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K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 14.10.2025, for the offences punishable under Sections 111 and 123 of BNS Act, 2023 in Crime No. 210 of 2025 registered on the…
K. Rajasekar, J 1. The petitioners, who were arrested and remanded to judicial custody on 03.09.2025, for the alleged offence punishable under Sections 8(c) r/w 20(b)(ii)(B), 29(1), 25 of NDPS (Narcotic Drugs &…
K.Rajasekar, J 1. The petitioner, who was arrested and remanded to judicial custody on 03.10.2025, for the offences punishable under Sections 4(1)(A), 4(1)(C) and 4(1-A)(ii) of TNP Amendment Act, 2024 r/w Section …
Krishnan Ramasamy, J 1. The learned Additional Government Pleader appearing for the respondents 1 to 4 would submit that the subject property has already been settled by the 5th respondent in favour of the sister …
L. Victoria Gowri, J 1. The petitioner, who was arrested and remanded to judicial custody on 13.11.2025 for the offences punishable under Section 24(1) of Cigarette and other Tobacco Products Act, 2003, 4(1)(B) o…