Sk. Asif Alli @ Md. Asif Iqbal Vs State Of Orissa
.... with a reference, in the light of conflict of opinion on the subject and taking notice of the decision in Bachan Singh Vrs. State of Punjab (1982) 3 SCC 24, wherein, stress was laid on fairness afforded to a convict by a separate hearing as an important safeguard to uphold imposition of death s ...
Orissa High Court
Manoranjan Tarei @ Tarai Vs State Of Odisha And Another
.... charges had already been framed against the petitioner, reserving the right of the petitioner to challenge the order dated 25.03.2022. He further submits that as the Criminal Misc. Case was still pending while the order framing charge was passed, the petitioner was not in a position to challeng ...
Orissa High Court
Gyanendra Beura @ Gyana Ranjan @ Mitu & Another Vs State Of Odisha
.... itioners did not appear before the learned Court below leading to issuance of N.B.W.against them on 22.11.2023. 3. Learned counsel for the petitioners on instruction submits that the petitioners would be appearing before the learned Court below on or before 30.05.2024 and seek remedy availa ...
Orissa High Court
SK. Anwar Ali Vs Jajati Kishore Mohanty
.... atch ( State of Odisha & others Vrs. Bindusagar Samantray). 4. Learned counsel appearing on behalf of the petitioner has submitted that no interim order has been passed by the Supreme Court on the appeal preferred by the State of Odisha, and therefore, disobedience of this Court’s order ...
Orissa High Court
Gouri Kishore Mohanty Vs Jajati Kishore Mohanty
.... hearing Mr. Mishra, learned Senior Advocate, this Court finds that vide order dated 1 st February, 2023, requisition was made by learned Civil Judge, Junior Division, Bhadrak to nominate the name of the Civil Court Commissioner to draw the final decree. Till date, the nomination has not been ma ...
Orissa High Court
Bichitra Mohanty Vs State Of Odisha And Others
.... l pleadings as well as prayer for declaration of right, title and interest and possession over the suit property. The Proviso to Order VI Rule 17 CPC makes it abundantly clear that a petition for amendment of the plaint may be entertained after commencement of the trial only in the case the part ...
Orissa High Court
Swarnarekha Patnaik Vs Jagadish Behera And Others
.... ner to produce the relevant order sheet by the next date. 4. Mr. Nanda, learned counsel for the Petitioner submits that although he has applied for the certified copy of the order sheet of CS No.1567 of 2016 on the very same day, but it has not yet been made available to him. 5. Be th ...
Orissa High Court
Sk,akbar@shaik Abar@sheikh Akbar Vs State Of Orissa
.... contended that the allegations made in the FIR are serious in nature. Learned counsel for the State opposed the 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 rejecte ...
Orissa High Court
Subash Netuji Chuwan Vs State Of Orissa
.... ion 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 consideration of the surrounding facts as well as materials on record, and the fact th ...
Orissa High Court
Rajendra Rout @kasi Vs State Of Orissa
.... on the other hand contended that the allegations made in the FIR are serious in nature. He also contended that the investigation is still on and the Petitioner has several antecedents, therefore, the released of the Petitioner was delayed in conclusion of this case. Learned counsel for the Stat ...
Orissa High Court
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