HEMAKANTA BISHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the Vigilance.

(2.) The Petitioner is an accused in V.G.R. Case No.07 of 2023 pending on the file of learned Special Judge, Vigilance, Balangir, arising out of Sambalpur Vigilance P.S Case No.11 of 2023 for commission of the offence alleged under Ss. 7/12 of the Prevention of Corruption (Amendment) Act, 2018.

(3.) Being aggrieved by the rejection of his application for bail U/s.439 Cr.P.C. by the learned Special Judge, Vigilance, Balangir by order dtd. 10/5/2023 in the aforementioned case, the present BLAPL has been filed.