SUSANTA KUMAR SWAIN Vs. STATE OF ODISHA (VIGILANCE)

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Heard Mr. Millan Kanungo, learned senior counsel for the petitioner, Mr. S. Dasmohapatra, learned counsel appearing for the informant and Ms. J. Tripathy, learned counsel for the State Vigilance. Perused the F.I.R., case diary and other relevant documents on record.

(3.) This is an application under Sec. 439 of the Criminal Procedure Code.