A.Muthusamy Vs Azhagirisamy And Others
.... ner to examine certain witnesses connected with the documents that are marked as Exs.B1 to B7 to disprove such documents by adducing appropriate evidence. It is not in dispute, that at the relevant point of time when the application in question was filed is at the stage of plaintiffs evidence. Th ...
Madras High Court (Madurai Bench)
Ventalees Raj Vs Superintendent Of Police And Others
.... this Court that the respondent police is harassing him under the guise of an enquiry. 2. The learned Additional Public Prosecutor submits that the respondents have conducted a petition enquiry as against this petitioner in C.No.P1/6997/2023 and the same is now closed. 3. Recording the ...
Madras High Court (Madurai Bench)
Mutharasan And Others Vs Inspector Of Police
.... t taking decision on the complaint of the Petitioner, the respondent police has filed a final report. He further submits that a complaint and a counter complaint in a similar manner was filed in the year 2022 in Crime No.124 of 2021 and the same was quashed by this Court on the very same ground ...
Madras High Court (Madurai Bench)
T.Murugesan Vs Inspector Of Police
.... .Side) submitted that based on the complaint lodged by the petitioner, the respondent police registered an FIR in Crime No. 406 of 2021 and for the same, investigation is in progress. Hence, he seeks three months time to file final report before the jurisdictional Magistrate Court. 4.Record ...
Madras High Court (Madurai Bench)
Rajsantan And Others Vs Inspector Of Police And Others
.... Cancer Institute and her Uterus was removed. The defacto complainant has filed a divorce application in H.M.O.P.No.489 of 2018, before the Family Court, Madurai, as if that the first accused had deserted her and a decree was also granted in her favour and an ex-parte decree was also ordered and ...
Madras High Court (Madurai Bench)
Siva Vs State Of Tamil Nadu
.... rther submits that there is no records available in the file about the RCS notice served on the complainant. 4.Recording the said submission, this criminal original petition is closed with a direction to the respondent police to serve the RCS notice along with the final report to the petit ...
Madras High Court (Madurai Bench)
Gowtham And Others Vs State
.... (Rupees Ten Thousand only) each to the credit of Registered Advocate Clerk Association, Vellore, without prejudice to their rights and contentions before the trial Court. Merely, because the petitioners deposit the said amount, it would not amount to admission of their guilt. Therefore, it is o ...
Madras High Court
Thangapandian Vs State
.... with other accused were involved in selling prohibited tobacco products. He would submit that totally, two accused are involved in this case and he is arrayed as A1. He would also submit that if he is released on bail, he would hamper the investigation and tamper the witnesses and the investiga ...
Madras High Court
A.Shanmugavelu Vs State
.... is business, thereby he transferred a sum of nearly about Rs.61 lakhs to the petitioner, out of which, a sum of Rs.20 lakhs was paid by him and the remaining amount of Rs.41 lakhs is in due, but he failed to pay the same. He would submit that now he started his business and making profits, but o ...
Madras High Court
Pon Karuppasami Vs State
.... roducts. He would submit that one previous case pending against him. 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 petitioner. ...
Madras High Court
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