On 29-01-2015, the Central Government in exercise of power conferred under Section 11(1); of the National Investigation Agency Act, 2008 notified the Court of XLIX Additional City Civil and Sessions Judge, Bangalore City as the Special Court having Jurisdiction throughout the State of Karnataka for the trial of Scheduled Offences, and thereby appointed concurrently Shri Shivanna, XLVIII Additional City Civil and Sessions Judge, Bengaluru City as the Judge to also preside over the said Special Court.
-Ministry of Home Affairs
