Pasupathi And Others Vs Inspector Of Police
.... he amount by the petitioners 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. 8.Considering the facts and circumstances of the case, this court is inclined to ...
Madras High Court (Madurai Bench)
Saravana And Others Vs Inspector Of Police
.... ordered to be released on bail on their 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 Judicial Magistrate, Thiruvidaimaruthur, Thanjavur District, and on further conditions that: (a)the pet ...
Madras High Court (Madurai Bench)
T.Arunkumar And Others Vs State And
.... 1. When the matter was taken up for hearing, Mr.A.Jeyaram, learned counsel for the petitioners sought permission of this Court to withdraw this Criminal Original Petition. He also made an endorsement to that effect. 2. Recording the same, this Criminal Original Petition is dismissed as with ...
Madras High Court (Madurai Bench)
Krishnan Vs Sub-Inspector Of Police
.... the petitioner is enlarged on bail, there will be no progress in the trial. Hence, he vehemently opposed for grant of bail to the petitioner. 5.Heard the learned counsel on either side. 6.Considering the facts and circumstances of the case and also considering the period of incarcerat ...
Madras High Court (Madurai Bench)
Selvaraj Vs State
.... earned counsel for the petitioner now pointed out the period of incarceration suffered by the petitioner which is more than 55 days. 7.Taking all the factors into consideration and the period of incarceration, this Court is inclined to grant bail to the petitioner subject to the following c ...
Madras High Court
C.Saranraj Vs State And Others
.... titioner and the 2 nd respondent were also present in person before this Court. In the joint compromise memo, it has been stated that the petitioner and the 2nd respondent have entered into a compromise and amicably settled their issues in Spl.SC.No.96 of 2022, pending on the file of the learne ...
Madras High Court
G.Palani Vs S.Panneerselvam
.... petitioner to recall P.W.1 for cross examination. However, this opportunity will be given only by putting the petitioner on condition. This Court is inclined to invoke Section 143 A of the Negotiable Instruments Act, 1881. Accordingly, the petitioner is directed to deposit 20% of the cheque amo ...
Madras High Court
A.Chandrasekar @ Chandru Vs Inspector Of Police And Others
.... investigation has been completed and a final report has been filed before the learned Judicial Magistrate, Madhavam and the same has been taken on file in PRC No.5 of 2024. 3.In view of the above development, the relief as sought for by the petitioner cannot be granted by this Court. Howeve ...
Madras High Court
I.P.Yesudoss Vs Superintendent Of Police
.... ed by this Court. 2. Heard Mr.Saratha Chandran, learned counsel for petitioner and Mr.A.Damodaran, learned Additional Public Prosecutor appearing for respondent. 3. Taking into consideration the facts and circumstances of the case, there shall be a direction to the Principal Sessions C ...
Madras High Court
Aided Primary School, Mathirimangalam Vs Government Of Tamil Nadu And Others
.... Organizer, Cook and Assistant and after making a review has decided certain criteria for educational qualification, age and distance for Direct Recruitment of Noon Meal Organizer, Cook and Assistant. Accordingly, the Government issued G.O.Ms.No.163, Social Welfare and Nutritious Meal Programme ...
Madras High Court
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