Akshaya Vs Commissioner Of Police Madurai City, Madurai And Others
.... s only) from the family members of her husband and thereafter, her complaint was closed. The petitioner had kept quiet all along and now in the year 2024, has given a complaint alleging that her husband is found missing and his whereabouts are not known. The preliminary enquiry reveals that the ...
Madras High Court (Madurai Bench)
Kumutha Vs S.Manivannan
.... r extension of time, which was dismissed by the learned II Additional District and Sessions Judge, Thanjavur. Hence, the petitioner is before this Court. 2. The learned counsel for the petitioner submits that the petitioner is having a good case in the appeal. The petitioner could not mobil ...
Madras High Court (Madurai Bench)
Sathish Vs State
.... 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 ( one must be a blood surety), each for a like sum to the satisfaction of the learned XVIII Metropolitan Magistrate, Saidapet, Chennai, and on further conditions that: ...
Madras High Court
Manikandan Vs State
.... dingly, 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 ( one must be a blood surety), each for a like sum to the satisfaction of the learned Judicial Magistrate, Arakkonam, and on further conditions th ...
Madras High Court
Mamon Vs State
.... er 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 ( one must be a blood surety), each for a like sum to the satisfaction of the learned Judicial Magistrate No.I, Salem, and on further conditions that: [a] the s ...
Madras High Court
Mohana Vs State
.... bail on his executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties ( one must be a blood surety), each for a like sum to the satisfaction of the learned Munsif Cum Judicial magistrate, Shozhinganallur, Chennai, and on further conditions that: [a] the suretie ...
Madras High Court
Yovan Vs State
.... 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 ( one must be a blood surety), each for a like sum to the satisfaction of the learned Principal Special Court for EC and NDPS Act, C ...
Madras High Court
Shahul Hameed Vs State
.... was not recovered from this petitioner and also there is no previous case pending against the petitioner. Hence, this Court is inclined to grant bail to the petitioner. 6. Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10,000/- (Rupees ...
Madras High Court
Naina Mohammed Vs State And Others
.... cably and prays for allowing this petition. 4. The learned Government Advocate (Crl. Side) appearing for the first respondent submitted that out of 40 witnesses 10 witnesses have been examined and prays for dismissal of this petition. 5. Heard the learned counsel appearing on either si ...
Madras High Court (Madurai Bench)
Gayathiri And Others Vs Inspector Of Police
.... ob to the defacto complainant's relatives, had received a sum of Rs.42,00,000/- and thereafter, they cheated her. 3.Considering the rival submissions, this Court is inclined to grant interim anticipatory bail to the petitioners till 11.06.2024, enabling them to appear before the respondent ...
Madras High Court (Madurai Bench)
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