Lipun Behera Vs State Of Odisha
.... 4. It is alleged that the petitioner was transporting contraband ganja weighing 2kgs 850 grams on a motorcycle when he was apprehended by the Excise officials. As it appears, nothing further remains to be done in so far as the investigation is concerned. 5. Considering the above facts as ...
Orissa High Court
Rayan Saha Das Vs State Of Odisha
.... bited from his account towards purchase of different articles. In course of investigation, it came to light that the petitioner was allegedly one of the persons involved in the fraudulent transaction. 5. Mr. Nayak learned Senior Counsel appearing along with Mr. A. Bhuyan would submi ...
Orissa High Court
Silu @ Galapuduri@Prabhanjan Behera And Ors Vs State Of Odisha
.... husband (injured) specifically stated that the four persons named in the FIR had assaulted. As such there is doubt as regards involvement of the petitioners in the alleged occurrence. 5. Learned State Counsel has opposed the prayer for bail by submitting that the petitioners have criminal ...
Orissa High Court
Sagar Nahak Vs State Of Odisha
.... Act. 3. It is alleged that the petitioner was in possession of 6 Kg of contraband ganja when he was apprehended by excise officials. 4. As it appears, nothing further remains to be done in so far as investigation is concerned. However the seized contraband is less than commercial quan ...
Orissa High Court
Mustaq Allam @ Mushtaque Alam Vs State Of Odisha
.... ents have been enclosed to the IA. in support of such contention. Learned counsel for the Petitioner submits that there is no other person available in the family to look after the treatment of his father. 5. Learned State counsel submits that the State may be granted time to verify the ge ...
Orissa High Court
Hemanta Behera @ Hemanta Kumar Behera Vs State Of Odisha
.... r Petitioner submits that because of communication gap between the Petitioner and his lawyer, the purport of the order could not be understood by him for which he could not appear before the learned S.D.J.M., as directed. He further undertakes to appear before the court below henceforth on each ...
Orissa High Court
P.Subash Vs State Of Odisha
.... at the petitioner and another person were selling Android Smart Mobile Phones at a very low price which aroused suspicion that the mobiles were stolen. On being detained by Police and on personal search being carried out, several incriminating articles including mobile phones and gold chains etc ...
Orissa High Court
Pride Patra Vs State Of Odisha
.... has already been submitted. The Petitioner appears to have been implicated on suspicion. 4. Learned State counsel has opposed the prayer for bail by submitting that the Petitioner has several criminal antecedents including cases of similar nature. 5. Considering the nature of accusati ...
Orissa High Court
Kalpana Yadav Vs State Of Odisha
.... Petitioner submits that the prosecution case even if accepted on the face value would reveal purely a civil dispute and that the criminal proceeding cannot be utilized for recovery of money. 5. Learned State Counsel opposes the prayer for bail by submitting that the Petitioner is a habitual ...
Orissa High Court
Kalpana Yadav Vs State Of Odisha
.... ioner submits that the prosecution case even if accepted on the face value would reveal purely a civil dispute and that the criminal proceeding cannot be utilized for recovery of money. 5. Learned State Counsel opposes the prayer for bail by submitting that the Petitioner is a habitual offe ...
Orissa High Court
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