Naveen Kumar Y.G @ Naveen Vs State Of Karnataka By Bagepalli Police Station, Bengaluru. Represented By State Public Prosecutor, High Court Complex, Bengaluru - 560001
.... p.m., on 05.02.2024, and in room No.202 prostitution was noticed and the two customers and the victim were found there and the victim was rescued. As per the allegations of the prosecution, the petitioner is the receptionist of the lodge and he has facilitated the commission of the offences. ...
Karnataka High Court At Bengaluru
Nandan @ Nandan Kumar S/O Late Madeva Vs State Of Karnataka By Kollegala Rural Police Station
.... f the entire incident is taken into to consideration on the face of the materials available on record, it clearly depicts that the incident caused in a spur of moment without any such intention or motive on the part of the petitioner to do away the life of the deceased. Hence, the ingredients of ...
Karnataka High Court At Bengaluru
Ramesh K S/O Kannaiah Shetty Vs V. Padma W/O Vijaykumar
.... tition may be dismissed as not pressed with liberty to the petitioner to file a fresh petition after obtaining all necessary documents. 2. The submission of learned counsel is placed on record. 3. Petition is dismissed as not pressed with liberty as prayed for. 4. In view of the ...
Karnataka High Court At Bengaluru
Zameer Pasha S/O Wali Sab @ Khader Basha Vs State Of Karnataka Through Police Sindhanoor Town Police Station, Dist. Raichur-584101, R/By Addl. Spp High Court Of Karnataka, Kalaburagi Bench-585107
.... There was no such intention on the part of the petitioner to commit any murder. It is submitted that there was nothing on record to show that the accused had gone to the spot with preparation to commit the murder and therefore mens-rea on the petitioner is not available. 05. Per contra, ...
Karnataka High Court At Bengaluru
Jagalingappa S/O Narasappa Gaddal Vs State Of Karnataka Gurumitkal Police Station, Gurumitkal, Now Represented By The, Additional State Public Prosecutor, High Court Of Karnataka, Kalaburagi Bench-585105 & Others
.... n away from her house and she was subjected to sexual intercourse. When the victim girl did not return to the house, her parents had filed the complaint and alleged that the accused and victim girl have gone together. Therefore, the case came to be registered for the above said offences. After t ...
Karnataka High Court At Bengaluru
Thirumalesha Vs State Of Karnataka Represented By Its Secretariat, Department Of Home, Vidhanasoudha, Bengaluru � 560001 & Others
.... ing general parole. Therefore, to search for a boy to perform marriage with her daughter, the petitioner is seeking emergency parole for a period of 30 days. 4. Learned High Court Government Pleader does not object for grant of emergency parole to the petitioner on the ground of performing ...
Karnataka High Court At Bengaluru
Ningaraju Vs Director General Of Police Prisons & Correctional Services, Seshadri Road, Bengaluru � 560003 & Others
.... an accident and is to be treated in the hospital for a surgery. The endorsement comes to be issued on 02.11.2023 declining to accept the representation of the petitioner seeking his release on general parole. In that light, the petitioner is before this Court in the subject petition. 4. Le ...
Karnataka High Court At Bengaluru
Mahalakshmi Vs State Of Karnataka Home Department, Through Principal Secretary, Vidhana Soudha, Bengaluru � 560001 & Others
.... victed are pending. 11. In the event of there being any other criminal cases against the accused, the same could be taken into consideration by the prison authorities for rejection of the parole application. The word "cases" as afore observed in my opinion, cannot include an appea ...
Karnataka High Court At Bengaluru
Rakesh Vs State Of Karnataka By Lashkar Ps, Lashkar Mohalla, Mysuru City - 570001, Rep By The Learned Spp, High Court Of Karnataka, Bengaluru - 560001
.... bmitted that the petitioner is only required to make entry, and they are required to be approved by the higher officers, i.e., accused Nos.2 and 3 and he would also submit that he is made as a scape goat. He further filed an affidavit stating that, he is prepared to become his approver for the p ...
Karnataka High Court At Bengaluru
Kum. Shilpa N D/O Narayanaswamy Vs State Of Karnataka Yelahanka New Town Police Station Rep. By State Public Prosecutor High Court Of Karnataka Bengaluru � 560001 & Others
.... giving a room. However, in her Section 164 Cr.P.C. statement the victim girl did not narrate any of the sexual assault incidents as alleged in her Section 161 Cr.P.C. statement and simply said that the petitioner used to behave unnaturally and used to fall on her. But her statement discloses tha ...
Karnataka High Court At Bengaluru
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