Chinnapaiyan @ Chinnavan @ Suriya And Others Vs State
.... 7. The learned Additional Public Prosecutor per contra submitted that the trial Court had considered the fact that it was not a case in counter as the occurrence took place at a different time; that the trial Court has carefully considered all the evidence and found the petitioners/appella ...
Madras High Court
Janakiraman Vs State
.... .10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate, Sholinghur and on further conditions that: [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may o ...
Madras High Court
Surya @ Prasanth Vs State
.... Magistrate, Egmore, Chennai, 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 petitioner shall re ...
Madras High Court
Divya Priya @ Anjali Vs State
.... 00/-, and produce two sureties out of the two sureties one surety to be a blood surety. 2.The learned counsel for the petitioner stated that the petitioner has found it difficult to produce blood sureties and also to deposit the cash as directed. 3.Taking into consideration, the condi ...
Madras High Court
Sekar @ Nai Sekar Vs State
.... ccordingly, 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 Judicial Magistrate Court, Mettupalayam, and on further conditions that: - [a] t ...
Madras High Court
Nirmala Vs State
.... Rs.10,000/- (Rupees Ten Thousand only) 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 ...
Madras High Court
Dr.E.Venkatesan Vs Registrar And Others
.... irect recruitment and promotion under CAS, provided under 10.0 is as follows: 10.1. Previous regular service, whether national or international as Assistant Professor, Associate Professor or Professor or equivalent in a University, College, National Laboratories or other scientific/professi ...
Madras High Court
Rajendran Vs Inspector Of Police
.... /- to each witness may be modified. 4. Learned Government Advocate (Criminal Side) submitted that the trial Court had allowed the petition seeking to recall the witnesses under Section 311 Cr.P.C. by imposing a cost of Rs.5000/- for each witness. He further submitted that the case in Speci ...
Madras High Court
K.Srinivasan Vs Inspector Of Police
.... /- to each witness may be modified. 4. Learned Government Advocate (Criminal Side) submitted that the trial Court had allowed the petition seeking to recall the witnesses under Section 311 Cr.P.C. by imposing a cost of Rs.5000/- for each witness. He further submitted that the case in Speci ...
Madras High Court
Sanjai Vs State
.... ingly, 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 No.I, Namakkal and on further conditions that: [a] the su ...
Madras High Court
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