Santhi Vs State
.... nly) each with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate, Polur 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 c ...
Madras High Court
Sadikul Vs State
.... 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 III, Cuddalore and on further conditions that: [a] t ...
Madras High Court
Arikandan @ Kannan @ Gim Kannan Vs Inspector Of Police
.... n bailable warrant, he was arrested and remanded to judicial custody on 15.12.2023. 7. Considering the facts and circumstances of the case and also considering the fact that the petitioner has voluntarily come forward to co-operate with the trial and also considering the fact that the petit ...
Madras High Court (Madurai Bench)
Kannan Vs Inspector Of Police
.... ecutor appearing for the respondent Police would submit that three previous cases are pending against the petitioner. 5. Considering the facts and circumstances of the case and considering the period of incarceration suffered by the petitioner and also considering the fact that the petition ...
Madras High Court (Madurai Bench)
Nagammal Vs Inspector Of Police And Others
.... vanam and to execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand Only) each, with two sureties. The photos of the accused and the sureties shall be affixed on the bail bond. 4. In the same order, it is clearly mentioned that if there is any violation of condition, the Investigatio ...
Madras High Court (Madurai Bench)
Uthayan Vs Inspector Of Police
.... said previous case is under Section 302 IPC offence. Hence, he vehemently opposed for grant of bail. 5. Considering the facts and circumstances of the case and considering the period of incarceration suffered by the petitioner and also considering the fact that this Court has already grant ...
Madras High Court (Madurai Bench)
Mangandidurai @ Mangandi And Others Vs Inspector Of Police
.... ring the facts and circumstances of the case and also considering the fact that the injured has been discharged from the Hospital, this court is inclined to grant bail to the petitioners, subject to the following conditions: 6. Accordingly, the petitioners are ordered to be released on bail ...
Madras High Court (Madurai Bench)
Praveen Kumar Vs Inspector Of Police
.... ng the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner, subject to the following 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) ...
Madras High Court (Madurai Bench)
Praveenkumar Vs Inspector Of Police
.... nces of the case and also considering the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner, subject to the following conditions: 6. Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs ...
Madras High Court (Madurai Bench)
Muniasamy Vs Inspector Of Police
.... grant of bail. 5. Considering the facts and circumstances of the case and considering the period of incarceration suffered by the petitioner and also considering the fact that though the petitioner prays interim bail before this Court, in order to give better treatment in a private hospita ...
Madras High Court (Madurai Bench)
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