Rajalingam Vs State
.... ion and tamper the witnesses and the investigation is almost completed. However, he would vehemently opposed to grant bail to the petitioner. 5. Considering the facts and circumstances and the fact that the investigation is almost completed and considering the period of incarceration underg ...
Madras High Court
Sneha Makwan Vs State
.... n is almost completed. Hence, he vehemently opposed to grant bail to the petitioner. 6. According to the prosecution, the defacto complainant sustained loss of Rs.69,88,120/- in the year of 2014 and now the value is more high, however, they sold to A3 and A4 and that now A1 was released on ...
Madras High Court
Manivannan Vs State
.... rdingly, 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 Sessions Judge, Special Court For Exclusive Trial of Cases under POCSO Act, Chenn ...
Madras High Court
Radha Krishnan And Others Vs Inspector Of Police
.... he petitioners are 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 ( one must be a blood surety), each for a like sum to the satisfaction of the learned XIV Metropolitan Magistrate, Egmore, Chennai, and on further condi ...
Madras High Court
Abdul Basith Vs State
.... l.Side) and perused the materials available on record including the statement recorded from the victim girl under Section 164 Cr.P.C. 6. Taking into consideration the facts and circumstances of this case and the submissions made by the learned counsel for the petitioner and taking note of t ...
Madras High Court
A.Vishwa Vs Inspector Of Police
.... case, this Court is inclined to grant bail to the petitioner. 6. Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to be released on bail i) on the petitioner is executing a bond for a sum of Rs.25,000/-(Rupees Twenty Five Thousand), with two suret ...
Madras High Court (Madurai Bench)
M.Balakrishnan Vs State
.... tioner has not able to mobilize the money and hence unable to comply with the said condition, he is still in prison. 3. The learned counsel for the petitioner states that the condition to deposit a sum of Rs.3,20,000/- is onerous and in case of a default bail, such onerous condition ought n ...
Madras High Court
Barath Vs State
.... per the witnesses and hamper the investigation and the investigation was completed and the final report was filed and the same is pending at the P.R.C. stage. Hence, he vehemently opposed to grant bail to the petitioner. 5. Considering the above facts and circumstances, and also considering ...
Madras High Court
M.Vadivelan Vs State
.... A1 and one previous case similar in nature pending against the petitioner. He would also submit that if he is released on bail, he would hamper the investigation and tamper the witnesses and the investigation is almost completed. However, he would vehemently opposed to grant bail to the petitio ...
Madras High Court
Saravanan Vs State
.... e deposit of the amount by the petitioner to the said Association would not amount to admission of guilt. The trial Court shall deal with the case independently on merits without reference to the amount deposited at the stage of bail. 7. Considering the facts and circumstance of the case an ...
Madras High Court
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