Manoj (Alias) Karuppa Vs Manoj (Alias) Karuppa
.... of Rs.10,000/- (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned XIV Metropolitan Magistrate, Egmore, Chennai and on further conditions that: [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and t ...
Madras High Court
S.Gurumoorthi Vs State
.... incipal Secretary, Ministry of Health and Family Welfare, Government of West Bengal and Others reported in AIR 2020 Cal 308 involving the disposal of dead bodies of Covid-19 victims after giving due consideration to the various decisions of the Hon-ble Supreme Court as well as other High Courts ...
Madras High Court (Madurai Bench)
Karthi Vs State
.... 6. Accordingly, the petitioner is 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, each for a like sum to the satisfaction of the learned Judicial Magistrate, Papanasam, and on further conditions that: (a)the sure ...
Madras High Court (Madurai Bench)
Palanivel Vs State
.... ase and the period of incarceration, this court is inclined to grant bail to the petitioner, subject to the following conditions: 6. Accordingly, the petitioner is 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, e ...
Madras High Court (Madurai Bench)
Kumar Vs State
.... t is inclined to grant bail to the petitioner with certain conditions. 6. Accordingly, the petitioner is 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, each for a like sum to the satisfaction of the learned Judic ...
Madras High Court (Madurai Bench)
Magalingam @ Lingasamy Vs Inspector Of Police
.... ently, opposed to grant bail to the petitioner. 5.Even though the petitioner is having 2 previous cases i.e., 323 and 324 of IPC cases, it is not a heinous offence. 6.Considering the period of incarceration and also considering the undertaking given by the petitioner that the petitione ...
Madras High Court (Madurai Bench)
C.Alwin Vs State
.... ation of bail petition. 5.Initially the petitioner is arrayed as accused as if he hired the vehicle from A5 and engaged A1 & A2 for illegal transportation of Ganja. Subsequently, the Charge Sheet was filed. In the Charge Sheet, A5 name was deleted as he has been shown as witness. Earlie ...
Madras High Court (Madurai Bench)
Settu Vs State
.... icial Magistrate, Gudiyatham, Vellore District, and on further conditions that: - [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity. [b] the p ...
Madras High Court
Panneer Vs State
.... leted, I am inclined to grant bail to the petitioner subject to the following conditions: 5.Accordingly, the petitioner is ordered to 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 satisfact ...
Madras High Court
Aravind Vs Inspector Of Police
.... is 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, each for a like sum to the satisfaction of the learned Judicial Magistrate, Thiruvaiyar, and on further conditions that: (a)the sureties shall affix their photogra ...
Madras High Court (Madurai Bench)
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