Santosh Patra @ B. Santosh Patra Vs State Of Odisha
.... osed the bail application of the Petitioner on the ground that the Petitioner is having several criminal antecedents. Further submitted that the Petitioner is a habitual offender, therefore, in the event the Petitioner is released on bail, he might indulge in similar criminal offences. Therefore ...
Orissa High Court
Pradyumna @ Pradyama Bindhani Vs State Of Odisha
.... er, 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 appearing for the State-Opposite Party, on the other hand, opposed the releas ...
Orissa High Court
Nabaghana Saraka Vs State Of Odisha
.... Petitioners do not have any similar criminal antecedent. In such view of the matter, learned counsel for the Petitioners submitted that the Petitioners be released on bail on any terms and condition which the Petitioners undertake to abide by while on bail. 5. Learned Additional Standing ...
Orissa High Court
V. Surya Kumari And Another Vs Mutialla Rama Krushna And Others
.... dment at Annexure-3, it has been specifically stated that the documents were not within the knowledge of the Plaintiffs and it was found in a wooden box just before one day of filing the petition for amendment. In spite of exercise of due diligence, the Plaintiffs could not have brought specific ...
Orissa High Court
Biswajit Dash Vs State Of Odisha
.... milar criminal antecedent and that the Petitioner belongs to 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 ...
Orissa High Court
Simanchal Sabar Vs State Of Odisha
.... 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 the Petitioners on the ground that in the event the Petitioners are released on bail ...
Orissa High Court
Susthira Pal Vs State Of Odisha
.... any male member in the family to take care of the child. 5. Learned State counsel has obtained instructions form the Inspector of Excise that the Petitioner’s child is in fact suffering from ailment and there is no other male person available in the family to arrange for its treatment. ...
Orissa High Court
Suratha Samal Vs State Of Odisha
.... State counsel has obtained instructions that the averments made in the I.A. are correct and that the daughter of the petitioner is scheduled to get married on 12th of July,2024. 5. In such view of the matter, I am inclined to allow the prayer for interim bail. The BLAPL is disposed of dire ...
Orissa High Court
Krishan @ Litu Patnuru Vs State Of Odisha
.... l period of detention of the petitioner is more than two years though he has been granted an interim bail by this Court on two occasions, he has surrendered to custody in time on both occasions without misusing his liberty. 5. Taking note of the apparent delay in conclusion of the trial, I ...
Orissa High Court
Md. Swalehuzzaman Vs State Of Odisha
.... e opposite party no.2 Director, Secondary Education Orissa enclosing all relevant documents highlighting his grievance and for a direction to dispose of the representation within a period of six months from the date of its filing. 6. The petitioner accordingly submitted a representation on ...
Orissa High Court
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