Santosh Kumar Routray Vs State Of Odisha
.... il on the ground that the Petitioner is having similar criminal antecedent. Further, he expresses his apprehension that in the event the Petitioner is released on bail, there is every likelihood he might indulge in similar criminal offence. Therefore, he submitted that the prayer for bail of the ...
Orissa High Court
Panda@narayan@trilochan Sahu Vs State Of Odisha
.... and willing to abide by any stringent conditions that would be imposed by this Court in the event he is released on bail. 5. Learned Additional Standing Counsel appearing for the State-Opposite Party, on the other hand, opposed the release of the Petitioner on bail on the ground that the ...
Orissa High Court
Sk. Attulla Vs State Of Odisha
.... on bail. 5. Learned Additional Standing Counsel, on the other hand, opposed the release of the Petitioners on bail on the ground that the allegations made in the F.I.R. are serious in nature. He further contended that the investigation is still on, therefore, in the event the Petitioners ar ...
Orissa High Court
Ramsebak Senapati Vs State Of Odisha
.... on record. 7. It is submitted by the learned counsel for the Petitioner with vehemence that the matter is in the realm of contract and referring to the judgments of the Apex Court submits that the FIR in the first place ought not to have been registered in the case at hand. 8. On inst ...
Orissa High Court
Samiullah Khan Vs State Of Odisha
.... only to attract the rigors of Section 37(1)(b)(ii) of the N.D.P.S Act. 7. It is further stated that the Petitioner is the first offender. 8. Learned counsel for the State opposes the prayer for bail in view of the bar contained in Section 37(1)(b)(ii) of the N.D.P.S Act and submits tha ...
Orissa High Court
Jyotirmaya Mahakuda @ Pintu Vs State Of Odisha
.... t wrong weighment cannot be ruled out so as to attract the rigors of Section 37 of the N.D.P.S Act. 7. It is stated that the implication of the Petitioner is on account of the co-accused statement of one Samiullah Khan. Hence, Petitioner in BLAPL No.5374 of 2024 was directed to be released. ...
Orissa High Court
Kanak Manjari Womens College, Salapada, Keonjhar Vs Regional Provident Fund Commissioner, Regional Office, Keonjhar
.... or short, “1952 Act”) annd taking into account this provision, Hon’ble Supremme Court in the case of Shiv Harbal Research Laaboratory -Vrs.- Assistant P.F.Commissioner reported in MANU/SC/1324/2010 has been pleaseed to hold as follows: “2. Havinng heard learned counsel for the respectivee p ...
Orissa High Court
Zamaluddin Khan Vs State Of Odisha
.... in the aforementioned case, the present BLAPL has been filed. 6. It is submitted by the learned counsel that keeping in view the pre-trial detention and the progress in investigation, the Petitioners may be released on bail. 7. Learned counsel for the State opposes the prayer for bail ...
Orissa High Court
Dusmanta Guru Vs State Of Odisha
.... ty and there is no chance of his absconding. In such view of the matter, learned counsel for the Petitioner submitted that the Petitioner be released on bail on any terms and condition which the Petitioner undertakes to abide by while on bail. 5. Learned Additional Standing Counsel appearin ...
Orissa High Court
Santosh Ratha @ Debu 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
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