Gurijala Arpith @ Arpith @ Pandu Vs State Of Karnataka Represented By Jeevan Bheemanagara Police Station, Bengaluru - 560075 Reptd. By State Public Prosecutor, High Court Of Karnataka, Bengaluru - 560001
.... S Rachaiah, J 1. Learned counsel for the petitioner has filed a memo seeking leave of this Court to withdraw the petition as not pressed. 2. The memo is taken on record. 3. Accordingly, the petition is dismissed as withdrawn. ...
Karnataka High Court At Bengaluru
Sachin B.R. Vs State Of Karnataka By Puttenahalli Police Station, Bengaluru - 560078, Represented By State Public Prosecutor, High Court Building, Bengaluru - 560001
.... S Rachaiah, J Learned counsel for the petitioner seeks permission of this Court to withdraw the petition and file a fresh petition after filing of the charge sheet. The permission, as prayed for, is accorded. Accordingly, the petition is dismissed a ...
Karnataka High Court At Bengaluru
Hanish Abdul Khadar Vs State Of Karnataka By Hennur Police, Bengaluru City, Represented By The State Public Prosecutor, High Court Building, Bangalore - 560001 & Others
.... s compromised with the petitioner and both have decided to stay together. If bail is granted, certainly, the matter would likely to be settled. 5. It is further submitted that due to some misconception of facts, the complainant lodged a complaint and moreover, the alleged offences are neith ...
Karnataka High Court At Bengaluru
M B Pradeep Vs State Of Karnataka By Virajpet Town Police Station Kodagu District Rep By Spp, High Court Of Karnataka Annexure To Court Building Bangalore � 560001
.... S Rachaiah, J Learned counsel for the petitioner has filed a memo seeking permission to withdraw the petition with liberty to file fresh petition after filing of charge sheet. Memo is placed on record and the same is accepted. In view of the memo, the petition is dismissed as w ...
Karnataka High Court At Bengaluru
Hasan Sadiq @ Blade Sadiq S/O P H Abaas Vs State Of Karnataka By Konaje Police Station Mangalore District Rep. By Spp, High Court Building Bangalore � 560001
.... S Rachaiah, J Learned counsel for the petitioner has filed a memo seeking permission to withdraw the petition with liberty to file a fresh petition after filing of charge sheet. Memo is placed on record and the same is accepted. In view of the memo, the petition is dismissed as w ...
Karnataka High Court At Bengaluru
Madhuniranjan Swamy M. S. Vs State Of Karnataka Tumkur By Women Police, Tumakuru, Tumakuru District, Rep. By Its State Public Prosecutor, High Court Building, Bengaluru - 560001
.... e 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. 5. Per contra , learned High Court Government Pleader opposing the petition submitted that averments of the complaint clearly disc ...
Karnataka High Court At Bengaluru
Hanish Abdul Khadar Vs State Of Karnataka By Hennur Police, Bengaluru City, Represented By The State Public Prosecutor, High Court Building, Bangalore - 560001 & Others
.... s compromised with the petitioner and both have decided to stay together. If bail is granted, certainly, the matter would likely to be settled. 5. It is further submitted that due to some misconception of facts, the complainant lodged a complaint and moreover, the alleged offences are neith ...
Karnataka High Court At Bengaluru
Sadananda Shetty Vs Asha W/O. Sadananda Shetty
.... m of interim maintenance, since already there was an observation in the earlier order in the compromise itself to make an application in the very same petition. The said submission cannot be accepted and though matter was settled in the earlier proceedings agreeing to pay maintenance of Rs.2,500 ...
Karnataka High Court At Bengaluru
Dilip @ Dilipkumar Vs State Of Karnataka & Others
.... ort is awaited. Hence, prayed to enlarge the appellant on bail. 4. Per contra, the learned HCGP appearing for the State would vehemently contend that CW1 to CW5 are the eye-witnesses to the incident and knife was seized at the instance of this appellant and this appellant only inflicted inj ...
Karnataka High Court At Bengaluru
Hebbalappa S/O. Venkappa Devannavar & Others Vs State Of Karnataka, Complainant R/By Mudalgi P.S., Tq/Dist: Belagavi, Through Hcgp, High Court Of Karnataka, Dharwad Bench, Dharwad-591317
.... t 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 to the spo ...
Karnataka High Court, Dharwad Bench
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