Sidheswar Pradhan Vs State Of Odisha
.... nion. But where the eye witness has said that the deceased was in a fit and conscious state to make this dying declaration, the medical opinion cannot prevail. (Nanahau Ram v. State of M.P. (1988) Suppl. SCC 152) (x) Where the prosecution version differs from the version as given in the dyi ...
Orissa High Court
Sunita Mundari Vs State Of Odisha
.... Court has to evaluate it to ensure the chain of events is established clearly and completely to rule out any reasonable likelihood of innocence of the accused. The underlying principle is whether the chain is complete or not, indeed it would depend on the facts of each case emanating from the ev ...
Orissa High Court
Biswa Baikuntha Mallik @ Babu @ Badababu Vs State Of Odisha
.... ith S.T. Case No.72 of 2022 pending on the file of the learned Additional Sessions Judge, Rairakhol arising out of Charmal P.S. Case No.90 of 2022, for alleged commission of offences under Sections 395/120-B of IPC. 5. Being aggrieved by the rejection of his application for bail U/s.439 Cr. ...
Orissa High Court
Haramani Dibya Vs Hiren Kumar Dutta And Others
.... 5 of 2008, has been allowed. 4. Mr. Panda, learned counsel appearing for Opposite Party No.3 submits that RFA No.129 of 2013 arose out of CS No.305 of 2008. In the meantime, RFA No.129 of 2013 was decreed remitting the matter to learned trial Court for fresh adjudication of the suit. Subseq ...
Orissa High Court
Kashim Khan Vs State Of Odisha
.... t a team of NCB apprehended a truck on the Mumbai-Kolkata Highway wherein 280 Kgs of contraband ganja was being transported. The petitioner was arrested long after as he happens to be the registered owner of the mobile phone used by the principal accused, Akhtar Khan. There is no other allegatio ...
Orissa High Court
Manoj Baliar Singh Vs State Of Odisha
.... ut of three P.R. witnesses, two have been examined with the last witness being examined on 09.02.2023 i.e. more than one and half years ago. The remaining witness is not turning up despite repeated summons issued by the Court. He therefore, submits that taking into consideration the delay in con ...
Orissa High Court
Bharat Nial Vs State Of Odisha
.... g not been established as per the finding of the Trial Court, it becomes clear that for some other reason may be for previous quarrel, there has been exaggeration to that extent. He, however, submitted that the incident dates back to 18.06.2016 and in the meantime, there has been lapse of about ...
Orissa High Court
Mohanlal Mahato Vs State Of Odisha
.... mitted that the accused is a wage earner and he too was working in the very same Flour Mill as a labourer, where it the victim (P.W.1) was working. He further submitted that at the initial stage, the accused has remained in custody for about a month and thereafter he, has been released on b ...
Orissa High Court
Kartik Mahakud Vs State Of Odisha
.... nsensus would arise as to which of the accused did what in the said incident. He further submitted that when co-accused persons against whom allegation had been levelled that they all had gone together with the accused persons and as the participation of those accused persons has been held to hav ...
Orissa High Court
Guru Charan Biswal Vs State Of Odisha
.... the locality and there is no chance of absconding. In such view of 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 S ...
Orissa High Court
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