Muthu Vs Inspector Of Police
.... 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 fact that the petitioner is a cleaner of the lorry and also considering the fact that the investigati ...
Madras High Court (Madurai Bench)
Chinnathambi Vs Inspector Of Police
.... ending before the concerned Office and till now, the petitioner has not taken any action. Hence, he vehemently opposed for grant of bail. 5. Considering the facts and circumstances of the case and considering the period of incarceration suffered by the petitioner, this Court is inclined to ...
Madras High Court (Madurai Bench)
Ranganathan Vs State
.... faction of the learned X Metropolitan Magistrate, Egmore at Chennai and on further conditions that: [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identit ...
Madras High Court
S.Surya Vs State
.... ordingly, 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 I Additional District Judge, Tiruppur and on further conditions that :- [a] the s ...
Madras High Court
Sundharaj Vs State
.... nly) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate Court, Harur, and on further conditions that: - [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar ...
Madras High Court
Mariya Soosai Alphonse Vs State
.... ment of the contraband. 5. On perusal of the records revealed that the petitioner is arrayed as 7th accused. Admittedly, the petitioner has been implicated as accused on the confession statement of the first accused. Though, the contraband was seized on 07.02.2022, the petitioner was secure ...
Madras High Court
Pandiswaran Vs State
.... tally 60 kgs were seized and were mixed and taken in three separate white colour gunny bags of 20 kgs each and thereafter, from the same, samples were drawn. Pointing out this particular statement, the learned counsel urged that there are reasonable grounds to hold that the petitioner would be a ...
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 c ...
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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