D Puttaiah Vs C N Parvathamma & Others
.... l for the respondents also admits that there is no discussion in the judgment of the First Appellate Court in respect of point No.3. When the First Appellate Court decided the appeal without considering Point No.3 and proceeded to pass an order on merits without giving an opinion with regard to t ...
Karnataka High Court At Bengaluru
Prabhavathi W/O Sarvothamma Suresh Vs Sachin V S/O Vijaykumar
.... . As per the death certificate, date of death is 28.02.2024. 2. The appeal is filed by the complainant challenging the judgment of acquittal. Respondent was accused before the Trial Court. In view of the death of the respondent –accused, appeal abates. 3. Hence, appeal is dismissed a ...
Karnataka High Court At Bengaluru
Mohammed Siddiq S/O Mohammed Munavar Pasha Vs State Of Karnataka By City Market Police Station, Bengaluru, Rep. By State Public Prosecutor High Court Complex, Bangalore - 560009
.... not notified about issuance of summons or warrant. It is to be noted that even his surety was served with notice. Inspite of that, the presence of the accused cannot be secured. All these facts and circumstances disentitles the petitioner from seeking bail. However, the fact remains that the tr ...
Karnataka High Court At Bengaluru
B.M. Annaiah @ Annappa & Others Vs State - By Rural Police Shivamogga - 577202 Rep. By Sub Inspector Of Police
.... el for the petitioners is absent. No representation. Office objections are not complied, even though the matter is listed for third time. It appears that the petitioners are not interested in prosecuting the matter. Therefore, I do not find any reason to adjourn the matter. In vie ...
Karnataka High Court At Bengaluru
Krishnaprasad, Hindu Vs State By Madanayakanahalli Police Station Bangalore, Represented By Its Spp, High Court Of Karnataka, Building, Bengaluru - 560001 & Others
.... nsel for the petitioner is absent. No representation. Office objections are not complied, even though the matter is listed for third time. It appears that the petitioner is not interested in prosecuting the matter. Therefore, I do not find any reason to adjourn the matter. In view ...
Karnataka High Court At Bengaluru
Dharani Kumar P.K S/O Keshava Gowda Vs State Of Karnataka By Madikeri Rural Police, Rep By H.G.C.P , High Court Of Karnataka, Bengaluru - 560001
.... K. Natarajan, J 1. Learned HCGP takes notice for the respondent. 2. Learned counsel for the petitioner seeks permission of the Court to withdraw the petition. 3. Placing the submission of learned counsel for the petitioner on record, the petition is ...
Karnataka High Court At Bengaluru
Mahammed Junaid Vs State Of Karnataka By Surathkal Police Station, Represented By Spp High Court Building, Bengaluru-560001
.... urt. 4. Per Contra, the counsel appearing for the respondent/State submits that specific allegation is made against this petitioner as well as other accused persons that all of them have conspired with accused No.1 to commit the murder of the witnesses. Hence, the offence under Section 195( ...
Karnataka High Court At Bengaluru
Manjunatha Naika S/O Late Nandi Naika Vs State Of Karnataka By Shakaranarayana Police Station Kundapura, Udupi Rep. By Its State Public Prosecutor High Court Building Bengaluru-560001
.... e that due to work force and for some other reason she may have committed suicide. But the version in the second complaint dated 25.03.2024 is different, wherein an allegation is made that the complainant was present at the time of the incident and this petitioner along with other accused person ...
Karnataka High Court At Bengaluru
Prajwal R Gowda S/O Raghavendra R Vs State Of Karnataka By Thalaghattapura P S Bengaluru Rural District Rep By State Public Prosecutor High Court Of Karnataka Bengaluru - 560001
.... M G Uma, J 1. Learned counsel for the petitioner has filed a memo dated 29.05.2024 seeking permission to withdraw the petition as not pressed. 2. The said memo is taken on record. 3. In view of the above said memo, the petition is dismissed as no ...
Karnataka High Court At Bengaluru
Manjunatha .H.S. S/O Siddagangaiah Vs State Of Karnataka By Tumkur Rural Police Tumakuru District (Represented By State Public Prosecutor) High Court Building Bangalore - 560001
.... M G Uma, J Learned counsel for the petitioner after addressing the arguments for sometime, seeks permission to withdraw the petition. His submission is placed on record. Criminal Petition is dismissed as withdrawn . ...
Karnataka High Court At Bengaluru
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