Mahendran And Others Vs Inspector Of Police
.... Home Secretary, State Of Bihar reported in AIR 1979 SC 1360 is taken into consideration. In that case, the Hon'ble Supreme Court has cautioned that pre-trial detention is not be encouraged nor is to be encourageable pre-trial release on sureties; that if the Court is satisfied after taking into ...
Madras High Court (Madurai Bench)
Ramesh Vs Inspector Of Police
.... en into consideration. In that case, the Hon'ble Supreme Court has cautioned that pre-trial detention is not be encouraged nor is to be encourageable pre-trial release on sureties; that if the Court is satisfied after taking into consideration that the accused has his roots in the community and ...
Madras High Court (Madurai Bench)
Ashokkumar And Others Vs Inspector Of Police
.... is taken into consideration. In that case, the Hon'ble Supreme Court has cautioned that pre-trial detention is not be encouraged nor is to be encourageable pre-trial release on sureties; that if the Court is satisfied after taking into consideration that the accused has his roots in the communit ...
Madras High Court (Madurai Bench)
Veeralakshmi And Others Vs Inspector Of Police
.... in AIR 1979 SC 1360 is taken into consideration. In that case, the Hon'ble Supreme Court has cautioned that pre-trial detention is not be encouraged nor is to be encourageable pre-trial release on sureties; that if the Court is satisfied after taking into consideration that the accused has his r ...
Madras High Court (Madurai Bench)
Murugaiyan Vs Inspector Of Police
.... Bihar reported in AIR 1979 SC 1360 is taken into consideration. In that case, the Hon'ble Supreme Court has cautioned that pre-trial detention is not be encouraged nor is to be encourageable pre-trial release on sureties; that if the Court is satisfied after taking into consideration that the acc ...
Madras High Court (Madurai Bench)
Vadivel S/O. Vadamalai Vs State
.... circumstance, I am inclined to grant bail to the petitioner subject to the following 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 s ...
Madras High Court
Selvam S/O. Perumal Vs State
.... and on such deposit and production of proof, 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 Judicial Magistrate No.I, Krishnagiri, and on furthe ...
Madras High Court
Vellai Madhan @ Mahankumar Vs State
.... pees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of the VII Additional District & Sessions Judge, Chennai, and on further conditions that: [a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate ma ...
Madras High Court
Alagesan S/O. Narayanan Vs State
.... ioner was only standing outside at the time of actual theft. 5.Taking all these factors into consideration, I am inclined to grant bail to the petitioner subject to the following conditions: 6.Accordingly, the petitioner is ordered to be released on bail on condition to execute a bond ...
Madras High Court
Rajkumar S/O. Yesudoss @ Yesupatham Vs State
.... endently. 7. Taking into consideration the facts and circumstances and the submissions made by the learned counsels, this Court is inclined to grant bail to the petitioner subject to the following conditions: 8. Accordingly, the petitioner shall make a non-refundable deposit of Rs.5,00 ...
Madras High Court
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