TARINA SEN Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals challenge the final orders dtd. 4/7/2023 passed by the High Court of Orissa at Cuttack in CRLMC No. 34 of 2022 and in CRLMC No. 33 of 2022, vide which the petition filed by the present appellants for quashing of criminal proceedings came to be disposed of by permitting the appellants to urge all the pleas raised in the said petition before the trial Court at the appropriate stage. The appellants had approached the High Court under Sec. 482 of the Code of Criminal Procedure, 1973 ("CrPC" for short) praying for quashing of the criminal proceedings in T.R. No. 28 of 2002 pending in the Court of Special Judge (CBI) Bhubaneswar ("trial Court" for short).

(3.) Shorn of details, the case of the prosecution is as given below.