Diwakar @ Diwan Vs Inspector Of Police
.... d by the petitioner and the fact that the injured was discharged from the hospital, this court is inclined to grant bail to the petitioner, subject to the following conditions: 7. Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10,000/-( ...
Madras High Court (Madurai Bench)
Vijaya Kumar Vs Inspector Of Police
.... 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, each for a like sum to the satisfaction of the learned Judicial Magistrate, Thiruvaiyaru, Thanjavur District, and on further conditions th ...
Madras High Court (Madurai Bench)
Gopi Vs Inspector Of Police
.... learned Additional Public Prosecutor appearing for the respondent is directed to give the name, details of the children and bank account to the petitioner to pay the said amount or the petitioner may open the bank account in the name of the children and deposit the same. 5.Considering the ...
Madras High Court (Madurai Bench)
Loganathan Vs Inspector Of Police
.... ust for rehabilitation works. 6.It is made clear that the deposit of the amount by the petitioner to the Trust would not amount to admission of guilt. The trial Court shall deal with the case independently on merits without reference to the amount deposited at the stage of bail. 7.Cons ...
Madras High Court (Madurai Bench)
Mukesh And Others Vs Inspector Of Police
.... 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/A1 in Crl.O.P.No.3952 of 2024 shall stay at Nagercoil and report before the Kottar Police Station, ...
Madras High Court
Gopi Vs State
.... 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 Court at Arakkonam, Ranipet District, and on further conditions that: - [a] the sureties shall affix their photographs and Left Thumb Impression in the ...
Madras High Court
Elumalai Vs State
.... 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 Court No. V, Salem and on further conditions that:- [a] the sureties shall affix their photographs and Left Thumb Impression ...
Madras High Court
Mansur Aligan Vs State
.... ndition 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, Arani, and on further conditions that: - [a] the sureties shall affix their photographs and Left Thumb Impression in t ...
Madras High Court
Ravindran Vs State
.... 0,000/- (Rupees Ten Thousand only) each with two sureties, each for a like sum to the satisfaction of the learned Metropolitan Magistrate No.XVIII, Saidapet and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the ...
Madras High Court
Mugeshkumar Vs State
.... 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 learned V Metropolitan Magistrate, Egmore, Chennai and on further conditions that :- [a] the sureties shall affix the ...
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!