REPUBLIC OF INDIA Vs. SANDIP CHATTOPADHYAY

JUDGEMENT

(1.) The matter is taken up through Video Conferencing.

(2.) Heard Mr. Sarthak Nayak, learned counsel appearing for the CBI.

(3.) This is an application under sec. 439(2) of Cr.P.C. filed by the petitioner for cancellation of bail of the opp. party granted by the learned Special C.J.M., C.B.I., Bhubaneswar in S.P.E. No.08 of 2014 vide order dtd. 22/12/2018.