G.Selvan And Others Vs Inspector Of Police And Others
.... from the first Respondent, would submit that the Petitioners herein had been absconding for such a long time. If they had any objections they ought to have raised before the commencement of trial, but they have allowed the trial Court to proceed with the trial till it reached the stage of argume ...
Madras High Court (Madurai Bench)
Thilak Vs State
.... consent of the victim girl, the petitioner had a physical relationship with her, pursuant to which, she got pregnant. Considering the facts and circumstances of the case and the period of incarceration and the fact that the petitioner is the uncle of victim girl and he has agreed to marry the vi ...
Madras High Court (Madurai Bench)
Sathyaraj Vs State
.... or bail. 4. The learned Government Advocate (Crl.side) appearing for the respondent would submit that the investigation is yet to be completed. 5. Heard the learned counsel on either side. 6. Considering the facts and circumstances of the case and the period of incarceration, thi ...
Madras High Court (Madurai Bench)
Sakthi @ Dhinakaran Vs State
.... eceased has lost his life and the defacto complainant sustained injuries. Subsequently, the defacto complainant was discharged from the hospital and the petitioner is having five previous cases which are similar in nature. Hence, he vehemently opposed for grant of bail. 5. Heard the learne ...
Madras High Court (Madurai Bench)
V.Pandivel Vs Inspector Of Police
.... he deceased has lost his life and the defacto complainant sustained injuries. Subsequently, the defacto complainant was discharged from the hospital and the petitioner is having four previous cases which are similar in nature. Hence, he vehemently opposed for grant of bail. 5. Heard the le ...
Madras High Court (Madurai Bench)
Preethi Vs State
.... d on bail on condition to execute a separate 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 Judicial Magistrate No.II, Alandur and on further conditions that:- [a] the sureties shall affix their photographs ...
Madras High Court
Ravichandran Vs State
.... similar relief. 6.It is made clear that this arrangement is only with respect to the allegations made by P.Ramakrishnan S/o. Ponnusamy, the defacto complainant and not with respect to any other complaints which will have to be examined independently by this particular arrangement. It is st ...
Madras High Court
Sasi @ Sasikumar Vs State
.... a sum of Rs.10,000/- (Rupees Ten Thousand only) with two fresh sureties, each for a like sum to the satisfaction of the learned II Additional District Sessions Court at Chennai, and on further conditions that :- [a] the sureties shall affix his photographs and Left Thumb Impression in the ...
Madras High Court
Murugan Vs Inspector Of Police
.... be released on bail on his executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two fresh sureties, each for a like sum to the satisfaction of the learned VII Additional Sessions, Judge, Chennai and on further conditions that :- [a] the sureties shall affix his photogra ...
Madras High Court
V.Allimuthu Vs State
.... wing conditions: 4.Accordingly, 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 Judicial Magistrate, Rasipuram, Namakkal District, an ...
Madras High Court
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