High Courts20 Feb 2026Allowed

Adityan Manik Murugan Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 02 KAR CK 0986

Bharatiya Nyaya Sanhita, 2023 - Section 69Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(1)(r)(s), 3(2)(v)Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 483
High Courts13 Feb 2026Allowed

Jagdeesh & Ors Vs State Of Karnataka

Karnataka High Court · (2026) 02 KAR CK 0643

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482, 483Bharatiya Nyaya Samhita, 2023 - Section 109, 115(2), 118(1), 126(2), 189(2), 190, 191(2), 191(3), 351(3), 352
High Courts13 Feb 2026Allowed

Madhuraju Vs State Of Karnataka

Karnataka High Court · (2026) 02 KAR CK 0642

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 2(iii)(b), 20(b)(ii)(B)
High Courts12 Feb 2026Dismissed

Afzal Shariff Vs State Of Karnataka

Karnataka High Court · (2026) 02 KAR CK 0644

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 105, 483Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 8(c), 22(C) , 37
High Courts10 Feb 2026Partly Allowed

Nanjunda Vs State Of Karnataka

Karnataka High Court · (2026) 02 KAR CK 0445

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 47, 483Bharatiya Nyaya Samhita, 2023 - Section 3(5), 103(1), 115(2), 118(1), 351(2), 351(3)Code Of Criminal Procedure, 1973 - Section 50
High Courts06 Feb 2026Dismissed

Naveen Vs State Of Karnataka & Ors

Karnataka High Court · (2026) 02 KAR CK 0322

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 183, 483Indian Penal Code, 1860 - Section 376(2)(n), 506Protection Of Children Sexual Offences Act, 2012 - Section 5(n), 5(l), 6
High Courts06 Feb 2026Allowed

Dinesha S.M. & Ors Vs State Of Karnataka

Karnataka High Court · (2026) 02 KAR CK 0321

Bharatiya Nagrika Suraksha Sanhita, 2023 - Section 482Bharatiya Nyaya Samhita, 2023 - Section 3(5), 54, 126(2), 316(2), 318(4), 351(2), 352