LAWS(ORI)-2022-3-86

SUKANTA KUMAR JENA Vs. STATE OF ODISHA

Decided On March 09, 2022
Sukanta Kumar Jena Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

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

(2.) Heard Mr. Asok Mohanty, learned Senior Counsel appearing for the petitioner and Ms. J. Tripathy, learned Addl. Standing Counsel appearing for the Vigilance.

(3.) Learned Senior Counsel for the petitioner submits that he does not wish to press the I.A.