Yallappa S/O. Hanamanth Melavanki Vs State Of Karnataka
.... e complaint does not disclose that any person is cheated by the accused. Thus, he would pray to allow the petition. 5. Learned High Court Government Pleader would submit that the complaint is registered based on credible information and FIR is also registered and thereafter the police went ...
Karnataka High Court, Dharwad Bench
Veerabasayya Gadigeyya Gudi Vs State Of Karnataka Through Gudageri Police Station, Dharwad, Now Rep. By Public Prosecutor, High Court Of Karnataka, Bench At Dharwad
.... contents of the complaint. He further submits that the petitioner was not earlier tried for any offence and he has no criminal antecedents. 6. Learned High Court Government Pleader would submit that the mobile has been seized by the police and investigation is on and it is submitted that pr ...
Karnataka High Court, Dharwad Bench
Manoj Naiik S/O. Sura Naik & Others Vs State Of Karnataka2 By Siddapura Ps, Tq: Siddapur, U.K., R/By Hcgp, High Court Of Karnataka, Bench At Dharwad & Others
.... AG-JUDGMENT Anant Ramanath Hegde, J 1. Learned counsel appearing for the petitioners has filed a memo seeking permission of this Court to withdraw the petition. 2. Memo is accepted. 3. Petition is dismissed as withdrawn. Liberty is reserved to the petitioner to file fresh p ...
Karnataka High Court, Dharwad Bench
Nagaraj C K & Others Vs State Of Karnataka, Rep. By Govt. Advocate, High Court Building, Bengaluru - 01. The Station House Officer, Kengeri Police Station Benagaluru -560060 & Others
.... M G Uma, J 1. Learned counsel for the petitioners has filed a memo, not pressing the petition. 2. The memo is accepted. Petition is dismissed as not pressed. ...
Karnataka High Court At Bengaluru
G. Aditya Devadiga Vs State Of Karnataka, Represented By Kundapura Rural Police Station, Kundapura � 574106, Udupi District. Represented By S.P.P, High Court Building, Bengaluru � 01
.... ing Officer and he may abscond or may commit similar offences, threaten or tamper the prosecution witnesses. Therefore, the petitioner is not entitled for grant of anticipatory bail. Hence, he prays for dismissal of the petition. 5. In view of the rival contentions urged by the learned coun ...
Karnataka High Court At Bengaluru
Ashwathnarayana G.K Vs State Of Karnataka
.... he address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition in the interest of justice. 4. Per contra , learned High Court Government Pleader opposing the petit ...
Karnataka High Court At Bengaluru
Salauddin @ Syed Salauddin Vs State Of Karnataka, By Ashokpuram Police Station, Mysore � 577201
.... dismissal of the petition. 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 petitioner is entitled for grant of bail under Section 439 of Cr.P.C.?” My answer to the above point ...
Karnataka High Court At Bengaluru
Saroja Vs State Of Karnataka By Sira Police, Represented By State Public Prosecutor, High Court Building, Bangalore - 560001
.... dismissal of the petition. 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 petitioner is entitled for grant of bail under Section 439 of Cr.P.C.?” My answer to the above point i ...
Karnataka High Court At Bengaluru
Manish Kumar Sethia Vs State Of Karnataka
.... ultural land and the revenue records were standing in the name of the victim. Suppressing these facts, the petitioner got the sale deed executed in his favour on the basis of so called GPA deed showing the lands as agricultural lands. Some of the properties mentioned in the sale deed were not the ...
Karnataka High Court At Bengaluru
Ravikumar M.N & Others Vs State Of Karnataka By The Police Of Bylakuppe P.S., Represented By The State Public Prosecutor, High Court Of Karnataka, Bengaluru - 560001
.... e point is in ‘Affirmative’ for the following: REASONS 6. The allegations made against the petitioners are of serious nature. The incident has taken place on 19.03.2024. It is stated that the petitioners got admitted the injured to the hospital, but he died on the same day. It is also ...
Karnataka High Court At Bengaluru
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