Sukanta Kumar Behera Vs State Of Odisha
.... sary for performing obsequies ceremony, I am inclined to release the petitioner on interim bail for a period of fifteen days from the date of release and he shall surrender before the trial court immediately on expiry of the interim bail period subject to verification of the contention raised by ...
Orissa High Court
Champeswar Bastia Vs Santosh Kumar Mohanty
.... 4, this Court had engaged Mr. Sougat Dash, learned counsel from the panel of the advocates submitted by the High Court Legal Services Committee. The letter issued by him at the address in the appeal memo has returned unserved with the postal endorsement that addressee “has been expired”. 4. ...
Orissa High Court
Suryakanta Parida @ Surya Vs State Of Odisha
.... State by the Inspector of Police vs. B. Ramu in SLP(Crl.) No(s).8137 of 2022 dated 12.02.2024 and submits that very filing of the charge sheet against the Petitioner is indicative of prima facie case. Hence in view of the bar contained in Section 37(1)(b)(ii) of the NDPS Act, the Petitioner is ...
Orissa High Court
Rajendra @ Shiba Telenga @ Kuda Vs State Of Odisha
.... the Petitioner that two of the material witnesses i.e. wife of the deceased-Arati Telenga (C.W.1) and her mother Rupei Telenga-C.W.2 in spite of issuance of several summons are not appearing for which the trial is lingering. Hence, taking into account the nature of evidence on record qua the acc ...
Orissa High Court
Mamata Nayak Vs State Of Odisha & Others
.... ing her application had exercised option for 22 districts with the first district being Bolangir and 22nd district being Malkangiri. It has been stated that the petitioner having secured 169.333 marks, could not be selected as it was less than the cut-off mark i.e., 196.333 for SEBC(W) in the fir ...
Orissa High Court
Lalita Mohan Das Vs Assistant Director, E.D.
.... Trial Court rejected such application by referring to the provisions contained in Section 45 of the PMLA Act, 2002. 11. During hearing of the aforesaid matter, learned counsel appearing for the Petitioner in that case argued that Section 45 of the PMLA Act would not be attracted to the fact ...
Orissa High Court
Pradyumna Kumar Sahoo @ Pinku Vs State Of Orissa
.... ctions of money through different social media platforms, they are not entitled to any leniency. 7. I have heard learned counsel for the Parties and have gone through the case record including the gist of the case furnished in writing by learned State counsel explaining in brief, the natur ...
Orissa High Court
Siba Nag @ Shiba Nag Vs State Of Orissa
.... P.W.3 and 6 respectively and they have not supported the prosecution. 7. It is stated by the learned counsel for the Petitioner that there is discrepancy regarding the role ascribed to the Petitioner in the F.I.R. and in the charge sheet and also refers to the statement of co-accused under ...
Orissa High Court
Gobinda Behera Vs State Of Orissa
.... ggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Spl. Judge, Bhanjanagar by order dated 01.02.2024 in the aforementioned case, the present BLAPL has been filed. 4. Perused the report submitted by the learned Addl. District & Sessions Judge-cum-Spl. Ju ...
Orissa High Court
Sesha @ Seshadev Meher Vs State Of Orissa
.... ma facie that Petitioner was in conscious and exclusive possession. 10. Since in the meanwhile charge sheet has already been filed on 10.01.2024, taking into account the materials on record qua the accusation vis-à-vis the Petitioner, his further continuance in custody is unwarranted. And, ...
Orissa High Court
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