Albin Varghese Vs State Of Odisha
.... ail application of the Petitioner on the ground that the Petitioner is having two similar criminal antecedents. Further contended that in the event the Petitioner is released on bail, he might indulge in similar criminal offences. Therefore, on such ground, learned counsel for the State submitte ...
Orissa High Court
Suhil Zakkeer Vs State Of Odisha
.... involved in similar criminal offences. Learned Additional Standing Counsel submitted that considering the nature of allegation and the contraband used in the present case, the release of the petitioner would be a threat to the society. Therefore, he submitted that the prayer for bail of the Peti ...
Orissa High Court
Rabindra Kumar Pradhan Vs State Of Odisha
.... bail in the present case subject to any terms and conditions which the Petitioner shall abide by. 8. 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 Petitioner has similar criminal antecedent. He a ...
Orissa High Court
Sudarshan Badi Vs State Of Odisha
.... rays for release of the Petitioner on bail on suitable terms and conditions. 8. Learned 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 allegations made against the Petitioner ...
Orissa High Court
Pintu Pradhan Vs State Of Odisha
.... n medical ground. 6. Considering such ground, this Court is inclined to release the Petitioner on interim bail for a period of four weeks. Therefore, this Court directs that let the Petitioner be released on interim bail for a period of four weeks by furnishing a bail bond of Rs.30,000/-(Ru ...
Orissa High Court
Litun Pradhan Vs State Of Odisha
.... ted that the Petitioner be released on bail on such terms and conditions as this Court deems fit and proper in the facts and circumstances of the case. 7. Learned Additional Standing Counsel on the other hand opposed the bail application of the Petitioner on the ground that in the event the ...
Orissa High Court
Dipu Mahakud Vs State Of Odisha
.... there is no chance of absconding. In such view of the matter, learned counsel for the Petitioner submitted that the Petitioner be released on bail on such terms and conditions as this Court deems fit and proper in the facts and circumstances of the case. 7. Learned Additional Standing Cou ...
Orissa High Court
Ramesh Chandra Panda @ Ramesh Panda Vs State Of Odisha
.... d Additional Standing Counsel on the other hand opposed the bail application of the Petitioner on the ground that the injuries sustained by the injured is grievous in nature and in the event this Court is released the Petitioner on bail, there is an every possibility that the Petitioner may not ...
Orissa High Court
Basanti Mondal Vs Republic Of India (CBI)
.... e is released on interim bail, the Petitioner is ready and willing to abide by any terms and conditions that would be imposed by this Court. 7. Learned Special Counsel for the CBI on the other hand contended that since the copy of the I.A. was only served yesterday, he has not obtained prop ...
Orissa High Court
Jayanti Baral @ Swain @ Lipi Vs State Of Odisha
.... and without any fresh complaints and that she is currently under post-operative medications as advised by the doctors at SCB MCH, Cuttack. 6. Taking into consideration the aforesaid report and the health condition of the Petitioner, this Court directs that the Petitioner be released on int ...
Orissa High Court
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