Tapan Dehury Vs State Of Odisha
.... order dated 01.02.2024 in the aforementioned case, the present BLAPL has been filed. 4. The order dated 15.05.2024 of the learned Special Judge, Boudh evidencing surrender of the Petitioner is taken on record. 5. It is stated at the Bar that the Petitioner is in custody since 21.03.20 ...
Orissa High Court
Munaf Mehmood Seikh Vs State Of Odisha
.... e prayer for bail in view of the bar contained in Section 37(1)(b)(ii) of the NDPS Act and refers to the order of the Apex Court in the case of State by the Inspector of Police vs. B. Ramu in SLP(Crl.) No(s).8137 of 2022 dated 12.02.2024 and submits that since charge sheet has already been filed ...
Orissa High Court
Sudam Majhi Vs State Of Odisha
.... ction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. case is pending in any other Court. 4. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned 1st Addl. Sessions Judge, Khurda b ...
Orissa High Court
Sadhaba Das Vs State Of Odisha
.... order dated 12.02.2024 in the aforementioned case, the present BLAPL has been filed. 5. It is submitted by the learned counsel that the Petitioner-husband is in custody since 7.9.2023. 6. It is further submitted that since charge sheet has been filed under Sections 306/304-B/201/498-A ...
Orissa High Court
Guguru Pradhan Vs State Of Odisha
.... ba Behera rejected the bail application of the present Petitioner. While enlarging the co-accused Siba Behera on bail, this Court had referred to the statement of one of the witnesses Lalima Behera and her husband Ramakanta cited as C.Ws.2 and 3 respectively. 6. It is submitted by the learn ...
Orissa High Court
M/s. Choudhury Medical Store, Inside AIIMS, Hospital Campus, Sijua, Patrapada, Bhubaneswar Vs Union Of India & Others
.... retion has not been exercised properly and contended that any such discretion which lies with the Authority is not boundless. In response to the above, Mr. Mohanty, learned counsel for AIIMS submits that the reason is clearly assigned in the counter affidavit and additional affidavit filed and t ...
Orissa High Court
SBI General Insurance Company Limited, Bhubaneswar Vs Ananda Kumar Jaiswal & Another
.... .699 of 2016, a sum of Rs.6,40,000/- on the head of medical expenses is allowed in favour of the injured claimant. In support of treatment for the injuries, the claimant proved Exts.13, 14 series, 15 series and 16 seeking enhancement to Rs.18,61,622/-. The said claim of the injured is disputed by ...
Orissa High Court
Basanta Kumar Pradhan Vs State Of Odisha And Others
.... een communicated with the registration number of the said revision. He, therefore, prays for a direction for registration of the revision case and for its early disposal. 5. Mr. Pattanaik, learned Advocate General In-Charge submits that if the revision case is still pending before the State ...
Orissa High Court
Jayashree Singhdeo Vs State Of Odisha And Others
.... land in her favour. When the fraud came to light, the villagers, namely, Opposite Party Nos.5 to 18 filed an appeal in OEA Appeal No.17 of 2021. There is, of course, a delay in filing the appeal. But, the delay will not stand on the way for disposal of the appeal when the Petitioner has played ...
Orissa High Court
Jitendra Kumar Sahu Vs Prakash Acharya And Others
.... ude said property is not permissible. 3. Mr. Jagdish Biswal, learned counsel submitted that the said property has already been made part of the plaint in paragraph 6, there would cause no prejudice if the amendment is allowed. Such amendment will not change the nature and the character of t ...
Orissa High Court
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