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Siva Sankar Vs State

Madras HC Criminal Original Petition No. 33481 Of 2025

K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 09.04.2025 for the alleged offence punishable under Sections 147, 148, 294(b), 427, 450, 302, 506(II), r/w 149, r/w 109 of IPC…

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Muthukumaran Vs State

Madras HC Criminal Original Petition No. 33554 Of 2025

K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 11.11.2024 for the alleged offence punishable under Section 457 and 380 of IPC, in Crime No.115 of 2012 on the file of the res…

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Chinnathambi And Others Vs State

Madras HC Criminal Original Petition No. 33474 Of 2025

K.Rajasekar, J 1. The petitioners were arrested and remanded to judicial custody on 22.11.2025 for the alleged offence punishable under Sections 189(2), 296(b), 118(1), 351(3) of BNS 2023 and Section 3(1) of TNPPD…

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Rajasekar @ Rajesh Vs State

Madras HC Criminal Original Petition No. 33518 Of 2025

K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 11.11.2025, for the offence under Section 399 of IPC in Crime No.244 of 2009, on the file of the respondent police, seeks bail…

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Anbumani Vs State

Madras HC Criminal Original Petition No. 33445 Of 2025

K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 25.10.2025 for the alleged offence punishable under Sections 191(2), 191(3), 296(b), 115(2), 118(1), 351(3) and 232(1) of BNS,…

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