Vs Inspector Of Police
.... nsel on either side. 6. Considering the facts and circumstances of the case and also considering the period of incarceration suffered by the petitioners, this Court is inclined to grant bail to the petitioners, subject to the following conditions: 7. Accordingly, the petitioners are or ...
Madras High Court (Madurai Bench)
Veeramanikandan Vs Inspector Of Police
.... he facts and circumstances of the case and considering the period of incarceration suffered by the petitioner and also considering the fact that the maximum amount has been recovered from the petitioner, this Court is inclined to grant bail to the petitioner, subject to the following conditions: ...
Madras High Court (Madurai Bench)
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!