Prasanta Kumar Padhi Vs State Of Odisha
.... on bail on such terms and conditions as this Court deems fit and proper in the facts and circumstances of the case. 5. Learned counsel for the Informant on the other hand filed an affidavit. On the basis of such affidavit, it was contended that the informant does not want to object the rele ...
Orissa High Court
Sanjan @ Sanjaya Kumar Sahoo Vs State Of Odisha
.... h of Rs. 35,000/- and gold ornaments by pointing a gun and bhujali at the informant. It is submitted that a sum of Rs. 535/- was recovered from the petitioner and a bhujali was recovered at the instance of one of the co-accused persons. It is further submitted that no T.I. parade was conducted a ...
Orissa High Court
Ashok Kumar Das Vs State Of Odisha & Others
.... nst the post of Headmaster In-charge in place of the Petitioner for approval of the services as against the post of Headmaster-in-charge. 5.2. Learned counsel for the Petitioner contended that since petitioner was duly appointed as Headmaster of the School vide order of appointment issued o ...
Orissa High Court
Sk. Asif Alli @ Md. Asif Iqbal Vs State Of Odisha
.... .17, he had been to the shop with the deceased to purchase chocolate at about 2 p.m. and was returning at about 3 p.m. The conclusion arrived at should be sensible and reasonable. It must be based on reasons rather than imaginations and emotions. P.W.5 stated that he was a close relative of ...
Orissa High Court
Satara Pradhan @ Satara Vs Collector, Kandhamal And others
.... cution proceeding should be stayed till disposal of the petition under Section 47 C.P.C. as well as the petition to determine who is the proper legal heir of late Chandramati Pradhan. The Opposite Party No.7 styling herself to be the sole legal heir of late Chandramati Pradhan, has filed the exe ...
Orissa High Court
Galib Hasim @ Galib Hasmi Vs State Of Odisha
.... n view of the nature and seriousness of allegation made against the Petitioner. Therefore, he submitted that the prayer for bail of the Petitioner be rejected at this juncture. 7. Having heard learned counsel for the respective parties and on careful consideration of the surrounding facts ...
Orissa High Court
Subash Kumar Swain Vs State Of Odisha
.... 50 of 2024 and the co-accused were released inter alia on the ground of procrastination of trial. Hence, on the ground of parity, the Petitioner seeks release. 8. Learned counsel for the State opposes the prayer for bail in view of the bar contained in Section 37(1)(b)(ii) of NDPS Act and r ...
Orissa High Court
Baldev Singh Vs State Of Odisha
.... ination of 08 (eight) prosecution witnesses out of 19 (Nineteen) C.S. witnesses has been completed till date. Now, the case stands posted to 27.06.2024 for further trial.” xxx xxx xxx 7. It is submission of the learned counsel for the Petitioner that one of the co-accused ...
Orissa High Court
Sk. Ibatullah Khan @ Kurban Vs State Of Odisha
.... nce 25.07.2022 and as charge sheet has already been filed in the meanwhile, his further continuance in custody is not warranted. 6. It is further submitted by the learned counsel that the stolen articles along with truck have already been recovered. 7. Learned counsel for the State op ...
Orissa High Court
Dipak Patel Vs State Of Odisha
.... 2;िला छतरपुर क्र . अप . क्र . धारा घटना स्थल ...
Orissa High Court
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