NAVANEETHA KRISHNAN AND ORS. Vs. STATE

LAWS(MAD)-2015-4-16

HIGH COURT OF MADRAS

Decided on April 06,2015

Navaneetha Krishnan And Ors. Appellant

VERSUS

STATE Respondents

Referred Judgements :-

BHIKHABHAI UDESINH DARBAR V. STATE OF GUJARAT [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
BABU SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MOTI RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
AMARJIT SINGH VS. STATE OF NATIONAL CAPITAL TERRITORY OF DELHI [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
STATE VS. AMARMANI TRIPATHI [REFERRED TO]
RAMATHAL VS. INSPECTOR OF POLICE [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
AFSAR KHAN VS. STATE [REFERRED TO]
PARADESI PATRA VS. STATE OF ORISSA [REFERRED TO]
SHEIKH AYUB VS. STATE OF M.P. [REFERRED TO]
STATE OF MYSORE VS. H VENKATARAMA KOTAIYAH [REFERRED TO]

Cited Judgements :-

SAGAYAM @ DEVASAGAYAM VS. STATE REP. BY THE INSPECTOR OF POLICE, G [LAWS(MAD)-2017-4-11] [REFERRED TO]
M. SIVA SUBRAMANIAN VS. THE STATE REP. BY THE INSPECTOR OF POLICE, C.C.B., AVS [LAWS(MAD)-2017-10-156] [REFERRED TO]
MANISH LAL SHRIVASTAVA VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2020-12-12] [REFERRED TO]
ABHISHEK KUMAR SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2020-7-47] [REFERRED TO]

JUDGEMENT

P. Devadass, J. - (1.)AS these petitions are connected on factual matrix and are directed as against the similar orders of the trial Court, they are tagged together and are being disposed of by this common order.
(2.)THESE petitions are filed under section 439(1)(b) of Cr.P.C. seeking modification of the bail -condition imposed by the learned Assistant Sessions Judge (Sub -Judge), Tirupattur.
The Natrampalli Police in Vellore District registered these cases under Sections 395 and 397 I.P.C. as against the petitioners.

(3.)PETITIONERS have sought for bail in these cases in the Court of Assistant Sessions Judge, Tirupattur, Vellore District.

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