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Ajay @ Annanmalai Vs State
K. Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 18.10.2025 for the offences punishable under Sections 8(c) r/w 20(b)(ii)(B) of NDPS Act, 1985, in Crime No.872 of 2025, regis…
Sivanesan Vs State Of Tamil Nadu
S.Srimathy, J 1. The petitioner, who was arrested and remanded to judicial custody on 15.11.2025 for the offences punishable under Sections 326(g) of BNSS and under Sections 9(B)(1)(b) of the Explosives Act, in Cr…
Ragavinoth Vs State Of Tamilnadu
S.Srimathy, J 1.The petitioner, who was arrested and remanded to judicial custody on 28.10.2025 for the offences punishable under Sections 275, 123 of BNS r/w Sections 7(1), 24(1) of Cigarette & Other Tobacco …
Renold Vs State Of Tamil Nadu
S.Srimathy, J 1. The petitioner, who was arrested and remanded to judicial custody on 15.11.2025 for the offences punishable under Sections 8(c ) r/w 20(b) (ii)(B) of NDPS Act 1985, in Crime No.775 of 2025 on the …