Home
About Us
Support
Browse Database
Contact Us
LOGIN
LAWS(MAD)-2014-8-25
S. DEVA @ DEVARAJ Vs. STATE
Decided On August 11, 2014
S. Deva @ Devaraj
Appellant
V/S
STATE
Respondents
Referred Judgements :-
POOVAMMAL VS. STATE REPRESENTED BY THE INSPECTOR OF POLICE, V.K.PURAM POLICE STATION, TIRUNELVELI DISTRICT
[REFERRED TO]
JUDGEMENT
(1.) Petition for bail.
(2.) Offence under Section 302 of I.P.C.
(3.) Heard both sides.
Click here to view full judgment.