MUKTI KANTA MISHRA Vs. REPUBLIC OF INDIA

JUDGEMENT

(1.) This matter is taken up by virtual/physical mode.

(2.) Mr. Aditya Kumar Mohapatra, learned Counsel for the petitioner and Mr. Sarthak Nayak, learned Counsel appearing for the C.B.I. are present. Judgment prepared in separate sheets is delivered and pronounced in open Court in the presence of learned counsels for the parties and the order is passed accordingly as follows:-

(3.) With the aforesaid discussion, this Court comes to the irresistible conclusion that the criminal proceedings in the present case are not warranted. As a sequitur it flows that the proceedings against the Petitioner herein be quashed and the same are hereby quashed accordingly, insofar as the role of the present Petitioner is concerned.