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K.Rajasekar, J 1. The petitioner seeks bail in CC.No.291 of 2023 on the file of the Principal Special Judge under EC and NDPS Act Cases, Chennai, in connection with Crime No.45 of 2022 for the offences punishable …
Sunder Mohan, J 1. The petitioner challenges the order passed by the learned Special Judge under the TNPID Act, Chennai, dismissing the petitioner’s application for recall of NBW issued against him. 2. It is th…
L. Victoria Gowri, J 1. The petitioners, who apprehend arrest at the hands of the respondent police for the offences punishable under Sections 303(2) of BNS, 2023 and 21(1) of MMDR Act, in Crime No.448 of 2025 on…
L. Victoria Gowri, J 1. The petitioner, who was arrested and remanded to judicial custody on 20.11.2025 for the offences punishable under Sections 8(c) r/w 20(b) (ii)(B) of NDPS Act, in Cr.No.149 of 2025 on the f…
L. Victoria Gowri, J 1. The petitioner, who was arrested and remanded to judicial custody on 23.11.2025 for the offences punishable under Sections 309(4), 311, 351(3) of BNS, 2023, in Cr.No.399 of 2025 on the fil…
Meenakshi Madan Rai, J 1. In the instant Petition, the Petitioner seeks an interim relief, viz.; “Stay the impugned letter/Summary of Technical Evaluation dated 04.10.2025 issued by the respondent no.5 whereby…
L. Victoria Gowri, J 1. The petitioner, who was arrested and remanded to judicial custody on 13.11.2025 for the offences punishable under Sections 24(1) of COTPA Act, 4(1)(B) of the Tamil Nadu Prohibition (Amendm…