Amir Chanda Mali Vs State Of Orissa
.... d does not stand to reason. Hence, he seeks rejection of the bail application in view of the bar contained in Section 37(1)(b)(ii) of the NDPS Act. 9. Taking into account the submission of the learned counsel for the Petitioner that the trial is lingering, a report was called for from the l ...
Orissa High Court
Mohit Mishra Vs State Of Orissa
.... hat admittedly the seizure from the Petitioner is to the tune of 4 kg 700 grams. Hence, Petitioner may be released on bail. 9. Learned counsel for the State opposes the prayer for bail and submits that at this stage it is not possible to segregate the quantity as prayed for and s ...
Orissa High Court
Kanai Das Vs State Of Orissa
.... This is the second journey of the Petitioner to this Court. Earlier bail application of the Petitioner i.e. BLAPL No.9357 of 2023 was disposed of by this Court by order dated 04.09.2023 taking into account the allegation that the Petitioner was involved in transportation of contraband (ganja) t ...
Orissa High Court
Ajay Verma Vs State Of Orissa
.... release of the Petitioner in view of the nature and seriousness of allegation made against the Petitioner. Therefore, he submitted that the prayer for bail of the Petitioner be rejected at this juncture. 6. Having heard learned counsel for the respective parties and on careful consideratio ...
Orissa High Court
Rajkishore Jena Vs State Of Orissa
.... ded that the Petitioner does not have any criminal antecedent. On such ground, learned counsel for the Petitioner contended that the Petitioner be released on bail on any terms and conditions. 5. Learned counsel for the State on the other hand objected to the release of the Petitioner on ba ...
Orissa High Court
Mohan Behera Vs State Of Orissa
.... submits that the contention of the learned counsel for the petitioner can be decided by the learned trial Court during trial and the learned Standing Counsel specify what is the nature of violation of the provisions of Sections 42 and 50 of the NDPS Act, so that she can counter his contentions. ...
Orissa High Court
Elina Choudhury Vs Anjan Patel
.... hich the Petitioner is suffering a lot and highly prejudiced. It is prayed that a direction be issued for early disposal of the MAT Case. 4. Taking into consideration the submission made by learned counsel for the Petitioner and on perusal of the order sheet at Annexure-4, this Court finds ...
Orissa High Court
Sri Madhusudan Majhi Vs State Of Orissa
.... of her marriage with one Prafulla Gatan of village Chikima. On the same day, the bride’s party and the groom’s party proceeded in a vehicle to village Chikima. On the way near the bridge of river Kukadaguda, late Kasinath Singarbi along with his associates armed with Barcha, Kati, Tangi, bow and ...
Orissa High Court
Amarendra Samal Vs Sunita Das @ Samal
.... 2 nd April, 2024 said there was due service. We find the learned advocate served had made endorsement in acknowledging receipt on 22nd April, 2024. We reproduce below the endorsement. “I would like to intimate you that I have neither any communication address nor contact with the Responde ...
Orissa High Court
Sasmita Moharana Vs Susen Kumar Maharana
.... as she is in need of it. 4. In view of aforesaid we reproduce below paragraphs 2 and 3 from our order dated 5 th April, 2024. “2. Mr. Bhuyan, learned advocate appears on behalf of respondent-husband and submits, on 30th June, 2023 there was order made directing his client to pay in ...
Orissa High Court
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