Sandeep Singh Teji Vs State Of Odisha
.... oner is in custody since 08.10.2020 and the allegations against him is that he was the driver of the oil tanker from which contraband (ganja) to the tune of 596 kg 900 grams were recovered. 8. It is stated that the trial is still lingering and only 5 witnesses out of 18 charge sheeted witn ...
Orissa High Court
Faru @ Faruk Khan Vs State Of Odisha
.... . 5. This is the third journey of the Petitioner to this Court. Earlier applications of the Petitioner have been rejected by this Court in BLAPL No.5014 of 2022 by order dated 29.07.2022 and BLAPL No.3827 of 2023 by order dated 09.11.2023. 6. It is submitted by the learned counsel that ...
Orissa High Court
Saubhagya Satapathy Vs State Of Odisha
.... mpering of material evidence in this case. 6. In view of the aforesaid facts and circumstance and regard being had to the long custody of the petitioner with examination of the victim, this Court without expressing any opinion on the merits of the case grants bail to the petitioner. 7 ...
Orissa High Court
Rudra Pratap Mohanty Vs State Of Odisha
.... had been granted to the petitioner to move for bail afresh after completion of investigation. 4. Thereafter The petitioner has moved the learned Additional Sessions Judge-cum-Special Judge (Vig.), Cuttack in BLAPL No. 294 of 2023 which has been rejected on 12.03.2024. From the case number ...
Orissa High Court
Jitu @ Jitendra Sahu & Anr Vs State Of Odisha
.... of one Bijay Kumar Sahoo, who happens to be the sole eye-witness is relied upon by Ms. Ananya Mishra. Referring to the deposition of said witness, Ms. Mishra submits that his evidence is full of contradictions and inconsistence. That apart, it cannot be believed that not being a local person he ...
Orissa High Court
Jafrudin Malik Vs State Of Odisha
.... olding two bags containing 25 kgs. of ganja is improbable as it is difficult for one person to carry two bags weighing 50 kgs. He further submits that the trial has started in the case and P.W. 2 who was the RPF constable who was a witness to the seizure has stated that he cannot identify the pe ...
Orissa High Court
Mahesh Pan @ Motu Vs State Of Odisha
.... s by this Court - BLAPL No. 2013 of 2024 in connection with Champua P.S. Case No. 80 of 2023, BLAPL No. 2798 of 2024 in connection with Champua P.S. Case No. 70 of 2023 and BLAPL No. 2280 of 2024 in connection with Champua P.S. Case No. 53 of 2024. 3. This case has been listed before me as ...
Orissa High Court
Kalakanta Behera Vs State Of Odisha
.... been dismissed by me on 21.12.2023 considering the manner of assault on the victim and the injury sustained by her. 3. Thereafter, the petitioner has moved the learned Court below for bail, but his prayer has been rejected by the learned Addl. Sessions Judge, Patnagarh on 05.02.2024 noting ...
Orissa High Court
Subash Harijan Vs State Of Odisha
.... petitioner has been rejected on 18.11.2023 by the learned Addl. Sessions Judge, Koraput as the investigation was in progress and the petitioner has one criminal antecedent namely Jeypore P.S. Case No. 267 of 2023 under Section 392/34 of IPC. 4. Ms. Afreen, learned counsel for the petitione ...
Orissa High Court
Sanjaya Kumar Nayak Vs State Of Odisha
.... er passed by this Court in BLAPL No.10837 of 2023, BLAPL No.10961 of 2023 and BLAPLl No.10874 of 2023. Presently, the co-accused, Dipalika Mohanty, the present petitioner-Sanjay Kumar Nayak and Bibhuti Jena are in custody since 03.09.2023. 2. Mr. M.R.Dhal, learned counsel for the petitioner ...
Orissa High Court
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