Manoj Lenka@muna Vs State Of Odisha
.... 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 counsel for the State on the other hand contended that the allegations made in the FIR are serious in nature. Learned counsel ...
Orissa High Court
Arif Vs State Of Odisha
.... of allegation made against the Petitioners. Therefore, he submitted that the prayer for bail of the Petitioners be rejected at this juncture. 6. Having heard learned counsel for the respective parties and on careful consideration of the surrounding facts as well as materials on record, and ...
Orissa High Court
B.dharma Patra Vs State Of Odisha
.... f the matter learned counsel for the Petitioner contended 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. 5. Learned Additional Standing Counsel on the other hand opposed the bail application of t ...
Orissa High Court
Pabitra Mohanty @ Pabitra Mahanty Vs State Of Odisha
.... on the ground that the investigation is still on, therefore, in the event the Petitioner is released on bail, the same would cause delay in conclusion of the investigation and trial. Therefore, on such ground, learned counsel for the State submitted that the bail application of the Petitioner b ...
Orissa High Court
Sudhir Kumar Swain@ sudhir Vs State Of Odisha
.... onal Standing Counsel appearing for the State-Opposite Party, on the other hand, opposed the release of the Petitioner on bail on the ground that in the event the Petitioner is released on bail, there is a possibility that he might be involved in similar criminal offences. Learned Additional Sta ...
Orissa High Court
Raghu @ Raghunath Mishra Vs State Of Odisha
.... in the facts and circumstances of the case. 5. Learned Additional Standing Counsel on the other hand opposed the bail application of the Petitioner on the ground that the allegations made in the F.I.R. are very serious in nature. Further, in the event the Petitioner is released on bail, he ...
Orissa High Court
Prakash Mohanty@ prakash Mahanty Vs State Of Odisha
.... r on the ground that the investigation is still on, therefore, in the event the Petitioner is released on bail, the same would cause delay in conclusion of the investigation and trial. Therefore, on such ground, learned counsel for the State submitted that the bail application of the Petitioner ...
Orissa High Court
Guru Charan Behera Vs State Of Odisha
.... passed by this Court in BLAPL No. 5026 of 2023. It is submitted that the petitioner surrendered to custody in time and there is no allegation of misuse of liberty. It is further submitted that only one more witness since the date of grant of previous order by this Court has been examined. In vie ...
Orissa High Court
Sk. Raju @ Sk. Rajo Vs State Of Odisha
.... orders dated 14.07.2023, 28.07.2023 & 04.10.2023 in BLAPL Nos.6887, 7898 & 10526 of 2023 respectively. Hence, the Petitioner seeks release inter alia on the ground of parity. 9. With fairness, learned counsel for the Petitioner submits that the Petitioner was cited as an accused in K ...
Orissa High Court
Siba Hantal Vs State Of Odisha
.... long period of detention of the petitioner in custody, two months interim bail was granted. It is submitted that the petitioner surrendered in time without misusing his liberty. It is further submitted that in view of his long incarceration, he may at least be released on interim bail for some t ...
Orissa High Court
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