Sk. Jamsed Vs State Of Odisha
.... contraband used in the present case is itself a threat to the society. Therefore, he submitted that the prayer for bail 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 ...
Orissa High Court
Dharmendra Tiwari Vs State Of Odisha
.... w of the matter, learned counsel for the State submitted that the bail application of the Petitioner 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, further taking ...
Orissa High Court
Jaypal @ Jaipal Purty Vs State Of Odisha
.... nding to G.R. Case No. 258 of 2010(A), now pending in the court of the learned Additional Sessions Judge, Karanjia in S.T. Case No. 74 of 2023 under Section 302,201,364,120-B of the IPC. 5. The earlier application BLAPL No. 12111 of 2023 had been disposed of on 30.10.2023 granting liberty ...
Orissa High Court
Papu Nayak @ Gendu Nayak Vs State Of Odisha
.... ersons had been rejected on 12.10.2023 granting liberty to the petitioner to move for bail afresh after submission of chargesheet. The order reveals that the petitioner has 12 other criminal antecedents. 3. The F.I.R. details match of the Registry indicates that BLAPL No. 109 of 2024 filed ...
Orissa High Court
Pragyan Paramita Patra @ Barsha @ Barsa Vs State Of Odisha
.... It was further contended that the Petitioner belongs to the locality and there is no chance of absconding. He further submitted that in the event the Petitioner is released on bail, she is ready and willing to abide any terms and conditions that would be imposed by this Court. 5. Learned A ...
Orissa High Court
Ajay Kumar Behera Vs State Of Odisha
.... . - cum- Special Court under POCSO Act, Balasore registered for commission of offences punishable under Sections 376-AB, 506 of the I.P.C. read with Section 6 of the POCSO Act. 5. The earlier application BLAPL No. 12891 of 2023 filed by the petitioner had been dismissed on 15.11.2023 by thi ...
Orissa High Court
Pradip Kumar Das @ Dash Vs State Of Odisha
.... nt case under the alleged sections. 7. Learned counsel for the Informant objected to release the Petitioners on bail on the ground that the allegations made in the F.I.R. are grave and serious in nature. He further contended that the deceased was subjected to constant mental and phy ...
Orissa High Court
Bela @ Belalsan Swain Vs State Of Odisha
.... ing several criminal antecedents. Further, in the event the Petitioners are released on bail, they might indulge in similar type of offences as the Petitioners are habitual offender. Therefore, on such ground, learned counsel for the State submitted that the bail application of the Petitioners b ...
Orissa High Court
Pankaj Kumar Parida Vs State Of Odisha
.... nd objected the release of the Petitioner on bail on the ground that the Petitioner is a Director of a Company. He further contended that in the event he is released on bail, he might abscond which would unnecessarily cause delay in conclusion of the trial. Therefore, on such ground, learned cou ...
Orissa High Court
Parbati Sahoo Vs Purna Chandra Sahoo And Another
.... rder of injunction. But, learned appellate Court misconstruing the matter both on fact and law, passed the impugned order. Hence, the impugned order under Annexure-4 is liable to be set aside and the order passed by learned trial Court should be confirmed. 5. Mr. Rath, learned counsel for t ...
Orissa High Court
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