SANGHAMITRA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr.S.S. Das, learned Senior Advocate being assisted by Ms.S. Das, Advocate for the petitioner and Mr.Niranjan Moharana, learned Additional Standing Counsel for the Vigilance Department.

(2.) Instant petition under Sec. 482 Cr.P.C. is at the behest of the petitioner assailing the impugned order dtd. 17/8/2022 passed by the learned Special Judge, Vigilance, Bhubaneswar in Criminal Misc. Case No.30 of 2021 arising out of VGR Case No.26 of 2020 whereby an application for release of the gold and silver ornaments besides the fixed deposits and insurance bonds seized by the Vigilance Department in her favour was declined and rejected.

(3.) A copy of the FIR is at Annexure-1 and the same is perused.