E. SWARNALATA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 482 of the Code of Criminal Procedure has been filed by the petitioner for quashing the order dtd. 20/4/2023 passed by the learned Special Judge Vigilance, Berhampur in G.R. Case No. 33 of 2016(v) arising out of Berhampur Vigilance P.S. Case No. 45 of 2016 under Sec. 13(2) read with Sec. 13(1)(e) of the P.C. Act and Sec. 109 of the IPC against the petitioner and her husband E. Shankar Rao.

(2.) Mr. Niranjan Moharana, learned Addl. Standing Counsel for the Vigilance Department prays for two weeks time in order to obtain instructions.

(3.) List this case on 3/10/2023.