S.Naveen Vs State
.... ed has also been in judicial custody for more than a month. The investigation should have been completed by now. 6. Considering the facts and circumstances of the case, the petitioner is enlarged on bail on the following conditions :- i. the petitioner shall execute a bond for Rs.10,0 ...
Madras High Court
R.Sakthivel Vs Special Sub Inspector Of Police
.... ll report before the respondent police daily at 10.30. a.m for a period of two weeks and thereafter shall appear as and when required and also shall co-operate for investigation. iv) The petitioner shall not misuse the liberty granted to him by indulging in any further offence and shall not ...
Madras High Court (Madurai Bench)
Ranjith @ Ranjith Kumar Vs Inspector Of Police
.... one Parameshwaran, who is arrayed as A2 and from his confession statement, they have fixed the petitioner as A1. 5. Considering the facts and circumstances of the case, the period of incarceration, the antecedents of the petitioner and also considering the fact that the investigation agenc ...
Madras High Court (Madurai Bench)
Patturaj And Others Vs Inspector Of Police
.... the said occurrence, no one has been injured. 5. Considering the facts and circumstances of this case and the fact that no one has been injured in this case and also considering the period of incarceration, this Court is inclined to grant bail to the petitioners. 6. Accordingly, this ...
Madras High Court (Madurai Bench)
Kumar Vs Inspector Of Police
.... e petitioner is arrayed as A3 in this case. 5. Considering the nature of allegation as against the petitioner and also considering the period of incarceration, this Court is inclined to grant bail to the petitioner. 6. Accordingly, this Criminal Original Petition is ordered and the pe ...
Madras High Court (Madurai Bench)
M.Sheik Mohamed Yasin Vs Inspector Of Police
.... spondent submits that it is a murder for gain. Based on the call details, the petitioner was arrested on 16.08.2023. Now, the investigation in this case has been completed and a charge sheet has been laid before the Fast Track Mahila Court, Srivilliputhur in SC.No.273 of 2023. 5. Consideri ...
Madras High Court (Madurai Bench)
Arun @ Arunkumar Vs Inspector Of Police
.... ioner is also a relative of A2. The investigation has already been completed and charge sheet has also been laid before the concerned Court. 5. Considering the facts and circumstances of this case and considering the fact that recovery has been made from A1 and A2 alone and this petitioner ...
Madras High Court (Madurai Bench)
Rajasekaran Vs Sub Inspector Of Police
.... or submits that the petitioners have no previous cases pending against them. 5. Considering the facts and circumstances of the case and the considering the fact that the petitioners have no previous cases, this Court is inclined to grant bail to the petitioners. 6. Accordingly, this C ...
Madras High Court (Madurai Bench)
Vasantha Ramasamy Vs Hindu Religious And Charitable And Others
.... asamy Mandapam situated at Outpost, Thallakulam, Madurai District. 2. The petitioner appears to have litigations with the third respondent in O.S.No.357 of 2003 before the Sub-Court, Madurai and in O.A.No.9 of 2003 before the second respondent. 3. The learned Standing Counsel for the ...
Madras High Court (Madurai Bench)
Pratheep Vs Inspector Of Police
.... t Advocate (Crl.Side) raised serious objection on the ground that the petitioner is having one previous case. The petitioner has used the vehicle without any registration number and registration number of the vehicle found was removed and therefore, the police suspect this vehicle might be a the ...
Madras High Court (Madurai Bench)
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