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R. Subramanian v. State of Tamil Nadu - (High Court of Madras) (16 Oct 2015)

Madras High Court grants bail to Subhiksha founder

Criminal

Madras High Court granted bail to ‘Subhiksha’ founder R. Subramaniam, on the condition of fulfillment of a bail bond and sureties. The Court had previously dismissed a petition seeking anticipatory bail, after which Subramaniam had been taken into custody, though whether he surrendered or was arrested while attempting to escape from Chennai remained unclear. Noting that the Central Bureau of Investigation had not called for Subramanian’s custodial interrogation, prosecution’s case against bail was held to not be maintainable.

Tags : SUBRAMANIAN   SUBHIKSHA   BAIL   GRANT  

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