Muthu Vs Inspector Of Police
.... ed from the petitioner and one previous case pending against the petitioner in similar nature, this Court is inclined to grant bail to the petitioner with certain conditions. 7.Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to be released on bail on hi ...
Madras High Court (Madurai Bench)
Thambidurai Vs Inspector Of Police
.... ard. 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, the petitioner is not a habitual offender and the co-accused was enlarge ...
Madras High Court (Madurai Bench)
Chinnadurai Vs Inspector Of Police
.... , he opposed 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 and there is no in ...
Madras High Court (Madurai Bench)
Saravanan @ Jebara Vs State
.... he materials available on record. 6.Admittedly, the petitioner is not arrayed as accused in the FIR and the huge quantity of Ganja was seized only from A1 to A6 and based on their confession statement, the petitioner was implicated and the seized quantity from the petitioner is not a commer ...
Madras High Court (Madurai Bench)
Janakiraman Vs State
.... Taking into consideration the period of incarceration, 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 condition to execute a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with t ...
Madras High Court
Yaswanth Vs J.Arun
.... execute separate bonds 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, Arakkonam and on further conditions that: [a] the sureties shall affix their photographs and Left Thumb Impression in ...
Madras High Court
Tarik Asis @ Tarik Shek Vs State
.... inclined to grant bail to the petitioner subject to the following conditions: 7. 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) with two sureties, out of which, one surety must be a blood surety and other ...
Madras High Court
Annakili Vs State
.... dition 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 No. II, Thiruvannamalai and on further conditions that:- [a] the sureties shall affix their photographs and Left Thumb I ...
Madras High Court
Arunkumar Vs State
.... ns. 5. 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 Special Court for Trial of Narcotic Drugs and Psychotropic Substances Act ...
Madras High Court
Esaki Muthu Vs Inspector Of Police
.... overed from the petitioner and also considering the period of incarceration suffered by the petitioner, this court is inclined to grant bail to the petitioner with certain conditions. 7.Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10, ...
Madras High Court (Madurai Bench)
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