MUKUNDA MADHAB BAHIDAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. D.K. Mohanty, learned Additional Government Advocate has placed before the Court copy of a communication dtd. 10/1/2023 received from the Deputy Superintendent of Police (Vigilance), Sambalpur Division, Sambalpur informing that sanction order has been received in respect of all the Government officials in question and a charge sheet has been submitted on 29/10/2022 against them under Sec. 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988 and other Sec. of IPC.

(2.) In that view of the matter, no further directions are called for as far as the present petition is concerned.

(3.) The Court expresses the hope that the Department will now proceed in accordance with law as expeditiously as possible and take matters to their logical conclusion.