Atmajyoti Nayak Vs State Of Odisha
.... be held from 04.06.2024 till 08.06.2024. 6. And, it is further brought to the notice of the Court on the basis of the documents annexed to the affidavit that the registration to appear in such Supplementary Examination has to be made on or before 31.05.2024 on paying Rs.5,000/- per course. ...
Orissa High Court
Kulamani Sahu Vs State Of Odisha
.... e of the Petitioner in view of the nature and seriousness of allegation made against the Petitioner. Therefore, he submitted that the prayer for bail of the Petitioner be rejected at this juncture. 6. Having heard learned counsel for the respective parties and on careful consideration of th ...
Orissa High Court
State Of Odisha & Another Vs Dasarathi Sahoo & Another
.... erested and giving them a reasonable opportunity of being heard and make an award determining the amount of compensation payable to the applicants. (3) Any person who has not accepted the award under sub-section (2) may, by written application to the Collector, require that the matter be re ...
Orissa High Court
Sitaram Kambhar Vs Santaram Rajhans & Others
.... ) under Order 7 Rule 11 C.P.C. and to reject the Plaint in C.S. No.162 of 2022, the said prayer being premature, the C.M.P. stands disposed of giving liberty to the Petitioner to approach the appropriate forum, after obtaining the certified copy of the order passed on the application filed by him ...
Orissa High Court
Rohit Kumar Vs State Of Odisha
.... Petitioner in view of the nature and seriousness of allegation made against the Petitioner. Therefore, he submitted that the prayer for bail of the Petitioner be rejected at this juncture. 6. Having heard learned counsel for the respective parties and on careful consideration of the surrou ...
Orissa High Court
Bighneswar Bisoi Vs State Of Odisha
.... unsel for the State on the other hand contended that the allegations made in the FIR are serious in nature. It was further contended that the issue of a dispute in the family members, as a result of which the victim has sustained injuries. Learned counsel for the State opposed the release of the ...
Orissa High Court
Prasanta Ku. Sahoo @ Prashanta Kumar Sahu @ Litu Vs State Of Odisha
.... tate on the other hand contended that the allegations made in the FIR are serious in nature. Learned counsel for the State opposed the release of the Petitioner in view of the nature and seriousness of allegation made against the Petitioner. Therefore, he submitted that the prayer for bail of th ...
Orissa High Court
Sanjay Tandia Vs State Of Odisha
.... n is requested to verify as to whether the statement relating to the antecedents is correct or not. 6. During course of considering his release, it came to the notice of the learned Court in seisin that Petitioner has three more antecedents. Hence, learned Court in seisin rejected his bail ...
Orissa High Court
Seshadev Kalasi @ Keshab Vs State Of Odisha
.... oner is serious in nature. He 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 sub ...
Orissa High Court
Santoshi Behera 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
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