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K. Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 11.11.2025 for the offences punishable under Sections 420, 34, 294(b) and 506(1) of IPC in Crime No.15 of 2025, registered on…
K. Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 19.06.2025 based on execution of NBW dated 17.02.2025 inS.C.No.44 of 2024 on the file of the learned II Additional District a…
K. Rajasekar, J 1. The petitioners, who were arrested and remanded to judicial custody on 09.12.2025 for the offences punishable under Section 296(b), 115(2) of BNS altered into 109 of BNS and 103(2) of BNS in Cri…
G.K. Ilanthiraiyan, J 1. Issue notice to the respondents returnable by four weeks. Private notice is also permitted. 2. There shall be an order of interim stay on condition that the petitioner shall deposit…
S.Srimathy, J 1. The petitioner, who was arrested and remanded to judicial custody on 22.11.2025 for the offences punishable under Sections 8(c) r/w. 20(b)(ii)(B) of NDPS Act, 1985, in Crime No.109 of 2025 on the …
S.Srimathy, J 1. This Court had already directed the petitioner to appear before the respondent police and cooperate with the investigation; however, the petitioner has not appeared before the respondent police, a…
S.Srimathy, J 1. The petitioner, who apprehends arrest at the hands of the respondent police for the offences punishable under Sections 303(2) of BNS 2023 (Corresponding offence under Sections 379 of IPC), in Crim…
S.Srimathy, J 1. This petition is listed under the caption "for clarification" at the instance of the learned Counsel appearing for the 5th respondent to clarify the interim order, dated 02.01.2026. 2. The lear…