Hitesh Kumar Ray Vs State Of Odisha
.... he 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 appearing for the State-Opposite Party, on the other hand, opposed the release of the Petitioner on ba ...
Orissa High Court
Niranjan Sabar Vs State Of Odisha
.... n nature and the investigation is still on therefore, in the event the Petitioner is released on bail, there is a possibility that he might abscond and therefore, there would cause delay in conclusion of the trial and in delay for filing of final charge sheet. On such grounds, learned counsel fo ...
Orissa High Court
Bharat Chandra Majhi Vs State Of Odisha
.... ther contended that the Petitioner had assaulted the victim as a result of which the victim sustained grievous injuries. 6. Learned counsel for the State on the other hand supported the informant. It was also contended that the allegations made in the FIR are serious in nature. It was furt ...
Orissa High Court
Minja Nayak Vs State Of Odisha
.... d the Petitioner on bail, there is an every possibility that the Petitioner may indulge the similar criminal activities. Therefore, on such ground, learned counsel for the State submitted that the bail application of the Petitioner be rejected at this juncture. 6. Having heard learned couns ...
Orissa High Court
Babul @ Jaga Pradhan Vs State Of Odisha
.... t agree for such marriage. When the Petitioner refused to marry the informant, the informant/victim did not permit the Petitioner to keep any sexual relationship with her. However, on 24.10.2023 in the evening at about 7 P.M., the Petitioner went to the house of the victim and kept physical rela ...
Orissa High Court
Paradip International Cargo Terminal Pvt. Ltd Vs M.V. Debi
.... (Emphasized) 11. It was also noted by this Court, while considering I.A No.1 of 2024 arising out of ADMLS No.1 of 2024, that in the absence of the owner Asia Pacific Shipping Company Limited no relief can be granted. 12. Paragraphs-18, 19-A, 23, 23-A of the order dated 23.2 ...
Orissa High Court
Smt. (Dr.) Minakhi Das Vs State Of Odisha & Others
.... bsorbed on 01.08.1981, had not opted in accordance with the said rule. Therefore, he is entitled to and shall receive Contributory Provident Fund for the period he served in Government from the Government and not from the Board. It is further contended that respondent no.3 had claimed and repres ...
Orissa High Court
Sarat Chandra Misha Vs State Of Odisha And Others
.... the Irrigation Projects. Such work charged employees were to be absorbed in the regular establishment before consideration of NMR/DLR/Job Contract Employees as stipulated in para-8 of the Finance Department Resolution dated 15.051997. It has also been stated in the counter affidavit that the Pe ...
Orissa High Court
Ramakanta Das@mahalik Vs State Of Odisha
.... urther submitted that the petitioner belongs to the locality therefore 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 a ...
Orissa High Court
Dhirendra Das Vs State Of Odisha
.... nding Counsel, on the other hand, opposed the release of the Petitioner on bail on the ground of investigation is still on. He further contended that the Petitioner is having one similar criminal antecedent. On such ground, learned Additional Standing Counsel submitted that the prayer for bail o ...
Orissa High Court
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