NARAYAN NAYAK & OTHERS Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellants Narayan Nayak, Kumudini Nayak, Padmanav Nayak and Santosh Kumar Nayak in CRLA No. 376 of 2017 have challenged the impugned order dated 24.04.2017 passed by the learned Authorized Officer, Special Court, Bhubaneswar in Confiscation Case No.05 of 2011 in rejecting their petition to reassess the cost of summoning the investigating officer (P.W.1) and directing them to deposit the cost for availing further cross-examination of P.W.1.

(2.) The appellants in CRLA No. 389 of 2017 have challenged the impugned order dated 27.04.2017 passed by the same Court in the same proceeding in discharging the investigating officer (P.W.1) and closing the evidence from the side of the State-Applicant.

(3.) The appellants in CRLA No. 375 of 2017 have challenged the impugned order dated 12.05.2017 also passed by the same Court in the same proceeding in closing the evidence from the side of the appellants and posting the case for argument.