Palanisamy Vs State
.... ow, the case is pending for committal before the learned Judicial Magistrate No.II, Dindigul in PRC.No.82 of 2023. 5. Considering the facts and circumstances of the case and the period of incarceration and filing of final report, this Court is inclined to grant bail to the petitioner. ...
Madras High Court (Madurai Bench)
Krishnaveni Vs State
.... rights and contentions before the trial Court. Merely, because the petitioner deposits the said amount, it would not amount to admission of her guilt. Therefore, it is open to the trial Court to deal with the case independently. 6 Taking into consideration the facts and circumstances of thi ...
Madras High Court
V.Purusothaman Vs Inspector Of Police
.... ases pending against him. He would submit that that if he is released on bail, he would tamper the witnesses and hamper the investigation and the investigation is almost completed. Hence, he vehemently opposed to grant bail to the petitioner. 5. Considering the above facts and circumstances ...
Madras High Court
Tamilarasan Vs State
.... and the learned Government Advocate (Crl.Side) and perused the materials available on record. 5. Taking into consideration the facts and circumstances of this case and the submissions made by the learned counsel for the petitioner and considering the age of the petitioner and the period of ...
Madras High Court
S.kaviraj Vs State
.... Thousand only) with two sureties ( one must be a blood surety), each for a like sum to the satisfaction of the learned Special District Judge, special Court for Essential commodities Act and NDPS Act cases, Chennai, and on further conditions that: [a] the sureties shall affix their photogra ...
Madras High Court
Chandrasekar Vs State
.... im girl under Section 164 Cr.P.C. 5. Taking into consideration the facts and circumstances of this case and the submissions made by the learned counsel on either side and taking note of the fact that the investigation in this case is almost completed, this Court is inclined to grant bail to ...
Madras High Court
M.Sabari @ Sabarirajan Vs State
.... the petitioner subject to 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, for a like sum to the satisfaction of the learned The District Munsif cu ...
Madras High Court
A.Sabitanand Saha (Sarzan) Vs State
.... titioner has purchased the property, now has lost the money and also undergone the mental agony since she was also implicated as an accused in this case. Now her name has been deleted from the FIR. He further submits that the accused are very influential persons and the respondent Police have no ...
Madras High Court (Madurai Bench)
Anbu @ Anpazhagan Vs Inspector Of Police
.... 2023. 5. It appears that the earlier bail petition filed by the petitioner/A1 was dismissed by this Court on 16.02.2024 considering his previous antecedents. The petitioner is having 27 previous cases and it appears that most of the cases were registered under Section 110 of Cr.P.C., and o ...
Madras High Court (Madurai Bench)
Abdul Kupoor @ Abdul Kapoor Vs State
.... to complainant, who is a practising Advocate and also a Member of the Tirunelveli Bar Association has started a Finance Company and registered the same as SFIN and INVST. The petitioner was appointed as a Manager in the Finance Company and he was working from the year 2015 and 2019. The allegatio ...
Madras High Court (Madurai Bench)
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