Vikensh @ Pulippandi Vs State
.... oner 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 Sessions Judge, Special Court for Exclusive Trial of cases under POCSO Act, Dharmapuri and on further cond ...
Madras High Court
Krishnan Vs State
.... before the trial Court and hence, he strongly opposed to grant bail to the petitioner. 5.Considering the facts 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 condi ...
Madras High Court (Madurai Bench)
Raja Vs State
.... 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 Thousand only) with two sureties, ...
Madras High Court (Madurai Bench)
Virumandi Vs State
.... e, he strongly opposed to grant bail to the petitioner. 5.Considering the facts 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 ...
Madras High Court (Madurai Bench)
Thirunavukkarasu Vs Inspector Of Police
.... same and act accordingly. Further he would submit that earlier when the Petitioner along with other accused filed similar petition in Crl.O.P.(MD).No.14426 of 2020, this Court had granted an order of interim stay against the Investigating Officer not to file the report till the Criminal Origina ...
Madras High Court (Madurai Bench)
Petchimuthu @ Peatchimuthu Vs Inspector Of Police
.... l assault on her. He would further submit that this Court, by an order dated 09.02.2024 issued a direction to the Superintendent of Police, Tirunelveli to conduct investigation based on the statement of the victim girl and file a report before this Court and today a report is filed before this C ...
Madras High Court (Madurai Bench)
Selvaganesh Vs State
.... t, they had physical relationship. Now the petitioner ready to marry the girl. Hence, this Court may pass appropriate orders. 5.Considering the facts and circumstances of the case and considering the fact that the petitioner filed an undertaking affidavit stating that he will marry the victi ...
Madras High Court (Madurai Bench)
Soniya Vs State
.... dingly, 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 I, Hosur and on further conditions that:- [a] the sureti ...
Madras High Court
Radhakrishnan Vs State
.... /- (Rupees Ten Thousand only) each with two sureties, each for a like sum to the satisfaction of the learned Sessions Judge, Magalir Neethimandram (FTMC), Tiruppur and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond a ...
Madras High Court
Asokan And Others Vs State
.... Magistrate-II, Tiruvannamalai 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 their identity. [b] the petitioners shall rep ...
Madras High Court
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