JANMEJAYA SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Mr. Udgata, learned Counsel for the Petitioner files Additional Memo of Citation after handing over a copy of the same to Mr. Das, learned Standing Counsel for the Vigilance Department. The same is taken on record.

(3.) Heard learned Counsel for the parties.