Rabindra Dandasena Vs State Of Odisha
.... e appeal and balance of convenience is in his favour and there is no likelihood of the appeal being taken up for early hearing as paper book has not been prepared yet and therefore, the bail application may be favourably considered. Learned counsel for the State opposed the prayer for bail ...
Orissa High Court
Bishnu Priya Acharya And Another Vs Suresh Chandra Acharya And Others
.... 5. It is submitted that the father of the Petitioners, namely, Haraihar Acharya, was an employee of the Rourkela Steel Plant. He took voluntary retirement due to permanent incapacitation. Opposite Party No.1, being his son, was appointed on the Rehabilitation Scheme. The appointment order ...
Orissa High Court
Karunakar Mohanty Vs Subhasini Patra And Others
.... tion was not carried out intentionally by the Plaintiff to harass the Defendants. The Petitioner is aged about 72 years. He has also filed a suit, i.e., CS No.02 of 2016 for partition of the self-same property, which is pending before the same Court. She, therefore, submits that interest of just ...
Orissa High Court
Sukadev Parial And Another Vs Basantimani Naik And Another
.... r Plaintiff-Opposite Party No.1 submits that he has no objection if the Petitioners withdraw this CMP. But, no fruitful purpose will be served by moving such an application after closure of the evidence. Since the Defendants claim possession over the suit property, the burden is on them to prove ...
Orissa High Court
Ranju @ Ranjita Behera Vs State Of Odisha
.... fore that the Petitioner has one criminal antecedent in as much as she has been cited as an accused in Airport P.S. Case No.324 dated 22.11.2021, under Sections 294/323/341/506/34 of IPC, learned Court in seisin rejected the bail application. Hence, this is the second journey. 7. Learned c ...
Orissa High Court
Ajay Kumar Choudhury Vs State Of Odisha
.... pex Court by order dated 2.1.2024 have granted bail to the co-accused Rupashree Das and Sudhir Kanta Samal @ Sudhendra Kumar Samal in Special Leave to Appeal (Crl.) No(s).13529/2023 and 13765/2023 respectively and therefore, he seeks release, inter alia, on the ground of parity. 7. Learned ...
Orissa High Court
Gobinda Bisoi Vs State Of Odisha
.... he charge in the case at hand has not been framed and the Petitioner is the first offender. Hence, the Petitioner may be released on bail on the ground of procrastination of trial. 9. Learned counsel for the State opposes the prayer in view of the bar contained in Section 37(1)(b)(ii) of th ...
Orissa High Court
Ramakanta Mishra Vs State Of Odisha
.... ault, he sustained grievous injuries and ultimately died in the Hospital. 5. In course of investigation, the complicity of several persons including the Petitioner came to light. The Petitioner had earlier approached this Court in BLAPL No.12832/2022, which was disposed of granting him libe ...
Orissa High Court
Sikandar Shaw Vs State Of Odisha
.... the Petitioner filed in Court today is taken on record. 7. Learned counsel for the State opposes the prayer in view of the bar contained in Section 37(1)(b)(ii) of the NDPS Act and submits that since the Petitioner has two criminal antecedents, he ought not to be released on bail. 8. ...
Orissa High Court
Salim Riyajuddin Ali @ Salim Ali Vs State Of Odisha
.... y, the Petitioner seeks release. 7. It is stated that the Petitioner is the first offender. 8. Learned counsel for the State opposes the prayer for bail relying on the bar contained in Section 37(1)(b)(ii) of the NDPS Act and submits that in view of the recent pronouncement of the Apex ...
Orissa High Court
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