Annapornna Behera @ Annapurna Behera @ Panna Vs State Of Odisha
.... cture. 6. Considering the submissions made by the learned counsels for the respective parties, on careful examination of the materials on record as well as the period of custodial detention of the Petitioner and taking into consideration the seriousness and gravity of the allegation and kee ...
Orissa High Court
Sagar Panda Vs State Of Odisha
.... the Petitioner submitted that the prayer for bail be allowed. 5. Learned Additional Standing Counsel for the State on the other hand objected to the release of the Petitioner on bail on the ground that the investigation is still on. Further, learned Additional Standing Counsel submitted th ...
Orissa High Court
Abhishek Nag Rao Vs State Of Odisha
.... al antecedent. In the event the Petitioner is released on bail, there is every chance that he may indulge in similar nature of offence. He also submitted that the investigation is still on. On such ground, learned counsel for the State submitted that the application for bail of the Petitioner de ...
Orissa High Court
Karna Kanhar Vs State Of Odisha
.... nding. 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 Petitioner has been implicated in the present case on the allegation that he was illegally transporting contraband ganja which is more th ...
Orissa High Court
Tapas Kumar Behera Vs State Of Odisha
.... . On such ground learned counsel for the Petitioner submitted that the Petitioner be released on bail on any terms and conditions. 5. Learned Additional Government Advocate on the other hand objected to the release of the Petitioner on bail on the ground that the allegation made in the F.I ...
Orissa High Court
Kanha@jeeban Mahalik Baitha Vs State Of Odisha
.... us in nature. He further contended that in the event the Petitioners are released on bail, there is every chance that they may indulge in similar nature of criminal activities. On such ground learned Additional Government Advocate submitted that the bail application of the Petitioners deserve no ...
Orissa High Court
Rameswar Khora @ Sahil Vs State Of Odisha
.... . Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge, Koraput by order dated 07.03.2024 in the aforementioned case, the present BLAPL has been filed. 5. It is submitted by the learned counsel that the Petitioner is in custody since 27. ...
Orissa High Court
Rabindra Kumar Pradhan Vs State Of Odisha
.... or the State on the other hand objected to the release of the Petitioner on bail on the ground that the Petitioner has similar criminal antecedent. He also contended that in the event the Petitioner is released on bail, there is every chance of his indulgence in similar nature of crime. 6. ...
Orissa High Court
Bibhuti Bhusan Acharya Vs State Of Odisha
.... he part of the Petitioner, who is a lawyer by profession. On such ground, learned counsel for the informant submitted that the prayer for bail of the Petitioner be rejected. 6. Mr.Arupananda Das, learned Additional Government Advocate on the other hand contended that the investigation is o ...
Orissa High Court
Mantu @ Pravat Das Vs State Of Odisha
.... ntioned P.S. case is pending in any other Court. 4. Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Asst. Sessions Judge, Soro by order dated 08.01.2024 in the aforementioned case, the present BLAPL has been filed. 5. The bail application of ...
Orissa High Court
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