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
.... ce, 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 fr ...
Madras High Court (Madurai Bench)
Saranya Vs State
.... r 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 ...
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
.... tioner 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 aff ...
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 Impress ...
Madras High Court
Muneer Ahmed Vs State
.... o 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 rel ...
Madras High Court
Siluvai @ Silvester Vs Inspector Of Police
.... 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 and co-accused were enlarged on bail by this Court as well as the ...
Madras High Court (Madurai Bench)
Chenthuriyan Vs State
.... ed to judicial custody on 05.12.2023. Hence, he prays for bail. 4. The learned Additional Public Prosecutor appearing for the respondent would submit that one previous case is pending against the petitioner. Further, the earlier bail application filed by the petitioner was dismissed by the c ...
Madras High Court (Madurai Bench)
V.Muniyasamy And Others Vs State
.... he respondent Police strongly opposed to grant bail to the petitioners, stating that investigation is pending. 5. Considering the facts and circumstances of the case and also considering the period of incarceration suffered by the petitioners and the nature of allegation levelled against t ...
Madras High Court (Madurai Bench)
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