Manu Vs State By Women Police Station, Hassan, Represented By State Public Prosecutor, High Court Of Building, Bengaluru-560001 & Others
.... 64(5) of Cr.P.C. simply disclose that she and the petitioner/accused had physical relationship three to four occasions, but she never asserted that it was a forcible relationship. The statement under Section 164(5) of Cr.P.C. is not only pertaining to uploading the photographs in the Instagram, ...
Karnataka High Court At Bengaluru
Hemantha S/O. Krishnamurthy L.N & Others Vs State Of Karnataka Lingadahalli Police Station Rep. By State Public Prosecutor High Court Building Bangalore-01 & Others
.... ellant No.1 and respondent No.3. Appellant No.2 is the son of appellant No.3. 11. It appears that respondent No.3 married the complainant/ respondent No.2, belonging to scheduled caste and it was a love marriage. There is a civil suit pending between the parties in respect of the house prop ...
Karnataka High Court At Bengaluru
Dr. K. Krishnaswamy Vs Dr. S. Rajendra
.... was reversed by this Court by allowing R.S.A.No.229/2022 without assigning valid reasons. On these grounds, he prays for reviewing the judgment and decree dated 02.03.2023. 2. The scope of review of the order is very limited. Only if there are errors apparent on the face of the record, thi ...
Karnataka High Court At Bengaluru
Nagendra S/O. Shivanna Vs State Of Karnataka, Sathanuru Police Station, Bengaluru. Rep. By State Public Prosecutor, High Curt Of Karnataka, Bengaluru � 560001
.... ted. Hence, she prays for dismissal of the petition. 6. In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: “Whether the petitioner is entitled for grant of bail under Section 439 of Cr.P.C.?” My a ...
Karnataka High Court At Bengaluru
Deekaiah Nalke Vs State Of Karnataka, By Belthangady Police Station, Rep. By State Public Prosecutor, High Court Building, Bengaluru
.... ement what he had witnessed and also categorically deposed with regard to earlier ill-will between the deceased and also accused persons and so also the affair with P.W.3. The learned counsel submits that P.W.3 who is the relative of accused No.2 and accused No.1 who is also native of P.W.3, hav ...
Karnataka High Court At Bengaluru
Mani R. Vs State Of Karnataka By Hulimavu Police Represented By State Public Prosecutor, High Court Of Karnataka, Bangalore-560001
.... of C.W.5, he has to be examined before the Court whether she gave the voluntary statement before the Court or not. The other material witnesses of FSL as well as extra judicial confession made by the petitioner also to be examined before the Trial Court and hence the petitioner is not entitled f ...
Karnataka High Court At Bengaluru
Varun Kumar Vs State Of Karnataka, Through Jnanabharathi Police Station, Bengaluru, Represented By The Special Public Prosecutor, High Court Building, Bengaluru & Others
.... d to a political party. This clearly discloses that the family of the victim is a highly reputed as well as highly influential family. Under such circumstances, question of petitioner blackmailing the victim girl under the guise of certain photographs etc., holds no water. 9. Much argument ...
Karnataka High Court At Bengaluru
Ashok Naika @ Ganesh Vs State Of Karnataka By Huliyar Police Station, Chiknayaknahalli Taluk-571604 Tumkuru District-562117 Rep By S.P.P., High Court Of Karnataka Bengaluru-560001 & Others
.... by the prosecution with the permission of the Court and victim girl has been cross-examined by the learned public prosecutor by confronting the statement made by her before the Investigating Officer as well as the statement given by her before the Magistrate under Section 164 of the Code of Cri ...
Karnataka High Court At Bengaluru
B.G. Mahesh Vs Anitha W/O B.C. Mahesh
.... the petitioner has filed a memo praying this Court to convert this Criminal Revision Petition to Revision Petition Family Court. The memo is taken on record. In view of the memo, the petitioner is permitted to convert this Criminal Revision Petition to Revision Petition Family Court. ...
Karnataka High Court At Bengaluru
Deepak Vs State Of Karnataka By Rajagopalanagar P S Represented By State Public Prosecutor High Court Of Karnataka Bengaluru-560001
.... after arguing for sometime emphasizing, apart from other grounds, that the complainant has turned hostile and therefore, the petitioner would be entitled for bail, submits that the petition could be disposed of with liberty to the petitioner to approach this Court once again after all the eye w ...
Karnataka High Court At Bengaluru
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