Bheema Naik S/Ohalesha Nai & Others Vs State Of Karnataka Shikaripura Rural Police Station, Shivamogga, Rep By Spp High Court Building Bangalore - 560001
.... ld arise for my consideration is: “Whether the petitioners are entitled for grant of bail under Section 438 of Cr.P.C.?” My answer to the above point is in ‘Negative’ for the following: REASONS 4. The petitioners are accused Nos. 2 and 4. The materials on record disclose that ...
Karnataka High Court At Bengaluru
Yallavva Dange Vs State Of Karnataka Through Principal Secretary, Vidhana Soudha Bengaluru-560001 & Others
.... by the respective learned counsel and have perused the material on record. 6. The aforementioned facts are not in dispute and therefore, requires no reiteration. The petitioner now seeks parole only on the ground that she is suffering from ailment and wants her husband to be in the family. ...
Karnataka High Court At Bengaluru
M/S Canara Minerals Private Limited Company & Others Vs Special Investigation Team Karnataka Lokayuktha Represented By Susperintendent Of Police, M.S.Buliding, Dr.B.R.Ambedkar Veehi, Bengaluru-560001. Rep By Spl.Pp & Others
.... of view of the Court, the proposal of the accused being as fair as it can be. Appearing before a court on regular basis is not an easy thing. While considering Discharge Application ordinarily, the personal presence of the accused may not be necessary especially when his lawyer will be there be ...
Karnataka High Court At Bengaluru
K.C. Veerendra Vs State Of Karnataka, By The Police Of Chitradurga Town Ps, Rep. By The State Public Prosecutor, High Court Of Karnataka, Bengaluru 560001 & Others
.... peatedly held by the Apex court in a catena of decisions, one of them being IQBAL VS. STATE OF U.P. (2023) 8 SCC 734. In view of the above, petition is disposed off reserving liberty to the petitioner to move discharge application within four weeks if grounds do exist therefor. If such a ...
Karnataka High Court At Bengaluru
Ganesh Vs State Of Karnataka Represented By Public Prosecutor Through Murudeshwar Police Station Uttar Kannada, Karwar � 581301 & Others
.... ate vehemently opposed the bail petition and submitted that even the averments of the petition filed by the petitioner for bail do not disclose valid reasons for granting bail. 7. It is further submitted that the averments of the complaint and the DNA report clearly establish the offence of ...
Karnataka High Court At Bengaluru
Kushal Raj S, S/O Shantaraj Vs State Of Karnataka Represented By Its Additional Chief Secretary, Department Of Finance And Excise, Vidhana Soudha Bengaluru - 560001 & Others
.... Although the Returning Officer has restricted the sale of liquor on the polling date and counting date in the communication, however, he has filed an affidavit stating that the word "polling date" cannot be restricted to the date of poll and it has to be interpreted in accordance with ...
Karnataka High Court At Bengaluru
Sarojamma & Others Vs Hanumanthaiah & Others
.... listed after six years again for admission and there is no representation on behalf of the appellants. It appears that the learned counsel for the appellants is not pursuing the matter diligently. When the matter was listed on 18.08.2018 and 29.08.2018, none appeared for the appellants. Though t ...
Karnataka High Court At Bengaluru
Sidda Shetty Vs Dr. M.V. Seetharam S/O Late Venkataswamy
.... n 01.03.2023, this Court granted two weeks time to bring the legal representatives of deceased appellant and respondent on record and till date, the counsel has not filed application either to bring the legal representatives of deceased appellant or to bring the legal representatives of deceased ...
Karnataka High Court At Bengaluru
Leelavathi Vs Lakshmamma & Others
.... to the conclusion that grant made in favor of the father is in favour of the family and only daughter is entitled for the notional partition and entitled for 1 share in the suit schedule property and defendant No.2 who is the wife of Ramesh is entitled for 5/8th share in the suit schedule proper ...
Karnataka High Court At Bengaluru
Yashodamma W/O Late Rajegowda Vs Premamma W/O Govindegowda & Others
.... irst Appellate Court on re-appreciation of both oral and documentary evidence placed on record, confirmed the judgment of the Trial Court. Hence, this second appeal is filed before this Court. 5. The main contention of the learned counsel for the appellant is that both the Courts failed to ...
Karnataka High Court At Bengaluru
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!