Sonu Kumar Vs State Of Odisha
.... rned counsel for the State referring to the recent order of the Apex Court in the case of State by the Inspector of Police vs. B. Ramu in SLP(Crl.) No(s).8137 of 2022 dated 12.02.2024 submits that very filing of the charge sheet indicates that the prima facie case is made out against the Petition ...
Orissa High Court
Seshadev @ Hadu Kaibarta Vs State Of Odisha
.... at the Petitioner be released on bail on stringent conditions. 5. Learned Additional Government Advocate for the State on the other hand objected to the release of the Petitioner on bail on the ground that the injured has sustained grievous injury. It is also contended that the condition of ...
Orissa High Court
Abinash@kanha Purohit Vs State Of Odisha
.... s of the case. 5. Learned Additional Government Advocate on the other hand, considering the nature of allegation against the present Petitioner, opposed the bail application of the Petitioner on the ground that in the event the Petitioner is released on bail there is a possibility that he ...
Orissa High Court
Aktar Khan Vs State Of Odisha
.... en property. Further submitted that the investigation is still open and in the event this Court released the Petitioner on bail, there is every possibility that the Petitioner might abscond from justice which would cause delay in conclusion of the investigation. On such ground, learned counsel f ...
Orissa High Court
Raghu Bhumia @ Raghu Teka Vs State Of Odisha
.... Haryana vrs. Samarth Kumar reported in 2022 Live Law (SC) 622, Petitioner seeks release. 8. On instruction, it is stated by the learned counsel that the Petitioner is the first offender. 9. It is further submitted that one of the co-accused, namely, Iswar Kalar @ Iswar Kalan similarly ...
Orissa High Court
Bilasi Mukhi Vs Brahmananda Sahoo And Others
.... the Petitioner submits that learned trial Court, without appreciating the urgency in the matter, directed to issue notice to the Opposite Parties in both ways at the cost of the Petitioner and posted the matter to 7 th March, 2024 for their appearance and filing show cause. In the said process, ...
Orissa High Court
Surendra Kumar Sabarwal Vs Om Prakash Daga And Others
.... ly. By exhibiting those documents, there will be a de novo trial and the Defendant may require to amend his written statement. Since the suit has proceeded substantially and it is a year old suit of 2000, the Plaintiff should not be allowed to patch of the lacuna in the suit by exhibiting the do ...
Orissa High Court
Rabi Narayan Swain Vs State Of Odisha
.... etitioner on the ground that the Petitioner is having one criminal antecedent. Further contended that injuries are grievous in nature, therefore, in the event the Petitioner is released on bail, the Petitioner may indulge in similar criminal offences. Therefore, on such ground, learned counsel f ...
Orissa High Court
Shino B. Abraham @ Shino Vs State Of Odisha
.... ntends that the Investigation is still on. In such view of the matter, he submitted that the bail application of the Petitioner be rejected at this juncture. 6. Having heard the learned counsels appearing for the respective parties and on a careful examination of the surrounding facts and c ...
Orissa High Court
Rina Jena@reena Jena Vs State Of Odisha
.... further submitted that the cases 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 bai ...
Orissa High Court
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