Mani R. Vs State Of Karnataka By Hulimavu Police Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore-560001
.... of C.W.5, he has to be examined before the Court whether she gave the voluntary statement before the Court or not. The other material witnesses of FSL as well as extra judicial confession made by the petitioner also to be examined before the Trial Court and hence the petitioner is not entitled f ...
Karnataka High Court At Bengaluru
Varun Kumar Vs State Of Karnataka, Through Jnanabharathi Police Station, Bengaluru, Represented By The Special Public Prosecutor, High Court Building, Bengaluru & Others
.... d to a political party. This clearly discloses that the family of the victim is a highly reputed as well as highly influential family. Under such circumstances, question of petitioner blackmailing the victim girl under the guise of certain photographs etc., holds no water. 9. Much argument ...
Karnataka High Court At Bengaluru
Ashok Naika @ Ganesh Vs State Of Karnataka By Huliyar Police Station, Chiknayaknahalli Taluk-571604 Tumkuru District-562117 Rep By S.P.P., High Court Of Karnataka Bengaluru-560001 & Others
.... by the prosecution with the permission of the Court and victim girl has been cross-examined by the learned public prosecutor by confronting the statement made by her before the Investigating Officer as well as the statement given by her before the Magistrate under Section 164 of the Code of Cri ...
Karnataka High Court At Bengaluru
B.G. Mahesh Vs Anitha W/O B.C. Mahesh
.... the petitioner has filed a memo praying this Court to convert this Criminal Revision Petition to Revision Petition Family Court. The memo is taken on record. In view of the memo, the petitioner is permitted to convert this Criminal Revision Petition to Revision Petition Family Court. ...
Karnataka High Court At Bengaluru
Deepak Vs State Of Karnataka By Rajagopalanagar P S Represented By State Public Prosecutor High Court Of Karnataka Bengaluru-560001
.... after arguing for sometime emphasizing, apart from other grounds, that the complainant has turned hostile and therefore, the petitioner would be entitled for bail, submits that the petition could be disposed of with liberty to the petitioner to approach this Court once again after all the eye w ...
Karnataka High Court At Bengaluru
Basavaraju Vs Sunilkumar R
.... h the circumstances in which the cheque has reached the hands of the complainant. 17. In John K.Abraham Vs. Simon C. Abraham & Anr ( John K.Abraham ) (2014) 2 SCC 236, the Hon'ble Supreme Court held that in order to draw presumption under Sections 118 and 139 of N.I Act, the burden lies ...
Karnataka High Court At Bengaluru
H J Shantha Kumara & Others Vs Siddamma & Others
.... oticed that the claim of THE defendants was not adequate to reject the plaint. It is noticed that the principal contention of the defendants was that there was an earlier suit in O.S. No. 169/1997 for partition and the same was decreed and ultimately A final decree was also drawn up on FDP No. 2 ...
Karnataka High Court At Bengaluru
N R Krishnamurthy Vs Pramila R D/O Late B Ramaiah & Others
.... 4. In view of the aforesaid facts and circumstances and the undisputed fact that the interlocutory applications filed by the parties are still pending consideration before the trial court which currently stands posted on 18.04.2024 , without expressing any opinion on merits/demerits of the r ...
Karnataka High Court At Bengaluru
D K Suresh Vs State Of Karnataka Represented By Sub Inspector Of Police, Kanakpura Police Station, Kanakapura Town, Ramanagara-562117 & Others
.... deem it appropriate to allow the subject petition for the very reasons rendered in Criminal Petition No.5726 of 2022. 2. Therefore, I pass the following :- ORDER (i) Criminal Petition is allowed . (ii) Proceedings in Criminal Case No.194 of 2022pending before the Principal ...
Karnataka High Court At Bengaluru
Praveen .A. & Others Vs State Of Karnataka, By Kanakapura Town Police Station, Ramanagara District, Rep. By Its State Public Prosecutor, High Court Complex, Bengaluru-560001
.... t, at the instigation of Petitioner No.2 and other accused, she was subjected to ill-treatment. The offences alleged are not punishable either with the sentence of death or life imprisonment, and they are triable by the learned Magistrate. But, the records disclose that the petitioners have not ...
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!