Gowramma Vs State Of Karnataka & Ors.
.... . 4. Learned AGA submits that considering the grounds urged by the petitioner, the convict may be released on parole for 15 days on humanitarian consideration. But, he is not entitled for any other reliefs. 5. Learned counsel for the petitioner submits that he will be satisfied, if the ...
Karnataka High Court At Bengaluru
Siddharth Kumar Gupta Vs Union Of India & Ors.
.... arned counsel for the petitioner has no objection for imposing such conditions for allowing the writ petition. Accordingly, I proceed to pass the following: ORDER (i) The writ petition is allowed. (ii) The petitioner is directed to approach the criminal court in C.C.No.5541/2022 ...
Karnataka High Court At Bengaluru
Kumari Bibi Yamina & Ors. Vs Union Of India Ministry Of Home Affairs South Block Parliament New - Delhi - 100001. Represented By Its Secretary & Ors.
.... ct that the petitioners are minor children who have born to Indian mother through Pakistani national. The father of the petitioners had visited India once during 2016. The petitioners have arrived in India on 04.01.2025 along with their Indian mother for six months on visitor visa (stay stipulati ...
Karnataka High Court At Bengaluru
Mahammed Aneesh Vs State Of Karnataka & Ors.
.... he is the owner of the lorry bearing registration No.KA70-4867, which was seized in FOC No.12/2024-25 as per Annexure-B and the petitioner has submitted an application requesting respondent No.2 to consider release of the vehicle. 4. Learned Additional Government Advocate for respondents ha ...
Karnataka High Court At Bengaluru
Sharmila Ramji Vs Sudhakar Rajachar
.... arned Trial Judge, in paragraph 7 of his order, following the dictum of the Hon'ble Apex Court in the case of V.N. PATIL Vs. K. NIRANJAN KUMAR AND OTHERS , reported in (2021) 3 SUPREME COURT CASES 661 , noticed that a fair opportunity is to be granted to the accused in the trial and allowed th ...
Karnataka High Court At Bengaluru
Vijaya Krishna & Ors. Vs State Of Karnataka & Ors.
.... It is submitted that, the dispute between the petitioners and the private respondents were compromised in the MC No.77/2025 before the Family Court, Davanagere. Hence, the petitioners seeks leave of this Hon’ble Court to withdraw the above Criminal Petition. WHEREFORE, it is humbly praye ...
Karnataka High Court At Bengaluru
Vishen Vinaya Kumar & Ors. Vs State By Bannerghatta Police Station, Bangalore, Karnataka
.... has been transferred through phonePe. 3.8. It is further alleged that to buy a house site, sum of Rs.7,00,000/- was demanded and was taken away by the accused persons and therefore, sought for action. 4. Learned counsel for the petitioners contends that having regard to the urgency, ...
Karnataka High Court At Bengaluru
Vijaya Krishna & Ors. Vs Represented By State Of Public Prosecutor, High Court Building, Bengaluru - 560001. The State Of Karnataka By Women Police Station, Davanagere-577002 & Ors.
.... It is submitted that, the dispute between the petitioners and the private respondents were compromised in the MC No.77/2025 before the Family Court, Davanagere. Hence, the petitioners seeks leave of this Hon’ble Court to withdraw the above Criminal Petition. WHEREFORE, it is humbly prayed ...
Karnataka High Court At Bengaluru
M/S. Zerah Spaces Llp, No.73, Hill Side Meadows, Near Sambhram College, M.S. Palya, Vidyaranyapura, Bangalore - 560097 & Ors. Vs Chris Lobo
.... ate for the petitioners files a memo seeking permission to withdraw the petition with liberty to file the necessary appeal, in accordance with law. 2. The memo is placed on record. The petitioners are permitted to withdraw the petition with liberty as prayed. 3. Office is directed to ...
Karnataka High Court At Bengaluru
Sakalesh Kumar .S Vs State Of Karnataka Home Department, Vidhana Soudha, Dr. Ambedkar Bheedhi, Bengaluru � 560001 & Ors.
.... d by the Jain Mission Hospital, Chikkaballapura, is produced as per Annexure-E. It is also the contention of the petitioner that immediately after the incident, the petitioner had in fact given a complaint to the jurisdictional police, which was not acknowledged by the police. It is stated that ...
Karnataka High Court At Bengaluru
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