Pratap Khatua Vs State Of Odisha
.... the event, one of the injured has sustained grievous injuries. Therefore, he submitted that the prayer for the bail of the Petitioners be rejected at this juncture. 8. Learned counsel for the State on the other hand contended that the allegations made in the FIR are serious in nature. It wa ...
Orissa High Court
Jagabandhu Dash Vs State Of Odisha
.... final P.R. has not been filed as of now. Further contended that in the event the Petitioner is released on bail, there is a possibility that not only the same would cause delay in conclusion of the investigation but also in conclusion of the trial and there is every likelihood that the Petitione ...
Orissa High Court
Anil Kumar Mantri Vs State Of Odisha
.... a teacher of the school and he has been falsely implicated in the present case. It was also contended that the Petitioner is likely to be retired in the next month. Further, it submitted that since the Petitioner belongs to locality there is no chance of absconding. In such view of the matter, ...
Orissa High Court
Gajendra Singh Vs Union Of India
.... ours, where the large majority of the accused come from poorer and weaker sections of the society and are not versed with laws and after face the dearth of competent legal advice, the application of the said NDPS Rule is wholly inadvisable. Of course, in a given case, if an accused demands spee ...
Orissa High Court
Roji Bibi Vs State Of Odisha
.... table terms and conditions. 6. Learned Additional Standing Counsel appearing for the State-Opposite Party, on the other hand, opposed the prayer for release of the Petitioner on bail on the ground that allegations made against the Petitioner is serious in nature. He further submitted that t ...
Orissa High Court
Deepak Muni @ Dipak Muni Vs State Of Odisha
.... r. Therefore, the learned counsel for the Petitioner disputed the recovery of ganja from the possession of the Petitioner. He also contended that the Petitioner does not have any criminal antecedents of similar nature. It is also contended that since the Petitioner belongs to the locality, there ...
Orissa High Court
Prafulla Kumar Rout Vs Dukhi Prasad Rout @ Dukhishyam And Others
.... led under Section 151 CPC, but it was in the nature of an application under Order XXXIX Rule 4 CPC. Thus, the order impugned herein was effectively passed under Order XXXIX Rule 4 CPC, whereby learned trial Court vacating the order of status quo permitted the Opposite Party No.1 to cast the roof ...
Orissa High Court
Bichitra Pradhan Vs State Of Odisha
.... r hand, opposed the prayer for release of the Petitioner on bail on the ground that the Petitioner is having criminal antecedents. It is also contended that in the event the Petitioner is released on bail there is every possibility of his involvement in similar type of offence and also there is p ...
Orissa High Court
Pratap Behera Vs State Of Odisha
.... g Counsel appearing for the State-Opposite Party, on the other hand, opposed the prayer for release of the Petitioner on bail on the ground that allegations made against the Petitioner is serious in nature. He further submitted that the cases of illegal transportation of contraband article are o ...
Orissa High Court
Narendra Macha Vs State Of Odisha
.... -accused Subash Harijan and confession of petitioner no.1 Narendra Macha before the police. He further submits that only petitioner no.3 Abhi Harijan has been identified in the T.I. parade. He also submits that though the petitioners have only two criminal antecedents namely (i) Nabarangpur P.S. ...
Orissa High Court
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