R.Chinnammal Vs Inspector Of Police And Others
.... ve poured kerosene on the sister of the Petitioner and set her ablaze resulting in her death. Now the sessions trial had proceeded before the Trial Court. The Petitioner filed a petition in Crl.M.P.No.3050 of 2023 in S.C.No.213 of 2018 before the Trial Court, seeking permission to receive the doc ...
Madras High Court (Madurai Bench)
A.Thangarasu Vs Inspector Of Police And Others
.... ned Counsel for the Petitioner further submitted that on the date of occurrence i.e., on the date mentioned in the FIR, the Petitioner was undergoing training at Tamil Nadu Athletic Association for for 100 and 200 metres in Rockfort Academy, Trichy. Therefore, the Petitioner seeks to quash the FI ...
Madras High Court (Madurai Bench)
S.Asai Vs Inspector Of Police
.... of the case and also considering the period of incarceration suffered by the petitioner, the seized contraband is not the commercial quantity and it is a intermediate quantity, this Court is inclined to grant bail to the petitioner with certain conditions. 7.Accordingly, this Criminal Origi ...
Madras High Court (Madurai Bench)
P.Chinnara Vs Inspector Of Police
.... 2023 was dismissed as withdrawn on 15.06.2023 and the second application was dismissed by this Court, vide order, dated 02.01.2024, this is the third bail application filed by the petitioner. There is no change of circumstances. Hence, he vehemently opposed to grant bail to the petitioner. 5 ...
Madras High Court (Madurai Bench)
Jeeva And Others Vs Inspector Of Police
.... t that the petitioners are the college students and they indulged in quarrel with the complainant and threatened him. Further, no previous case is pending against the petitioners. Hence, he has no objection to grant bail to the petitioners. 5.Heard. Perused the materials available on recor ...
Madras High Court (Madurai Bench)
Bharath Vs State
.... rant bail to the petitioner subject to the following conditions: 5.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, each for a like sum to the satisfaction of the Judicial Magistrate ...
Madras High Court
Villan Kasi @ Kasi S/O. Munusamy Vs State
.... while granting interim bail, the petitioner had produced two sureties to the satisfaction of the Principal District and Sessions Court, Nagapattinam. 10. 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 Thousa ...
Madras High Court
S.Govindharaj Vs State
.... eleased on bail on executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties, each for a like sum to the satisfaction of the Judicial Magistrate No.II, Thirupathur and on further conditions that :- [a] the sureties shall affix their photographs and Left Thu ...
Madras High Court
Boopathi And Others Vs State
.... only) each with two sureties, each for a like sum to the satisfaction of the Judicial Magistrate No.II, Namakkal 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 Aadha ...
Madras High Court
Imran Basha Vs State Of Tamil Nadu
.... nt Advocate (Criminal side) raised strong objection to release the petitioner on bail stated that the petitioner was ranked as A1 and he is actively participated in the alleged offence. However, he admits that final report was filed before the Trial Court and was taken on file in SC No. 159 of 2 ...
Madras High Court
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