High Courts03 Jul 2024Partly Allowed

Mohanlal Mahato Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0005

Code of Criminal Procedure, 1973 — Section 357(1), 374(2)Indian Penal Code, 1860 — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(4), 3(1)(w)(i), 3(2)(va)
High Courts02 Jul 2024Disposed Of

Guru Charan Biswal Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0019

Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 42, 201, 336, 428Wildlife Protection Act, 1972 — Section 51
High Courts02 Jul 2024Disposed Of

Nabaghana Saraka Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0016

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(C), 37
High Courts01 Jul 2024Disposed Of

Rohen Kumar Mali Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0047

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37
High Courts01 Jul 2024Disposed Of

Hemanta Khora Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0044

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(c), 37
High Courts01 Jul 2024Disposed Of

Ratan Meher Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0043

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37
High Courts01 Jul 2024Disposed Of

Pintu Pradhan Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0042

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37
High Courts01 Jul 2024Disposed Of

Dusmanta Jena Vs State Of Odisha

Orissa High Court · (2024) 07 OHC CK 0041

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 20(b)(ii)(B), 37