KONARI RAMA RAO Vs. REPUBLIC OF INDIA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.

(3.) This is an application under Sec. 482 of the Cr.P.C. The Petitioner is an accused in S.P.E. No.16/2008 in the Court of Special Judge, C.J.M. (C.B.I.), Bhubaneswar. He was released on bail.