Kumara Vs State Of Karnataka
.... atives, they had adviced the petitioner and he had undertaken not to continue his behaviour. Thereafter, on 17.05.2024 at about 9.30 a.m, when the victim girl was alone in her house, the petitioner entered into her house and having caught hold of her, tried to sexually assault her and when she r ...
Karnataka High Court At Bengaluru
Ajay H Vs State Of Karnataka
.... the first informant and the petitioner herein intervened and pacified them. The petitioner who was one amongst the accused person's ran away from the spot and later he returned with a sickle in his hand. It is stated that the petitioner herein had assaulted the first informant on his head with ...
Karnataka High Court At Bengaluru
Nagu Naik S/O Late Lakshman Naik Vs State Of Karnataka
.... ge sheet has been filed against two persons. The petitioner herein is arrayed as accused No.2 and husband of the deceased is arrayed as accused No.1 the charge sheet. After marriage, accused Nos.1 and 2 allegedly had illtreated deceased Shilpa in the matrimonial house in furtherance of demand fo ...
Karnataka High Court At Bengaluru
Suman @ Suman Vs State Of Karnataka By Subramanyapura Police Station, Bengaluru - 560062 Rep By State Public Prosecutor High Court Building Engaluru - 560001
.... d counsel for the petitioner after arguing the matter for some time submits that, the petition may be dismissed as not pressed with liberty to the petitioner to approach this Court afresh, after examination of CWs.2 and 3 is complete before the Trial Court. 2. The submission is place on rec ...
Karnataka High Court At Bengaluru
A. Sunil Kumar Vs State By Begur P.S Bengaluru Represented By SPP High Court Of Karnataa Bangalore - 560001 & Others
.... next date of hearing before the Trial Court provided the accused and the learned counsel appearing for the accused co-operate with the Trial Court for early disposal of the case. This Court also had directed that the Trial Court shall not give unnecessary adjournment to either of the parties. ...
Karnataka High Court At Bengaluru
Aparna D Vs State Of Karnataka By Ramamurthy Nagar P.S., Bengaluru, Rep By Spp High Court Building Bengaluru - 560001
.... r of the first informant herein. It appears that Dhandapani had lost more than a sum of Rs.1,80,000,00/-in his business and he was allegedly cheated by one Ajith. The petitioner allegedly informed her relatives that her husband had suffered loss in his business and therefore she intended to die. ...
Karnataka High Court At Bengaluru
M Vaman Bhat & Others Vs Kumuda J Kuduva W/O Late N Jagadish Kuduva
.... he matter which was restored in terms of the order has already been concluded and seeks a week’s time to file the memo in this regard. Today, the learned counsel for the appellant again seeks time for the same purpose. But there is no grounds to adjourn the matter in view of the conclusion of the ...
Karnataka High Court At Bengaluru
Kusuma Kumari Vs Ganesh Babu
.... der of status quo granted in O.S.no.8729/2004 was prior to amendment of plaint schedule and same would not continue after amendment. It was submitted, Surveyor's report on which plaintiff was relying in O.S.no.8729/2004, was not in pursuance of directions issued by Court, but, secured independen ...
Karnataka High Court At Bengaluru
Harshitha S @ Honnamma W/O K. Manjunath Vs Manjunath S/O Honnaiah
.... is absent and finally two weeks time was granted to comply with the office objections and also to submit with regard to the maintainability of the appeal and also made it clear that if the counsel for the appellant does not appear on the next date of hearing, the appeal will be dismissed for non ...
Karnataka High Court At Bengaluru
Nagaraju S Vs Ashwathaiah & Others
.... ie case and had also produced relevant records, trial Court refused to grant ad-interim injunction and ordered issuance of notice returnable by 03.08.2024. It was submitted, since there was imminent threat of alienation by respondents even after plaintiff/appellant had made substantial paymen ...
Karnataka High Court At Bengaluru
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