BISWANATH PODIAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter is taken up through virtual mode.

(2.) Heard Mr. D.P.Nanda, learned counsel for the Petitioner and Mr. S.Nayak, Advocate, learned counsel for the C.B.I.

(3.) The Petitioner is in custody since 20/12/2021 in connection with C.B.I. Bhubaneswar R.C. Case No.5 (A)/2021 pending in the court of learned Special Judge, C.B.I.-1, Bhubaneswar for the alleged commission of the offence under Ss. 120-B/409/477-A of I.P.C. and Sec. 13(2) read with Sec. 13(1) (c) (d) and 13 (1)(a) of the P.C. Act.