M.Manogaran Vs State
.... in due. But, the petitioner failed to repay the balance amount. He would submit that that if he is released on bail, he would tamper the witnesses and hamper the investigation and the investigation is almost completed. Hence, he vehemently opposed to grant bail to the petitioner. 5. On se ...
Madras High Court
Prabakaran Vs State
.... acts, it reveals that the petitioner is aged about 59 years and the defacto complainant is aged about 34 years and there is some affair between herself and the petitioner and when the same came to know other family members, the present complaint was lodged and on perusal of the confession stateme ...
Madras High Court
Balan And Others Vs State
.... spital for treatment and subsequently, he was discharged from the hospital. He would submit that if they are released on bail, he would tamper the witnesses and hamper the investigation and the investigation is almost completed. Hence, he vehemently opposed to grant bail to the petitioners. ...
Madras High Court
P.Ayyankumar Vs Revenue Tahsildar And Others
.... P.C., does not satisfies the ingredient mentioned under Section 110 of Cr.P.C. Therefore, the petitioner herein is before this Court challenging the summons issued for appearance. 3. This Court also finds that there is some error in the notice which does not satisfy the requirement under Se ...
Madras High Court
Dhilipan Vs State
.... so 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. 5. Considering the facts and circumstances and also the fact that the invest ...
Madras High Court
Susidharan Vs State
.... titioner. 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. 5. Considering the facts and circumstances and also the ...
Madras High Court
Murugaraj Vs Inspector Of Police
.... cts and circumstances of the case, the nature of allegation levelled against the petitioner and also considering the period of incarceration, this Court is inclined to grant bail to the petitioner. 6. Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to b ...
Madras High Court (Madurai Bench)
Praveen Vs Inspector Of Police
.... the Court under Section 164 Cr.P.C, she stated that she had a love affair with the petitioner and on her own volition, she went along with the petitioner. 5. Considering the facts and circumstances of the case and also considering the period of incarceration, this Court is inclined to gran ...
Madras High Court (Madurai Bench)
Nagaraj Vs State
.... pearance. 3. The learned Additional Public Prosecutor submits that due to non-appearance of the petitioner, Non-Bailable Warrant was issued by the Court, based on which, he was arrested on 21.02.2024. 4. Considering the facts and circumstances of the case, the period of incarceration ...
Madras High Court (Madurai Bench)
Rema Vs State
.... is having two previous cases, out of which, one case is relating to 302 IPC offence. However, he fairly submits that no one has been injured in the said occurrence. 5. Considering the facts and circumstances of the case, the period of incarceration and also considering the fact that no one ...
Madras High Court (Madurai Bench)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
