Mesiya Bhuyan Vs State Of Odisha
.... titioners 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 Government Advocate on the other hand opposed the bail application of the Petitioners on the ground that the allegations made agains ...
Orissa High Court
Sachin Raj Jena Vs State Of Odisha
.... bail that he might indulge in similar criminal offences and if the Petitioner is absconding, the same would cause delay in conclusion of the trial. 6. Having heard learned counsel for the respective parties and on careful consideration of the surrounding facts as well as materials on recor ...
Orissa High Court
Samanta Chaulia Vs State Of Odisha
.... f the vehicle in question. He also submitted that the Petitioner does not have any similar criminal antecedent and that there is no chance of his absconding 5. Learned Additional Government Advocate appearing for the State-Opposite Party, on the other hand, opposed the release of the Petiti ...
Orissa High Court
Kumbhakarna Saura Vs State Of Odisha
.... tioners be released on bail on such terms and conditions that would be imposed by this Court which the Petitioners shall 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 Petitioners on bail o ...
Orissa High Court
Subrat Das Vs State Of Odisha
.... n any terms and conditions that would be imposed by this Court which the Petitioners shall abide by while on bail. 5. Learned counsel for the State, on the other hand, opposed the release of the Petitioners on bail on the ground that the allegations made in the F.I.R. are serious in nature. ...
Orissa High Court
Chitrasen Pradhan Vs State Of Odisha
.... sconding. On such ground, learned counsel for the Petitioner submitted that the Petitioner be released on bail on any terms and conditions that would be imposed by this Court which the Petitioner shall abide by while on bail. 5. Learned counsel for the State, on the other hand, opposed the r ...
Orissa High Court
Baishnba Behera @ Baisnab Behera Vs State Of Odisha
.... elease of the Petitioner on bail on the ground that the allegation made against the Petitioner is serious in nature. He further contended that in the event the Petitioner is released on bail, there is every possibility that he might indulge in similar offence. On such ground, learned counsel for ...
Orissa High Court
Bhola Kumar Sikdar Vs State Of Odisha
.... is every possibility they might abscond from justice which would cause delay in conclusion of the trial. Therefore, learned counsel for the State submitted that the prayer for bail of the Petitioner be rejected at this juncture. 6. Considering the submissions made by the learned counsels a ...
Orissa High Court
Ram Kumar Vs State Of Odisha
.... rejected at this juncture. 6. Considering the submissions made by the learned counsels appearing for the respective parties and upon a conspectus of the surrounding facts and circumstances involved in the present bail application and further taking into consideration the quantity of contr ...
Orissa High Court
Manish Lodhi Vs State Of Odisha
.... might abscond from justice which would cause eventually cause delay in conclusion of the investigation as well as trial. On such ground, learned counsel for the State submitted that the prayer for bail of the Petitioner be rejected at this stage. 6. Having heard the learned counsels appeari ...
Orissa High Court
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