Manoj Kumar Rout & Ors Vs State Of Odisha
.... e has already elapsed, no charge-sheet has been filed in this case. It is also submitted that the victim has already recovered from the wound caused as it was a simple wound. He, therefore, prays that the Petitioners may be released on bail. 7. Learned counsel for the State vehemently oppos ...
Orissa High Court
Chitta Ranjan Mangaraj Vs State Of Odisha
.... in the meantime though one month time has already elapsed, no charge-sheet has been filed in this case. It is also submitted that the victim has already recovered from the wound caused as it was a simple wound. He, therefore, prays that the Petitioner may be released on bail. 7. Learned co ...
Orissa High Court
Srikanta Palia Vs State Of Odisha
.... submits that the Petitioner has no criminal antecedent. 6. Learned counsel for the State vehemently opposes the bail prayer of the Petitioner. 7. Without going into the merits of the case and considering the submissions made by the learned counsel for the parties, this Court directs ...
Orissa High Court
Akash Mallick & Anr Vs State Of Odisha
.... ut going into the merits of the case and considering the submissions made by the learned counsel for the parties, this Court directs the court in seisin over the matter to release the Petitioners on bail in the aforesaid case on some stringent terms and conditions with further conditions ...
Orissa High Court
Kumar Rana Vs State Of Odisha
.... rial is a fundamental right of an under trial prisoner and this observations have been resonated, time and again, in several judgments including that of Kadra Pahadiya & Ors. v. State of Bihar (1981) 3 SCC 671 wherein it has been stated that the obligation of the State or the complainant, ...
Orissa High Court
Chuman Digal Vs State Of Odisha
.... 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 truth before the c ...
Orissa High Court
Akash @ Tulu Bhoi Vs State Of Odisha
.... atisfaction of the learned court in seisin of the matter, one of the sureties shall be a family member of the petitioner; the 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 ...
Orissa High Court
Sunil Digal Vs State Of Odisha
.... cal sureties for an amount to the satisfaction of the learned court in seisin of the matter, one of the sureties shall be a family member of the petitioner; the court in seisin of the matter shall ensure and verify the credential of the sureties, the court shall direct and record its satisf ...
Orissa High Court
Salu @ Dandapani Vs State Of Odisha
.... he satisfaction of the learned court in seisin of the matter, one of the sureties shall be a family member of the petitioner; the 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 n ...
Orissa High Court
Saroj Kumar Das Vs State Of Odisha
.... Tirtol. 3. In the rejection order, i.e., BLAPL No.158 of 2024 at paragraph-5, page-26 of the brief it is indicated that the petitioner is alleged to be involved in Tirtol P.S.Case No.45 of 2024 under Sections 417/419/420/465/468/ 120-B/34 of the I.P.C. and Balikuda P.S.Case No.416 of 2023 u ...
Orissa High Court
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