DHIRENDRA KUMAR KHANDELWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) Heard Mr. Manas Mohapatra, learned Senior Advocate appearing for the appellant Dhirendra Kumar Khandelwal and Mr. J.P. Patra, learned Special Counsel appearing for the State of Odisha (E.O.W.).

(3.) In this criminal appeal filed under sec. 13 of the Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011 (hereafter 'O.P.I.D. Act'), the appellant has challenged the orders dtd. 14/12/2020 and 8/3/2021 passed in C.T. Case No.15 of 2015 by the learned Presiding Officer, Designated Court under the O.P.I.D. Act, Cuttack.