K.Pandiarajan And Others Vs Commissioner Of Police
.... . The petitioner is directed to co-operate with the police for enquiry and at the time of conducting of the enquiry, the petitioner shall not be harassed by the police. The police cannot call the petitioner on a regular basis in the guise of enquiry without even registering an FIR and the Suprem ...
Madras High Court
Karan Vs Commissioner Of Police
.... ect the respondent not to harass the petitioner in the guise of enquiry. 2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent. 3. The learned Additional Public Prosecutor submitted that the petitioner is not required ...
Madras High Court
S.Ranjith Vs State
.... ry. 2. When the matter is taken up for hearing, the learned Additional Public Prosecutor on instructions submitted that the petitioners are arrayed as accused 1 and 2 in Crime No.127 of 2024. 3. Under such circumstances, once the regular FIR has been registered, the question of “Not t ...
Madras High Court
M.Arumugam And Others Vs State And Others
.... ect the respondent not to harass the petitioner in the guise of enquiry. 2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent. 3. The learned Additional Public Prosecutor submitted that the petitioner is not required ...
Madras High Court
G.Bharath Kumar And Others Vs State
.... ect the respondent not to harass the petitioner in the guise of enquiry. 2. Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent. 3. The learned Additional Public Prosecutor submitted that the petitioner is not required ...
Madras High Court
R.Prabhakaran Vs Inspector Of Police
.... petitioner is directed to co-operate with the police for enquiry and at the time of conducting of the enquiry, the petitioner shall not be harassed by the police. The police cannot call the petitioner on a regular basis in the guise of enquiry without even registering an FIR and the Supreme Cour ...
Madras High Court
R.Palani Vs Inspector Of Police
.... 220 of 2023 before the concerned Magistrate Court. 2. The learned Additional Public Prosecutor on instructions submitted that the investigation was completed and a closure report was filed as mistake of fact on 25.03.2024. The learned Additional Public Prosecutor submitted that the RCS not ...
Madras High Court
Senthilkumar Vs Inspector Of Police
.... dering the facts and circumstances of the case and also considering the quantity of the banned tobacco products 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 petit ...
Madras High Court (Madurai Bench)
Antonyraj Vs Inspector Of Police
.... 18471, 18463 and 19465 of 2023 respectively. He would further submit that the petitioner is in judicial custody from 06.08.2022 and seeks bail. 4. The learned Government Advocate (Crl. Side) appearing for the respondent police submitted that the co-accused have already released on bail and ...
Madras High Court (Madurai Bench)
Surya Prakash Vs Inspector Of Police
.... ce, he has no objection to grant bail to the petitioner. 5.Heard. Perused the materials available on record including the First Information Report. 6.Considering the facts and circumstances of the case and also considering the period of incarceration suffered by the petitioner, this C ...
Madras High Court (Madurai Bench)
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