Esaiyarasan Vs State
.... of the principle stated by the Honourable Supreme Court in Sanjay Chandra and others vs. CBI reported in (2012) 1 SCC 40, this Court is inclined to grant bail to the petitioners, subject to the following conditions: [i] Accordingly, the petitioner is ordered to be released on bail on condi ...
Madras High Court (Madurai Bench)
Kumaran Vs State
.... completed. 5. Considering the facts and circumstances of the case and also considering the period of incarceration and also the fact that the investigation is almost completed and also taking into consideration of the principle stated by the Honourable Supreme Court in Sanjay Chandra and o ...
Madras High Court (Madurai Bench)
S.Vallinayagam Vs State
.... secutor appearing for the respondent Police would submit that the investigation in this case is not yet completed. 5.Heard both sides and perused the materials available on record. 6.Considering the facts and circumstances and also taking into consideration the period of incarceration ...
Madras High Court (Madurai Bench)
Govindasamy Vs State
.... n respect of this petitioner. Considering the previous antecedents of the petitioner, that petition was dismissed. 4.Now this petition has been filed on the ground that the petitioner is in judicial custody from 13.10.2023 and the property was also recovered. 5.The learned Additional ...
Madras High Court (Madurai Bench)
Vicky @ Vigneshwaran Vs State
.... arceration and and taking into consideration of the principle stated by the Honourable Supreme Court in Sanjay Chandra and others vs. CBI reported in (2012)1 SCC 40, this Court is inclined to grant bail to the petitioner, subject to the following conditions: [i] Accordingly, the petitioner ...
Madras High Court (Madurai Bench)
Rajkumar Vs State
.... s 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, Gudiyatham and on further conditions that: [a] the sureties shall affix their pho ...
Madras High Court
E.Geetha Vs State
.... upees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the learned Judicial Magistrate No.I, Kallakurichi District, and on further conditions that :- [a] the sureties shall affix his photographs and Left Thumb Impression in the surety bond and the Magistrate ...
Madras High Court
Dhilipkumar S/O. Perumal Vs State
.... m to the satisfaction of the Special Judge for Exclusive Trial of Cases under POCSO Act, 2012, Vellore, and on further conditions that :- [a] the sureties shall affix his photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of his Aadhar card or Bank ...
Madras High Court
Vallarasu Vs State
.... a like sum to the satisfaction of the learned Judicial Magistrate, Palladam 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 thei ...
Madras High Court
Ashok And Others Vs State
.... etitioners have been in custody for considerable period of time. 7.Taking into consideration the period of incarceration and that the other accused had been granted bail and the investigation has been practically completed, this Court is inclined to grant bail to the\ petitioners with certa ...
Madras High Court
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