V.Eswaran Vs State
.... unsel appearing for the petitioner would submit that the petitioner is no way connected with the alleged offence and he has been falsely implicated in this case. He further submitted that except this petitioner, all the co-accused were enlarged on bail. He is in custody for more than 22 days. Th ...
Madras High Court (Madurai Bench)
A.Sakthivel Vs Inspector Of Police
.... h A1 and hence, he vehemently, opposed to grant bail to the petitioner. 5.Considering the facts and circumstances of the case and from the perusal of the FIR, no serious allegation was made against him, this Court is inclined to grant bail to the petitioner with certain conditions: 6.Ac ...
Madras High Court (Madurai Bench)
Vinoth Vs Inspector Of Police
.... od of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner with certain conditions: 6.Accordingly, this Criminal Original Petition is allowed and the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10,000/-(Rup ...
Madras High Court (Madurai Bench)
Vijayakumar @ Viji Vs Inspector Of Police
.... mstances of the case and also considering the fact that the earlier 11 previous cases, the petitioner was already enlarged on bail and the petitioner is in judicial custody from 01.02.2024 onwards, this Court is inclined to grant bail to the petitioner with certain conditions: 6.Accordingly, ...
Madras High Court (Madurai Bench)
Sivaindhukumar Vs Sub Inspector Of Police
.... Accordingly, this Criminal Original Petition is allowed and 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 of the Judicial Magistrate Court, Valliyoor, and on f ...
Madras High Court (Madurai Bench)
Ranjithkumar Vs State
.... 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.IV, Salem and on further conditions that :- [a] the sureties shall affix their pho ...
Madras High Court
Jaisankar Vs State
.... only) each with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate, Polur, 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 ...
Madras High Court
Surendiran Vs State
.... efore, it is open to the trial Court to deal with the case independently. 7. Taking 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. According ...
Madras High Court
Vethanayagam (Karthik) Vs State
.... Thousand only) each with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate, Gudiyatham 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 ...
Madras High Court
Chennammal Vs State
.... the following conditions: 6. Accordingly, the petitioner 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.1, Salem and on further c ...
Madras High Court
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