Rangadhar Bibhar And Others Vs K. Tamanna
.... matter, failed to appreciate the same. He, of course, submits that learned trial Court rightly refused to amend the prayer of the plaint. He, therefore, submits that the impugned order under Annexure-1 is not sustainable and is liable to be set aside. 4. Ms. Sharma, learned counsel for th ...
Orissa High Court
Hemanta Khora Vs State Of Odisha
.... earned 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 release of ...
Orissa High Court
Ratan Meher Vs State Of Odisha
.... n any terms and condition which the Petitioners undertake 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 Petitioners on bail on the ground that in the event the Petitioners are released ...
Orissa High Court
Rohen Kumar Mali Vs State Of Odisha
.... 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 bail on the ground that in the event the Petitioner is released on bail, there is ...
Orissa High Court
Pintu Pradhan Vs State Of Odisha
.... 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 bail on the ground that in the event the Petitioner is releas ...
Orissa High Court
Dusmanta Jena Vs State Of Odisha
.... l antecedent. 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. 6. Learned Additional Standing Counsel appearing for the State-Opposite Party, ...
Orissa High Court
Benudhar Jagat Vs State Of Odisha
.... , wife of Benudhar Kumbhar of Karangamal, P.S., Boden, Dist:Nuapada that Shri Harihar Jagat, father of the petitioner has died on 28.05.2024 and they have not performed funerals (rituals of death) of Shri Harihar Jagat as yet. The said instruction is taken on record. 7. Considering the subm ...
Orissa High Court
Ankaj @ Lale Vs State Of Odisha
.... Further contends that the Investigation is still on. In such view of the matter, he submitted that the bail application of the Petitioner be rejected at this juncture. 6. Having heard the learned counsels appearing for the respective parties and on a careful examination of the surrounding f ...
Orissa High Court
Banamali Bhoi Vs State Of Odisha
.... 6. It is submitted by the learned counsel that in the meanwhile four prosecution witnesses have been examined and they have turned hostile. Relying on the statement of P.W.4 the neighbor which indicates that the deceased out of anger poured kerosene on herself and ultimately succumbed to the inj ...
Orissa High Court
Asif@asif Khan Vs State Of Odisha
.... nsel for the Petitioners contended the Petitioners 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 the Petitioners on the ...
Orissa High Court
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