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K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 11.10.2025 for the alleged offence punishable under Sections 406, 420 of IPC, in Crime No.771 of 2024 on the file of the respo…
S.Srimathy, J 1. The petitioner, who was arrested and remanded to judicial custody on 05.11.2025 for the offence punishable under Section 194 of BNSS altered into Sections 108 of BNS and 5(j)(ii), 5(1) & 6 of …
S.Srimathy, J 1. The petitioner, who was arrested and remanded to judicial custody on 24.10.2025 for the offences punishable under Section 392 of IPC, in Crime No.137 of 2025 on the file of the respondent police, …
S.Srimathy, J 1. The petitioner seeks bail in Spl.S.C.No.96/2025 on the file of the learned Special Judge (FAC) Special Court for Exclusive Trial of Cases Under POCSO Act, Thoothukudi. 2. The petitioner, who wa…
S.Srimathy, J 1. The petitioner, who was arrested and remanded to judicial custody on 20.11.2025 for the offences punishable under Sections 296(b), 75(1)(i) of BNS, 2023, in Crime No.91 of 2025 on the file of the …
S.Srimathy, J 1. The petitioner, who was arrested and remanded to judicial custody on 24.10.2025 for the offences punishable under Sections 147, 148, 353, 324, 307, 506(ii) of IPC and 3(1) of Prevention of Damage …
S.Srimathy, J 1. The petitioner, who was arrested and remanded to judicial custody on 13.09.2025 for the offences punishable under Sections 12 r/w. Sections 11(i), (iv), (vi) of POCSO Act, 2012 and Sections 3(1)(w…