Davood Ibrahin @ M Ibrahim Vs State Represented By The Station House Officer, Kankanady Town Police Station, Rep By The State Public Prosecutor, High Court Of Karnataka Bangalore 560001
.... ioner after arguing the matter for some time submits that he may be permitted to withdraw this petition at this stage with liberty to approach this Court afresh after examination of the complainant/injured witness is completed before the Trial Court. 2. Submission of learned Counsel for the ...
Karnataka High Court At Bengaluru
Naveen Kumar B, (A1) Vs State By Doddaballapur Rural Police Station, Represented By Learned Spp, Office At High Court Of Karnataka, Bengaluru - 560001
.... jected on 25.03.2023. Therefore, he is before this Court. 4. Learned counsel for the petitioner having reiterated the ground urged in the petition submits that, petitioner has no criminal antecedents and he is in custody from more than nine months. Accordingly, he prays to allow the petitio ...
Karnataka High Court At Bengaluru
Farooq Ali Khan Vs Punjab National Bank (Formerly Known As Oriental Bank Of Commerce) Having Its Corporate Banking Branch At: Maker Tower �F� Wing, Cuffe Parade Mumbai � 400005. Represented By Its Dgm & Others
.... vance. It is adjourned with modified agenda. Though the petitioner was heard when the agenda was drawn on 10-02-2020 and the meeting held on 11-02-2020 had been adjourned, the meeting could not have been re-scheduled contrary to the Code. It is, therefore, necessary to notice Section 24 of the C ...
Karnataka High Court At Bengaluru
S.Prakash Vs ramanna r & Others
.... memo seeking permission of this Court to convert the criminal revision petition into criminal appeal. The aforesaid memo is taken on record. In the light of the same, permission is granted to convert the criminal revision petition into criminal appeal. Accordingly, this petition ...
Karnataka High Court At Bengaluru
Kum. Srilakshmi (Minor) Vs State Of Karnataka Represented By Police Inspector Women Police Station Mangaluru-575001 Rep By Learned State Public Prosecutor Bengaluru 560001 & Others
.... d this Court has quashed the same in Crl.P No.4462/2018 vide order dated 26.10.2023. 3. The counsel has also filed copy of the additional charge sheet and the copy of the status report of the Crl.P No.4462/2018. The counsel for the revision petitioner earlier took time to verify and submit ...
Karnataka High Court At Bengaluru
Jayakumar K.L Vs State Of Karnataka By Sringeri Police Station Chikkamagaluru 577139
.... tatement before the learned Magistrate under Section 164 of Cr.P.C. The material collected by the prosecution also clearly discloses that she was subjected to sexual act. Though specific allegation is made against accused Nos.1 and 16, it is the specific case of the prosecution that both accused ...
Karnataka High Court At Bengaluru
Nagaraju .C & Others Vs Doddaballapura Taluk Vakeelara Sangha (R) Doddaballapura Court Complex Doddaballapura Taluk Bangalore Rural District Doddaballaplura - 561203 Currently Represented The Administrator Asst Registrar, Co-Operative Societies Doddaballapura Sub Division Doddaballapura - 561203 & Others
.... at as many as 18 members have approached this Court out of 24 members. 4. Admittedly, the writ petition is pending consideration before the learned Single Judge. The learned Single Judge has to assess the claim of the appellants/petitioners on merits and by way of the order impugned in the ...
Karnataka High Court At Bengaluru
M/S. Seema Caterers Situated At 777, 9th Main Road, 3rd Block, 1st Stage, Hbr Layout, Bengaluru � 560043 Represented By Its Partnership Concern. Vs Union Of India The Ministry Of Railways, Raisina Road, New Delhi � 110001 Represented By Its Secretary & Others
.... conversion into MPS as per the provisions of this policy. However, in case thy do not opt for conversion into MPS, the same may be allowed to continue till expiry of the existing agreement/arrangement in vogue . 11.2 After expiry of the current agreement period, space shall be standardized, ...
Karnataka High Court At Bengaluru
V. Naveen Prasad Vs State Of Karnataka By High Grounds Police Station, Investigated By Cid (Ct And R) Squad, Bengaluru Represented By State Public Prosecutor, High Court Building, Bangalore-560001
.... petitioner’s counsel and also the counsel appearing for the State and also on perusal of the material on record, it is not in dispute that the police have registered a case and investigated the matter and filed the charge sheet. No doubt additional charge sheet is filed against this petitioner s ...
Karnataka High Court At Bengaluru
Lavanya Vs State Of Karnataka By Hebbal Police Station, Mysuru City, Mysuru District, Represented By Its Spp High Court Building, Bangalore-560001
.... den stick and thereafter the accused No.1 was also involved in causing injury and hence this petitioner is not entitled for the bail on the ground of parity. 8. Having heard the petitioner’s counsel and the counsel appearing for the respondent/State and also the counsel for petitioner place ...
Karnataka High Court At Bengaluru
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