Hassan Sadiq @ Blade Sadiq Vs State Of Karnataka
.... gh it is alleged that 50 grams of MDMA was seized, till today no FSL report has been produced. 6. It is further submitted that the said MDMA stated to have been stored in a zip lock cover, the weight of the same has not been deducted while measuring the said drug. The authority by whom the ...
Karnataka High Court At Bengaluru
Waseem Akram @ Wasim Akram Vs Police Sub Inspector, Old Hubballi Police Station, Hubli South Sub Division, Hubballi -Dharwad-580020 & Others
.... nataka agrees for establishment of one more Court of Additional City Civil & Session Judge (Special Court) to deal with the cases under the NIA Act, 2008 at Bengaluru together with the post of Presiding Officer and following non-gazetted staff. However, there is no such order of assigning th ...
Karnataka High Court At Bengaluru
Priya & Others Vs State Of Karnataka Represented By Its Secrertary, Social Welfare Department, M S Building, Bangalore - 560001 & Others
.... s leave of the Court to withdraw the writ petition with liberty to file a suit for permanent injunction and he submits that in the meanwhile, the interest of the petitioners be protected. 2. Submission is placed on record. 3. Accordingly, the writ petition is dismissed as withdrawn wi ...
Karnataka High Court At Bengaluru
Shriya. S Vs Directorate Of Medical Education Public Health Department Anand Rao Circle Bengaluru � 560009 & Others
.... verification slip issued by respondent No.2. She, on the basis of the said fact, stated that the petition would not survive and the same may be disposed of as the grievance of the petitioner is redressed. Memo is placed on record. 2. Learned advocate Mr. N.K. Ramesh for respondent No.2 con ...
Karnataka High Court At Bengaluru
Disha Choudhary Vs State Of Karnataka Through Madiwala Ps/EOD, CID
.... lable grant issued by the Criminal Court, without considering the prayer for interim relief, by the impugned order, the learned Judge has simply adjourned the case beyond summer vacation. Issue notice returnable on 20th August, 2024. Liberty is granted to serve the standing counsel for ...
Karnataka High Court At Bengaluru
Hanamanth Vs State Of Karnataka Through Babaleshwar Police Station, Dist: Vijayapura 586101 Represented By Addl. Spp High Court Of Karnataka, Kalaburagi Bench & Others
.... ured is out of danger and there was only 16% of burn injuries to the injured and that the charge sheet having been filed, the detention of the accused No.2 would be nothing but pre-trial punishment. It is contended that the appellant is ready and willing to abide by the conditions that may be im ...
Karnataka High Court, Kalaburagi Bench
Lokesh G N & Others Vs State Of Karnataka By Avalahalli Police Station, Bangalore Rural District. Represented By State Public Prosecutor
.... the documents in respect of the land and property in question. Admittedly, the informant had filed suit O.S.No.667/2013, seeking grant of permanent injunction. Similarly accused No.3 filed suit O.S.No.147/2024, seeking similar relief. It is contended by the learned counsel for the petitioners th ...
Karnataka High Court At Bengaluru
Gurappa Vs State Of Karnataka By Its Station House Officer, Kodihalli Police, Kanakapura Circle-562119 & Others
.... n of the accused in the judicial custody is no longer warranted. 4. Other apprehensions of the prosecution can be met with by imposing suitable and stringent conditions. 5. Accordingly, the following: ORDER i. Bail Petition is allowed . ii. Accused is directed to be e ...
Karnataka High Court At Bengaluru
Sham Singh H.B Vs Firoze Pasha
.... The order sheet dated 28.01.2021 reads as under: " In view of the submission of learned counsel for the appellant, memo along with acknowledgment for having paid the cost is accepted . Two weeks time granted for taking steps, failing which this appeal shall be listed for dismis ...
Karnataka High Court At Bengaluru
Fakeeragouda Vs Susheelamma & Others
.... n law and upon receipt of such representation, respondent No.6 shall make suitable recommendation to respondent No.2 within a period of four weeks thereafter and respondent No.2 shall further take action within a period of four weeks thereafter in accordance with law. Writ petition is disp ...
Karnataka High Court, Dharwad Bench
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