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K. Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 31.10.2025 for the offences punishable under Sections 123, 275 of BNS and Sections 7(1) and 20(2) of COTPA Act in Crime No.11…
K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 26.08.2025 for the alleged offence punishable under Sections 148, 294(b), 302, 109, 326, 307, 34, 149, 115 of IPC, in Crime No…
K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 28.09.2025 for the alleged offence punishable under Sections 296(b), 109(1) of BNS, 2023 in Crime No.309 of 2025 on the file o…
K. Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 20.11.2025 for the offences punishable under Sections 296(b), 115(2), 118(1), 324(4), 329(4), 309(4), 311, 351(3) of BNS in C…
K. Rajasekar, J 1. The petitioners, who were arrested and remanded to judicial custody on 13.11.2025 for the offences punishable under Sections 7(5) and 20(2) of the Cigarettes and Other Tobacco Products Act, 2003…
K. Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 16.11.2025 for the offences punishable under Sections 24(1), 6 of COTPA Act and Section 77 of JJ Act in Crime No.294 of 2025,…
K. Rajasekar, J 1. The petitioners, who were arrested and remanded to judicial custody on 24.09.2025 for the offences punishable under Section 150(1)(a) of Indian Railway Act in Crime No.297 of 2025, registered on…
K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 20.11.2025 for the alleged offence punishable under Sections 4(1)(c), 4(1-A)(ii) of TNP Act, in Crime No.260 of 2025 on the fi…
K. Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 30.09.2025 for the offences punishable under Sections 5(l) and 5(n) r/w Section 6 of Protection of Child from Sexual Offences…
K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 08.10.2025 for the alleged offence under Sections 296(b), 115(2) and 351(3) of BNS and section 25(1A) of Arms Act in Crime No.…