REGENT COMPUTRONICS PVT. LTD.

Susanta Kumar Samantaray Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

ISLAMIC ACADEMY OF EDUCATION AND ANOTHER VS. STATE OF KARNATAKA AND OTHERS [REFERRED TO]
EAST INDIA COMMERCIAL CO LIMITED CALCUTTA VS. COLLECTOR OF CUSTOMS CALCUTTA [REFERRED TO]
BARADAK ANTA MISHRA EX COMMIS SIONER OF ENDOWMENTS VS. BHIMSEN DIXIT [REFERRED TO]
NIRANJAN SINGH VS. PRABHAKAR RAJARAM KHAROTE [REFERRED TO]
DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED TO]
EXECUTIVE ENGINEER DHENKANAL MINOR IRRIGATION DIVISION ORISSA VS. N C BUDHARAJ [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
SUNDEEP KUMAR BAFNA VS. STATE OF MAHARASHTRA [REFERRED TO]
SHRIPAL BHATI VS. STATE OF U.P. [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

(1.) By filing this Petition under Sec. 482 of the Cr.P.C., the accused-Petitioners are assailing the order dtd. 20/3/2023 passed by the learned Special Judge, Vigilance, Bhawanipatna in G.R. Case No.21 of 2021 (V) and also seeking a direction from this Court to give effect to the order passed by this Court dtd. 24/1/2022 in ABLAPL Nos.16694 and 16666 of 2021.

(2.) The brief facts germane for just adjudication is stated hereunder;

(3.) Apprehending arrest in connection with the aforementioned vigilance case, the Petitioners filed ABLAPL No.16694 and 16666 of 2021 respectively and were allowed by this Court by order dtd. 24/1/2022. The operative part of the order reads as under;

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SUSANTA KUMAR SAMANTARAY Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

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