Vijayvembarasan Vs Inspector Of Police
.... nd circumstances of the case and also considering the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner with certain conditions. 7.Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to be released on ...
Madras High Court (Madurai Bench)
Ganguli Vs Inspector Of Police
.... with the defacto complainant, due to which, she became pregnant and she was forcibly took to the hospital and the fetus was aborted at the instigation of the petitioner. Hence, he vehemently opposed to grant bail to the petitioner. 5.Heard. Perused the materials available on record includi ...
Madras High Court (Madurai Bench)
Muthuramalingam Vs Inspector Of Police
.... ant bail, since there was a bar under Section 37 of NDPS Act. Further, one previous case is pending against the petitioner, which is not in similar nature. Accordingly, he prayed to dismiss the present petition. 5.On perusal of the entire records reveals that 2 kgs of ganja recovered from A1 ...
Madras High Court (Madurai Bench)
Muniyappan Vs Inspector Of Police
.... e quantity of the minerals seized from the petitioner, this Court is inclined to grant bail to the petitioner with certain conditions. 7.Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10,00 ...
Madras High Court (Madurai Bench)
Ganesh Kumar Vs Inspector Of Police
.... 6.Considering the facts and circumstances of the case and there is no one person injured in this case, this Court is inclined to grant bail to the petitioner with certain conditions. 7.Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to be released ...
Madras High Court (Madurai Bench)
Balaji Saravanan Vs State
.... He further stated that there are four previous cases against the petitioner. 6.Taking into consideration all the factors and the period of incarceration and also of the fact that the investigation has beencompleted, this Court is inclined to grant bail to the petitioner subject to the foll ...
Madras High Court
Sagayam @ Devasagayam Vs State
.... into consideration that even bail had been granted earlier and that the matter is now pending for trial which makes it clear that on the basis of it, which Court has to examine the facts on merits and particularly, taking the period of incarceration into consideration, this Court is inclined to ...
Madras High Court
Marimuthu Vs Inspector Of Police
.... lower appellate Court, hence, he prayed for suspension of sentence. 4.The learned Additional Public Prosecutor appearing for the respondent Police submitted that in this case, there are totally nine witnesses (PW1 to PW9) and seven documents (Exs.P1 to P7). PW1 is the defacto complainant, ...
Madras High Court
Ranjith Vs State
.... of 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 Magistrat ...
Madras High Court
V. Dhanush Vs State
.... 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 III at Pondicherry, and on further conditions that: [a] the sureties shall affix their photogra ...
Madras High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!