Sathiyamurthy Vs State
.... ngly, 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-I, Puducherry, and on further condition that: (a ) the petitioner s ...
Madras High Court
Seenivasan Vs State
.... like sum to the satisfaction of the learned Principal Special Court under E.C and NDPS Act Cases, Chennai, and on further condition that: (a ) the petitioner shall make a non-refundable deposit of Rs.10,000/- (Rupees Ten Thousand only) to the credit of ''The Sevalaya, No.F-2, Pushkarani Apa ...
Madras High Court
Gunasekaran Vs State
.... nd circumstances of this case and the submissions made by the learned counsel on either side and considering that the investigation in this case is almost completed, this Court is inclined to grant bail to the petitioners with certain conditions. 7. Accordingly, the petitioners are ordered ...
Madras High Court
Muthu @ Karumuthu And Others Vs State
.... rogress in the trial and at this stage, if they are released on bail, they may abscond and there is possibility of hampering the investigation. Therefore, he vehemently opposed to grant bail to the petitioners. 5. On considering the facts and circumstances of the case and the fact that inve ...
Madras High Court
E.Kumar Vs Secretary To Government And Others
.... ibutory Pension Scheme. Therefore, the petitioner, who had joined the duty on or after 01.04.2003, is not entitled to seek the benefits of the erstwhile pension scheme. With these contentions, the learned Additional Government Pleader sought for dismissal of the Writ Petition. 8.Heard the l ...
Madras High Court
Madhiyazhagan Vs Inspector Of Police
.... t as 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 be released on bail on the following conditions:- i) The pet ...
Madras High Court (Madurai Bench)
Karthik @ Karthikeyan Vs Inspector Of Police
.... mplainant's wife at knife point. 5.Considering the change of attitude of 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 be ...
Madras High Court (Madurai Bench)
Muthaiya Vs Inspector Of Police
.... d his wife with a hammer and thereby, she lost her life. 5.Considering the facts and circumstances of the case 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 pet ...
Madras High Court (Madurai Bench)
Kanagaraj And Others Vs Inspector Of Police
.... o previous case is pending against the second petitioner. 5.Considering the facts and circumstances of the case and the nature of offence, this Court is inclined to grant bail to the petitioners. 6.Accordingly, this Criminal Original Petition is ordered and the petitioners are ordered ...
Madras High Court (Madurai Bench)
Palanisamy Vs State
.... ow, the case is pending for committal before the learned Judicial Magistrate No.II, Dindigul in PRC.No.82 of 2023. 5. Considering the facts and circumstances of the case and the period of incarceration and filing of final report, this Court is inclined to grant bail to the petitioner. ...
Madras High Court (Madurai Bench)
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