criminal proceedings, investigation, evidence appreciation, personal liberty, criminal law
0  21 Oct, 2021
Listen in 1:20 mins | Read in 43:05 mins
EN
HI

Kavitha Lankesh Vs. State of Karnataka & Ors.

  Supreme Court Of India Criminal Appeal /1236/2021
Link copied!

Case Background

The appeals arise from the High Court of Karnataka's judgment and order in a Writ Petition, which partially granted the petition.

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Description

Legal Notes

Add a Note....