Pintu@saroj Bastaray Vs State Of Odisha
.... and condition which the Petitioner undertakes to abide by while on bail. 5. Learned Additional Standing Counsel appearing for the State-Opposite Party, on the other hand, opposed the release of the Petitioner on bail on the ground that in the event the Petitioner is released on bail, there ...
Orissa High Court
Paresh Behera Vs State Of Odisha
.... s to abide by while on bail. 5. Learned Additional Standing Counsel appearing for the State-Opposite Party, on the other hand, opposed the release of the Petitioner on bail on the ground that in the event the Petitioner is released on bail, there is a possibility that he might be involved ...
Orissa High Court
Rash Bihari Mukhi Vs State Of Odisha
.... s submitted that the Petitioner belongs to locality and there is no chance of locality. In such view of the matter, learned counsel for the Petitioner submitted that the Petitioner be released on bail on any terms and condition which the Petitioner undertakes to abide by while on bail. 5. ...
Orissa High Court
Ritikisan Sahani Vs State Of Odisha
.... itted that the Petitioner be released on bail on any terms and condition which the Petitioner undertakes to abide by while on bail. 5. Learned Additional Standing Counsel appearing for the State-Opposite Party, on the other hand, opposed the release of the Petitioner on bail on the ground t ...
Orissa High Court
Ajit Kumar Nayak Vs State Of Odisha
.... r contended the Petitioner be released on bail on such terms and conditions as this Court deems fit and proper in the facts and circumstances of the case. 5. Learned Additional Standing Counsel on the other hand opposed the bail application of the Petitioner on the ground that the investiga ...
Orissa High Court
Ganesh Agrawal Vs State Of Odisha
.... er be released on bail on any terms and condition which the Petitioner undertakes to abide by while on bail. 5. Learned Additional Standing Counsel appearing for the State-Opposite Party, on the other hand, opposed the release of the Petitioner on bail on the ground that in the event the P ...
Orissa High Court
Sandhyarani Naik Vs State Of Odisha
.... learned counsel for the Petitioners contended the Petitioners be released on bail on such terms and conditions as this Court deems fit and proper in the facts and circumstances of the case. 5. Learned Additional Standing Counsel on the other hand opposed the bail application of the Petition ...
Orissa High Court
Prafulla Kumar Jena And Another Vs Pathani Kumar Jena And Others
.... to file an appropriate application under Order XI CPC. But, unless the impugned order under Annexure-1 is set aside, it may stand on the way to move such an application. He, therefore, prays for withdrawal of this CMP to file appropriate application under Order XI CPC before learned trial Court ...
Orissa High Court
Rahul Sethi Vs State Of Odisha
.... oner on bail on the ground that the investigation is still on. Further, in the event the Petitioner is released on bail, there is a possibility that he might be involved in similar criminal offences. Learned Additional Standing Counsel submitted that nature of allegation and the contraband used ...
Orissa High Court
Sania Challan Vs State Of Odisha
.... 5. Mr. N.R. Sahoo, learned counsel for the petitioner submits on instructions that out of 17 charge sheeted witnesses, only 3 have been examined. The petitioner has been detained for more than two years. He further submits that because of such long incarceration, certain problems have cropp ...
Orissa High Court
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