Srinivasan Vs State Of Tamil Nadu

Madras High Court (Madurai Bench) 15 Mar 2021 Criminal Revision Case (MD) No. 139 Of 2021
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision Case (MD) No. 139 Of 2021

Hon'ble Bench

R. Tharani, J

Advocates

K.S. Duraipandian, S. Bharathi

Final Decision

Allowed

Acts Referred

Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)

Judgement Text

Translate:
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Case Metadata
  • Coram: R. Tharani, J
  • Bench: Single Bench
  • Advocates: K.S. Duraipandian, S. Bharathi
  • Result: Allowed
Referenced Acts & Sections

Railway Property (Unlawful Possession) Act, 1966 — Section 3(a)

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