Basudeba Behera Vs State Of Odisha
.... h his office to the informant/victim intimating them regarding their right of audience in the present proceeding. Another copy of the petition shall be filed in the Registry which shall be forwarded to the learned court in seisin of the matter so that the court can forward the same through its o ...
Orissa High Court
Suraj Kumar Behera Vs State Of Odisha
.... tions 394/411 of IPC. 2. Learned Additional Standing Counsel for the State seeks accommodation to obtain up-to-date instructions/case diary and past allegations of criminal activity against the petitioner. 3. Learned counsel for the petitioner submits that to seek indulgence of this C ...
Orissa High Court
Sanatan Majhi Vs State Of Odisha
.... t PS Case No.14 of 2024 corresponding to GR Case No.166 of 2024 pending in the court of the learned SDJM, Bhadrak for alleged commission of offence under Sections 302/304-B/498-A/34 of the IPC and Section 4 of DP Act. 2. Learned counsel for the Additional Standing Counsel seeks accommodatio ...
Orissa High Court
Soumya Ranjan Biswal And Another Vs State Of Odisha
.... rict and Sessions Judge-cum-Special Judge, Jharsuguda by order dated 01.05.2024. 2. It is submitted by the learned counsel for the Petitioner that the Petitioner has no past allegation of similar nature against him and considering the period of incarceration, he is entitled for bail. 3 ...
Orissa High Court
Jagat Naik Vs State Of Odisha
.... he court in seisin of the matter shall ensure and verify the credential of the sureties, the court shall direct and record its satisfaction; the petitioner shall not in any manner make any inducement, threat or promise to the prosecution witnesses so as to dissuade them from disclosing trut ...
Orissa High Court
Akash Behera Vs State Of Odisha
.... ady spent more than five years behind the bar. In the meanwhile, investigation has progressed substantially. 3. Learned Additional Standing Counsel opposes the prayer for bail referring to the nature of allegation and other materials contended in the Case Diary and seeks accommodation to ob ...
Orissa High Court
Subrat Bhatta Vs State Of Odisha
.... e court of the learned JMFC-I, Bhubaneswar for alleged commission of offences under Section 392/34 of the IPC. 2. Memo has been filed, kept on record marked as flag-A. It is stated due to personal difficulties of the learned arguing counsel for the Petitioner, the matter may be adjourned. ...
Orissa High Court
Binod Karada Vs State Of Odisha
.... ondition which the Petitioner undertakes to abide by while on bail. 5.Learned Additional Standing Counsel appearing for the State-Opposite Party, on the other hand, opposed the release of the Petitioner on bail on the ground that in the event the Petitioner is released on bail, there is a p ...
Orissa High Court
Mallika P @ Mallika Vs State Of Odisha
.... ongs to the locality, therefore there is no chance of absconding. In such view of the matter, learned counsel for the Petitioner submitted that the Petitioner be released on bail on such terms and conditions as this Court deems fit and proper in the facts and circumstances of the case. 5. ...
Orissa High Court
Usharani Barik Vs State Of Odisha
.... ioner submitted that the Petitioner be released on bail on such terms and conditions as this Court deems fit and proper in the facts and circumstances of the case. 5.Learned Additional Standing Counsel on the other hand objected to the release of the petitioner on bail on the ground that th ...
Orissa High Court
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