High Courts02 Dec 2022Allowed

Bhanuprava Garnaik Vs State Of Odisha

Orissa High Court · (2022) 12 OHC CK 0020

Constitution of India, 1950 — Article 2(b), 3, 5(e), 13, 14, 15, 15(1), 15(2), 15(3), 16, 16(1), 16(2), 21, 29, 39(a), 226, 227, 309Criminal Procedure Code, 1973 — Section 125(1)(d)Administrative Tribunals Act, 1985 — Section 19
High Courts01 Dec 2022Disposed Of

Kunal Khara Vs State of Odisha

Orissa High Court · (2022) 12 OHC CK 0012

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 366, 366A, 376(2)(n), 506
High Courts01 Dec 2022Disposed Of

Sanjay Sethy Vs State of Odisha

Orissa High Court · (2022) 12 OHC CK 0011

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 376(3), 506Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts01 Dec 2022Disposed Of

Rahul Kumar Yadav Vs State of Odisha

Orissa High Court · (2022) 12 OHC CK 0009

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)C, 29
High Courts01 Dec 2022Disposed Of

Sudarsan Sahoo Vs State of Odisha

Orissa High Court · (2022) 12 OHC CK 0008

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 21(a), 29
High Courts01 Dec 2022Disposed Of

Pratap Chandra Swain Vs State of Odisha

Orissa High Court · (2022) 12 OHC CK 0007

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 406, 498ADowry Prohibition Act, 1961 — Section 4