C.Chandramohan Vs Inspector Of Police
.... of the said vehicles were not handed over to the defacto complainant's company. Further, the accused persons sold the said vehicles to some other persons and failed to repay the loan amount. Hence, the case. 3. The learned counsel appearing for the petitioner submits that the petitioner is ...
Madras High Court (Madurai Bench)
Sullan Madhavan @ Madhavan Vs Principal Secretary To Government And Others
.... u was arrested in the ground case as early as on 24.07.2023 and the detention order was passed on 15.10.2023. This shows an inordinate delay in passing the detention order, which is also unexplained. The live and proximate link between the arrest of the detenu and the need for passing the order ...
Madras High Court (Madurai Bench)
Patturaj And Others Vs Inspector Of Police
.... eleased on bail i) on the petitioner executing a bond for a sum of Rs.25,000/-(Rupees Twenty Five Thousand) with two sureties each for a like sum to the satisfaction of the learned Judicial Magistrate, Sankarankovil, Tenkasi District. ii) The petitioner and the sureties shall submit a ...
Madras High Court (Madurai Bench)
Srinivas Vs State
.... tors into consideration and also considering the period of incarceration suffered by the petitioner, I am inclined to grant bail to the petitioner subject to the following conditions: 6.Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond for a sum of ...
Madras High Court
Madhan Vs State
.... nd the matter is now pending in P.R.C.No.8 of 2023. He further submitted that A1 is still absconding and is in Malaysia. 5.The earlier petition seeking bail was dismissed on 27.03.2024 in Crl.O.P.No.7087 of 2024. It is also stated that all the other accused had been arrested and had been g ...
Madras High Court
Bala @ Balasubramaniyam Vs State
.... y the petitioner, I am inclined to grant bail to the petitioner subject to the following conditions: 5.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 t ...
Madras High Court
V. Abishek Vs State
.... ection, she committed suicide. 6.The learned counsel for the defacto complainant, however, pointed out the direct overt act of the petitioner herein, which led to the daughter of the defacto complainant committing suicide. 7.I have to balance both the version, but the fact that the pet ...
Madras High Court
Jayapal Vs State
.... umstances of the case, the petitioner is enlarged on bail on the following conditions :- i. the petitioner shall execute a bond for Rs.10,000/- (Rupees Ten Thousand only) with two sureties, of whom, one should be a blood relative, each for a like sum to the satisfaction of the learned Judic ...
Madras High Court
Dhayalan Vs Inspector Of Police
.... e case, the petitioner is enlarged on bail on the following conditions :- i. the petitioner shall execute a bond for Rs.10,000/- (Rupees Ten Thousand only) with two sureties, of whom, one should be a blood relative, each for a like sum to the satisfaction of the learned District Munsif cum ...
Madras High Court
Thiyagarajan Vs State
.... 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.10,000/- (Rupees Ten Thousand only) with two sureties, of whom, one should be a blood relative, each for a like sum to the sat ...
Madras High Court
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