BHANJA KISHORE PANI Vs. STATE (VIGILANCE)

JUDGEMENT

(1.) HEARD Learned Counsel for the Petitioner and the Mr. Mohapatra, Learned Counsel appearing for the Vigilance Department.

(2.) THIS is an application under Section 438 Code of Criminal Procedure for grant of anticipatory bail to the Petitioner.

(3.) MR . Mohapatra, Learned Counsel for the Vigilance Department submits that as yet no F.I.R. has been registered against the Petitioner for which the Petitioner cannot maintain this application for grant of anticipatory bail.