Ashwin Kumar & Others Vs State Of Karnataka, By High Grounds Police Station, Bengaluru City & Others
.... Petitioners and Respondent No 2 to compound the case by quashing the criminal proceedings against the Petitioner. The offences against them are compoundable with the permission of the court. 5. I, Deponent No. 3/2nd respondent in the above matter have come forward to settle the criminal pro ...
Karnataka High Court At Bengaluru
Venkatesh T @ Venkatesh Gowda Vs State Of Karnataka By The Police Of Kamakshipalya, Police Station, Through The State Public Prosecutor, High Court Of Karnataka, At Bengaluru City & Others
.... or dismissal of the appeal. 5. In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: “Whether the appellant is entitled for grant of bail under Section 438 of Cr.P.C.?” My answer to the above point i ...
Karnataka High Court At Bengaluru
Yunus Ahmed & Others Vs State Of Karnataka By Chitradurga Rural Police, Chitradurga - 577501
.... ners in the incident, continuation of the accused/petitioners in Judicial custody no longer warranted and the apprehensions expressed by the prosecution can be met with by imposing suitable conditions. 8. Per contra, learned High Court Government Pleader opposes the grant of bail on the gro ...
Karnataka High Court At Bengaluru
Shridhar K Pujar Vs State Of Karnataka, By Vidhan Soudha P.S., Represented By S.P.P., High Court Of Karnataka, High Court Building, Bengaluru � 560001
.... y the learned District & Session Judge and a Coordinate Bench of this Court. 9. The resultant position is the investigation in Crime No. 1/2024 and 19/2024 is practically scuttled for want of the presence of the petitioner. 10. It is a settled principles of law and requires no emph ...
Karnataka High Court At Bengaluru
Ricky Vincent & Others Vs State By Varthur Police Station, Varthur, Bangalore, Represented By State Publice Prosecutor, High Court Building, Bangalore & Others
.... 2024. 5. Subsequently, at the intervention of the elders and well wishers, parties have sat together and settled the matter amicably. Marital tie has also come to an end by decree of divorce by the competent Court. 6. One of the grounds of settlement was to bring to the logical end the ...
Karnataka High Court At Bengaluru
Shiva @ Shivu @ Shivaraju T.D. Vs State By Maddur Police Station, Represented By State Public Prosecutor, High Court Buildings, Bengaluru-560001
.... if no progress is being taken in the pending trial, the petitioner will be at liberty to file fresh application seeking bail before the Trial Court and the SLP was disposed of. 7. Having considered the order passed by the Apex Court as well as the material on record, it is clear that alrea ...
Karnataka High Court At Bengaluru
Punith C.T. Vs State Of Karnataka, Rep. By Channarayapatna Town Police Station, Hassan District & Others
.... close that the victim was subjected to intercourse but no injuries were found on her body or private parts. Further, since the victim is aged about 16 years, she is capable of understanding the things and she accompanied the petitioner to Dhramastala and voluntarily stayed with him. Her consent ...
Karnataka High Court At Bengaluru
Shabana Vs B.V. Renuka
.... ion petition. The trial Court has convicted the accused for the offence punishable under Section 138 of N.I. Act. It is confirmed by the Sessions Court by dismissing the appeal filed by the accused. It is being challenged by the accused before this Court. Hence, he is required to file revis ...
Karnataka High Court At Bengaluru
Salauddeen Vs State By National Investigation Agency Hyderabad, Represented By Its SPP High Court Unit, Karnataka, Bangalore-560001
.... 54, 56, 57, 58, 59, 60, 61, 62, 63, 66, 67, 68, 69, 71, 72, 73, 74, 75, 77, 78, 79, 80, 81, 82, 83, 85, 86, 89, 91, 92, 93, 94, 95, 97, 98, 100, 102, 104, 105, 106, 107, 108, 109, 110, 112, 114, 115, 117, 118, 121, 122, 123, 125, 126, 128, 130, 131, 133, 134, 135, 140, 143, 145, 149, 150, 155, 15 ...
Karnataka High Court At Bengaluru
Govindareddy Vs P. Suresha
.... tlement arrived between the parties the Respondent has paid a sum of Rs. 25,00,000/- (Rupees Twenty Five Lakhs Only) to the Petitioner. The above said amount of Rs. 25,00,000/- (Rupees Twenty Five Lakhs) has been paid to the Petitioner through RTGS in the following manner: i) 16.01.2024 through ...
Karnataka High Court At Bengaluru
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