Kubendran @ Kumar Vs Inspector Of Police
.... Public Prosecutor appearing for the State that the investigation is almost completed. 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 undertaking affidavit filed b ...
Madras High Court (Madurai Bench)
V.Eswaran Vs Deputy Superintendent Of Police
.... ng given before this Court, the alleged sale deed was cancelled and the purchaser, who filed another writ petition before this Court, also agreed to cancel the document, under which, the document itself was cancelled and the petitioner is ready to hand over the possession to the revenue official ...
Madras High Court (Madurai Bench)
Prashanth @ Tyson Vs State
.... te 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 II Metropolitan Magistrate, Egmore Court , Chennai and on further conditions that:- [a] the sureties shall affix their photographs and Left Thumb Impressio ...
Madras High Court
A.Ragu @ Raguraman Vs State
.... grant bail to the petitioner with 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) each with two sureties, each for a like sum to the satisfaction of the learned Pri ...
Madras High Court
Doss @ Bullet Doss Vs State
.... lling, to extend their sureties till completion of the trial or two fresh sureties), and two further sureties each for a like sum to the satisfaction of the learned Assistant Sessions Judge, Poonamalle, and on further conditions that: (a) the sureties shall affix their photographs and Left ...
Madras High Court
Ajay @ Ajith Vs State
.... red 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, Poonamallee and on further conditions that :- [a] the sureties shall affix their photographs ...
Madras High Court
Satheesh Vs Inspector Of Police
.... 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 XV Metropolitan Magistrate, George Town, Chennai and on further conditions that :- [a] the sureties ...
Madras High Court
Maharajan Vs Inspector Of Police
.... previous case is pending against the petitioner. 5. Considering the facts and circumstances of the case and considering the period of incarceration suffered by the petitioner and also considering the fact that there is no previous case pending against the petitioner, this Court is incline ...
Madras High Court (Madurai Bench)
Sathish Kumar Vs Inspector Of Police
.... also considering the period of incarceration suffered by the petitioner, this Court is inclined to grant bail to the petitioner, subject to the following conditions: 7. Accordingly, the petitioner is ordered to be released on bail on his executing a bond for a sum of Rs.10,000/-(Rupees Ten ...
Madras High Court (Madurai Bench)
Subramani @ Subiramani Vs Inspector Of Police
.... The learned Additional Public Prosecutor appearing for the respondent Police would submit that the investigation is pending and he would further submit that some of the accused yet to be arrested and hence, he vehemently opposed for grant of bail. 6. Considering the facts and circumstance ...
Madras High Court (Madurai Bench)
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