Arati Mishra Vs State Of Odisha
.... ) 8 SCC 725, this Court had an occasion to consider the question about the communication of the entry in the ACR of a public servant (other than military service). A two-Judge Bench [Dev Dutt Vrs. Union of India, (2008) 8 SCC 725] on elaborate and detailed consideration of the matter and also af ...
Orissa High Court
Biswajit Pradhan Vs State Of Odisha And Others
.... t by the petitioner that the Member Secretary, State Animal Welfare Board, shall be responsible for maintenance of the accounts subject to approval of the Board. It is claimed that no approval has been obtained from the Board so to say, hence, therefore, opposite party No.2 has no authority to m ...
Orissa High Court
Pintu @ Sumanta Mahakud & Others Vs State Of Odisha
.... 5.2023 leading to issuance of NBW(A) against them. 4. Learned counsel for the Petitioners on instruction from his clients undertake that his clients would be appearing before the Court below on or before 29th February, 2024 and seek appropriate remedy available to them under law. 5. T ...
Orissa High Court
Rabindra Behera Vs Saroj Kumar Swain
.... rned Additional Civil Judge (Junior Division)-cum-J.M.F.C., Khandapara in 1.C.C. Case No.58 of 2017. He further submits that his client was on bail. 3. Mr. Panda, on instruction submits that his client would be surrendering before the learned court below on or before 01.03 ...
Orissa High Court
Sanjeev Kumar Ray @ Fakira Ray & Another Vs State Of Odisha
.... rned Additional Civil Judge (Junior Division)-cum-J.M.F.C., Khandapara in 1.C.C. Case No.58 of 2017. He further submits that his client was on bail. 3. Mr. Panda, on instruction submits that his client would be surrendering before the learned court below on or before 01.03 ...
Orissa High Court
Bailochan Sahu @ Prasanta Kumar Sahu Vs State Of Odisha
.... eir clients have settled their dispute. The opposite party no.2 has filed an affidavit dated 22.12.2023 inter alia stating that they have settled their dispute. Therefore, he does not want to proceed with the matter against the petitioner anymore. 5. Mr. Ragada, learned Additional Governme ...
Orissa High Court
Roshan @ Babloo Yadav @ Bablu Yadav Vs State Of Odisha
.... ing with the bail application of the petitioner, I have observed as follows:- ‟Unemployment is a social misery. For an unemployed person, everyday becomes a day of hardship, curse, restlessness and uncertainty. One, who cheats such a person in such a situation giving false assurance o ...
Orissa High Court
Prasanta Bhoi @ Raju Vs State Of Odisha
.... came in a motorcycle and assaulted him on his head with a sharp cutting weapon and snatched away his mobile phone and wallet containing Rs.1,500/- . He was subsequently rescued by his colleague and underwent treatment at the hospital. 4. Mr.G.R.Dhal, learned counsel for the petitioner submi ...
Orissa High Court
Sunil Kumar Nayak Vs State Of Odisha
.... 5. Mr. P.K. Nanda, learned counsel for the petitioner submits that the petitioner is in custody since 18.01.2024 and does not have any criminal antecedents. He also submits that the in view of the quantity of ganja seized, the bar under Section 37 of the NDPS Act will not be attracted for cons ...
Orissa High Court
Prakash Bindhani @ Prakash Vs State Of Odisha
.... prayer for bail. 5. Ms. S. Mishra, learned Addl. Standing Counsel for the State opposes the prayer for bail stating that these types of crimes are increasing every day and since the investigation is in progress and the antecedents of the petitioners have not been verified, they should not ...
Orissa High Court
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