Panneerselvam And Others Vs Inspector Of Police
.... 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 that: (a)the sureties shall af ...
Madras High Court (Madurai Bench)
Kompaiya Vs State
.... Hence, he prays for dismissal of bail application. 5.Heard. Perused the materials available on record. 6.Admittedly, the petitioner is A7 and the huge quantity of Ganja was seized only from A1 to A6 and based on their confession, the petitioner/A7 was implicated and the seized quantity ...
Madras High Court (Madurai Bench)
R. Anbazhahan Vs State Of Tamilnadu
.... he following conditions: 4.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 Thousand only) with two sureties, each for a like sum to the satisfaction of the learned XV M.M Court, Chennai , and on further condi ...
Madras High Court
Gowtham Vs State
.... oner, I am inclined to grant bail to the petitioner subject to the following conditions: 5.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 fresh sureties, each for a like sum to the satisfacti ...
Madras High Court
Saranya Vs State
.... 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 No.II, Kallakurichi and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impression in the surety b ...
Madras High Court
Srinivasan Vs State
.... oner 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 learned Judicial Magistrate, Tirukalukun ...
Madras High Court
Shallam @ Abdul Shallam Vs State
.... ioner 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 learned VII Additional Sessions Judge, Chennai and on further conditions that :- [a] the sureties shall affi ...
Madras High Court
Annadurai Vs State
.... 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 Judicial Magistrate, Thiruvarur and on further conditions that :- [a] the sureties shall affix their photographs and Left Thumb Impres ...
Madras High Court
Muneer Ahmed Vs State
.... so been filed and taken cognizance as C.C.No.2947 of 2023 and the matter is now pending before the IX Metropolitan Magistrate, Saidapet, Chennai. 14.In the affidavit filed by the petitioner, he had stated as follows: “6.I state that I am in judicial custody for past 146 days if I am re ...
Madras High Court
Vibin Raj Vs Inspector Of Police
.... is Court is inclined to grant bail to the petitioner with certain conditions. 6.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 ...
Madras High Court (Madurai Bench)
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