Vijay Vs Inspector Of Police
.... ed the deceased. 4.The learned Additional Public Prosecutor appearing for the respondent objects for grant of bail to the petitioner that the investigation in this case is yet to be completed and if the petitioner is released on bail, there is possibility of absconding as he was working in ...
Madras High Court (Madurai Bench)
Yogeshwaran @ Akash Vs Inspector Of Police
.... suicide. He further submits that this Court has already granted bail to the third accused in Crl OP(MD) No.5204 of 2024, by order dated 04.04.2024. 4.The learned Additional Public Prosecutor appearing for the respondent objects for grant of bail to the petitioner on the ground that the inve ...
Madras High Court (Madurai Bench)
Srinivasan @ Prasath Vs Sub Inspector Of Police
.... egation and the submission of the learned Additional Public Prosecutor that no case is pending as against this petitioner, 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 ...
Madras High Court (Madurai Bench)
Sanmugasundaram @ Prabhu Vs Inspector Of Police
.... er, he has been implicated in this case and he is languishing in jail from 16.03.2024. 4. The learned Additional Public Prosecutor appearing for the respondent opposes for grant of bail on the ground that the investigation is yet to be completed. 5. Considering the nature of offence, t ...
Madras High Court (Madurai Bench)
Athikesavan Vs Inspector Of Police
.... sion of the learned Additional Public Prosecutor that no case is pending as against this petitioner, 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 condi ...
Madras High Court (Madurai Bench)
R.Manikandan Vs Inspector Of Police
.... , the petitioner has been falsely implicated in this case and there is no specific overt act as against the petitioner. However, he is languishing in jail from 10.02.2024. 4. The learned Additional Public Prosecutor opposes for grant of bail on the ground that the investigation is yet to be ...
Madras High Court (Madurai Bench)
Annadurai And Others Vs Inspector Of Police
.... r.Vijayakumar, an Engineer in a Private Organisation - Surety for A1 c) Mrs.Maheshwari – President of Thambikottai Village - Surety for A4 d) Mr.Veeramanikandan, who is doing a business in Thiruthuraipoondi Taluk, Thiruvarur District - Surety for A4 7.The petitioners were arrested ...
Madras High Court (Madurai Bench)
Ravichandran Vs State
.... o solvent sureties for Rs.10,000/- ( Rupees Ten Thousand Only), one of the sureties must be blood relative or family member and they shall produce Ration Card and Aadhar Card or any other Photo identity proof.” However, he do not have any blood relation to stand as surety to him. Hence, the modi ...
Madras High Court
Rathika And Others Vs State
.... consideration the facts and circumstances of this case and the submissions made by the learned counsel for the petitioners and considering the period of incarceration undergone by the petitioners, this Court is inclined to grant bail to the petitioners with certain conditions. 6. Accordingl ...
Madras High Court
Sasikumar Vs State
.... d to be released on bail on his executing a bond for a sum of Rs.10,000/-(Rupees Ten Thousand only) with two sureties one must be a blood surety each for a like sum to the satisfaction of the learned Judicial Magistrate, Arakkonam, and on further condition that: (a ) the petitioner shall ma ...
Madras High Court
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