Antaryami Digal Vs State Of Odisha
.... s aged about 23 years. Petitioner no.1 Antaryami Digal is a student of +3 Arts and petitioner no.2 Babulu Pradhan is a student of +3 Commerce, in Government Autonomous College, Phulbani, Kandhamal and they are in custody since 19. 01.2024. He further submits that the petitioners do not have any ...
Orissa High Court
Pranakrishna Chhayal Vs State Of Odisha
.... Sessions Judge, Malkangiri. 3. Mr. P.K. Nanda, learned counsel for the petitioner submits that as the petitioner has been acquitted in the trial, this bail application has become infructuous, for which he wants to withdraw the same. He is however unable to say when the case was committed, ...
Orissa High Court
Biswambar Sahu Vs State Of Odisha
.... 15. 4. Mr.S.K.Dwibedi, learned counsel for the petitioner submits that the petitioner is an employee of the Patakmunda Branch Post Office, Bagedia and he was available in his village, Patakmunda all through and attending his work but he has not been arrested by the Excise Officer. He furthe ...
Orissa High Court
Arun Kumar Mahapatra Vs State Of Odisha
.... its notice in course of hearing. 6. No doubt, the petitioner is having criminal antecedent so revealed from the rejection order i.e. Annexure-2. In respect of some other accused persons though they are having criminal antecedents, still Court has allowed them to go on bail subject to strin ...
Orissa High Court
Kunu Khadia Vs State Of Odisha
.... collect the Case Diary and other relevant police papers. 6. Having regard to the release of the co-accused persons and another, namely, Sk. Riyajuddin by the Court’s order in BLAPL No.13529 of 2023 as at Flag-A and the petitioner does appear to the similarly situated like them and has been ...
Orissa High Court
Dhiru Dash Vs State Of Odisha
.... le by the learned Judicial Magistrate First Class and the petitioner has only one antecedent which is of the year, 2021, his prayer for bail may be sympathetically considered. 5. Mr. S.S. Pradhan, learned Additional Government Advocate opposes the prayer for bail stating that only Rs.1,50,0 ...
Orissa High Court
Sanjeev Govindaswamy Vs State Of Odisha
.... the petitioners for grant of pre-arrest bail. For immediate reference, sub-Section(1) of Section 438 of Cr.P.C., which is relevant, is quoted hereunder. “Section 438 -Direction for grant of bail to person apprehending arrest. 1(1) Where any person has reason to believe that he may be a ...
Orissa High Court
Bijay Kumar Swain Vs State Of Odisha And Others
.... the encroachers are enlisted as street vendors in the list of BMC hence are not entitled for any relief.” (emphasis supplied) 5. Mr. Sharma and Mr. Mohapatra adopt submissions made on behalf of OSHB and BMC. 6. Mr. Pradhan submits, there was eviction proceeding initiated by his cl ...
Orissa High Court
Prasad Behera Vs Urmila Behera And Another
.... ). The fact has been also enquired into through other locals and also through Anganwadi Centre with the same result. Accordingly, two closed covers containing service notice (43 sheets each) addressed to the above persons could not be delivered and are returned herewith for further disposa ...
Orissa High Court
Monalisa Mohapatra Vs Jitendra Sahoo
.... espondent-husband married her forcibly. In this connection we reproduce paragraph 2 from appellant’s petition in the lower Court record, available. “That, the petitioner is a college going girl. She is reading in Class- (+3 IInd Year). On dt. 01.08.18 when the petitioner was goi ...
Orissa High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
