SHYAM SUNDER AGRAWALLA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner is an accused in ICC Case No. 74 of 2012 corresponding to C.T. Case No. 1315 of 2005 of the Court of learned JMFC (LR) Angul. In the present application, filed under Sec. 482 of Cr. P.C., he seeks to challenge the order dtd. 30/5/2024 passed by the said Court in rejecting his application for discharge from the case.

(2.) The facts, relevant only to decide the present application are as follows;

(3.) Being thus permitted, the petitioner filed discharge petition again before the trial Court raising all the grounds taken by him in CRLMC No. 166 of 2021. By order dtd. 19/5/2023, learned JMFC ( LR) Angul rejected the petition.