SUNITA BHOLA Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard learned counsel for the Petitioner and learned Standing Counsel for the Vigilance Department.

(3.) The Petitioner, apprehending her arrest in connection with Sambalpur Vigilance P.S. Case No.03 of 2026 corresponding to SBP Vig. G.R. Case No. 01 of 2026, pending in the Court of learned Special Judge (Vigilance), Sambalpur for the alleged commission of offences punishable under Ss. 13 (2) read with Sec. 13(1)(b)/12 of the P.C. Act, 1988 has filed this petition under Sec. 482 of the BNSS for release on pre-arrest bail.