Pragyan Priya Swain @ Prajnapriya Swain Vs State Of Odisha
.... ed 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 the investigation is still on. He further submitted that the allegations made against the Petitioner is serious in nature. He furt ...
Orissa High Court
Chittaranjan Pradhan Vs State Of Odisha
.... tioner in custody since 19. 09.2023 and taking into account the opinion of the doctor as to the cause of death of the deceased and the supporting materials available on record, this without expressing any opinion on the merits of the case, grants bail to the petitioner. 6. Hence, the bail ap ...
Orissa High Court
Hrushikesh Das And Others Vs State Of Odisha
.... produced on behalf of the petitioners and regard being had to the pre-trial detention of the petitioners in custody since 17.12.2022, this without expressing any opinion on the merits of the case, grants bail to the petitioners. 7. Hence, the bail application of the petitioners stands allowe ...
Orissa High Court
Nilambar Pani Vs State Of Odisha
.... her wife making wild allegation against present Petitioner. Further submitted that accused is in custody for almost six months and that in the meantime the investigation has been concluded and charge sheet has been filed. Further submitted that informant refused to examine medically. 6. Lea ...
Orissa High Court
Puspalata Das Vs Branch Manager, Syndicate Bank, Cuttack And Others
.... liable to be set aside. 5. Taking note of the submission made by learned counsel for the Petitioner and on perusal of the record, it is apparent that the Plaintiff, namely, Kuni Mohanty was examined in the case and the evidence of the Plaintiff was closed. It is stated that she had filed c ...
Orissa High Court
Gagan Bihari Das And Others Vs Sasadhar Das
.... e objection raised by the Defendants-Petitioners was not at all taken into consideration at the time of adjudication. Thus, the impugned order under Annexure-4 series is vitiated for non-consideration of the objection raised by the Petitioners and is liable to be set aside. 5. Upon hearing ...
Orissa High Court
K. Kameswar Reddy @ Dandapani Vs State Of Odisha
.... at the allegations made in the FIR are serious in nature. It was further contended that the Petitioner has several criminal antecedents and the investigation is still on, therefore, in the event he is released on bail he might abscond justice which might lead to delay in conclusion of trial. Lea ...
Orissa High Court
Jagannath Parida Vs State Of Odisha
.... of illegal transportation of contraband article are on rise in State of Odisha now-a-days. Therefore, no leniency should be shown to the accused persons, who are involved in such type of offence. In such view of the matter, it is submitted that the prayer for bail of the Petitioners be rejected a ...
Orissa High Court
Santosh Kumar Nat @ Nath Vs State Of Odisha
.... ha. Further in the event the Petitioner is released on bail, the same would cause delay in conclusion of the trial. Therefore, on such ground, learned counsel for the State submitted that the bail application of the Petitioner be rejected at this juncture. 6. Having heard learned counsel fo ...
Orissa High Court
Mithun Swain Vs State Of Odisha
.... sed the bail application of the Petitioners on the ground that the allegations made in the F.I.R. are very serious in nature. Further submitted that investigation is still on, therefore, in the event the Petitioners are released on bail, the same would cause delay in conclusion of the investigat ...
Orissa High Court
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