Padma Nayak Vs State Of Odisha And Others
.... in I.A. No.01 of 2023, relating to C.S. No.1735 of 2023) vide judgment dated 28.03.2024 has recorded erroneous findings to the effect that the petitioner-appellant therein “has been evicted from the suit land” by virtue of an order dated 21.07.2004 passed in the aforesaid OPP(L) Case No.03 of 2 ...
Orissa High Court
Sankarsan Das And Others Vs Paramananda Barik And Others
.... ots No.1212 with area of Ac 0.02 decimals and Hal Plot No.1211, Ac 0.01 decimal. He further submitted that the petitioners, before the appellate Court, being strangers should not have been allowed to construct over the subject property against which the right, title and interest as claimed ...
Orissa High Court
Kabuli Behera Vs State Of Odisha
.... Act, 1985. 4. It is alleged that the Petitioner was in possession of contraband ganja weighing 1.200 kgs when he was apprehended by the police. 5. Considering the nature of acquisitions, the materials available on record and also the fact that the seized contraband article is less th ...
Orissa High Court
Beti Muta Vs State Of Odisha
.... nsued the Petitioner is said to have shot arrows at the informant causing injuries. The injury report on police requisition is available on record, which shows three injuries, two of which are not on the vital parts of the body. 5. Considering the nature of acquisitions, the material of fac ...
Orissa High Court
Raja @ Biswanath Nayak Vs State Of Odisha
.... of brown sugar while he was apprehended by the police. Learned counsel for the Petitioner submits that charge-sheet has already been submitted and that the trial of the case has also commenced. 4. Considering the nature of acquisitions, the materials available on record so also the period ...
Orissa High Court
Kalu Charan Behera Vs State Of Odisha
.... of the POCSO Act. 4. It is alleged that the petitioner kidnapped the minor daughter of the informant. The victim girl was subsequently recovered and her statement was recorded under Section 164 of Cr.P.C. Perusal of the statement reveals a different story. 5. Considering the nature ...
Orissa High Court
Prasant Kumar Sethi Vs State Of Odisha
.... ner’s name does not find place in the FIR nor in the statement of the victim recorded under Sections 161 of Cr.P.C. The petitioner appears to have been implicated on the statement of the co-accused. 5. Considering the nature of accusations, the materials on record and in particular t ...
Orissa High Court
Ripon Sk.@Ripun Seikh Vs State Of Odisha
.... than commercial quantity. 5. Under such circumstances, I find no reason to detain him in custody any longer. The bail application is therefore, allowed. 6. Let the petitioner be released on bail on such terms and conditions as the court below may deem fit and proper to impose inc ...
Orissa High Court
A. Ashok Vs State Of Odisha
.... ng carried out, several incriminating articles including mobile phones and gold chains etc. were recovered from them. There is however, no specific evidence to show that the mobile phones were stolen. 5. Taking into consideration all the above facts and the materials on record, I am inclin ...
Orissa High Court
Bikram Bhoi Vs State Of Odisha
.... ng the ATM card of the informant along with a cell phone. In course of investigation, cash of Rs.4,000/- was recovered from his possession. It is submitted that charge sheet has already been submitted. 5. Under such circumstances, I find no justified reason to detain the petitioner in custo ...
Orissa High Court
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