SURENDRA NATH SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN this application, challenge has been made to the order dated 12.8.2003 passed by the learned Special Judge, Vigilance, Bhubaneswar in T.R. No. 81/37 of 2005/2003.

(2.) THE Petitioner is an accused in a proceeding under the Prevention of Corruption Act (hereinafter referred to as "the Act").

(3.) WHILE the matter stood thus, the Petitioner filed TRP (Crl.) No. 9 of 2004 before this Court for transfer of Sambalpur Vigilance P.S. Case No. 87 of 2001 from Sambalpur to Bhubaneswar which was disposed of on 15.2.2005 directing transfer of the said case from Sambalpur to Bhubaneswar. At present, the said case is pending before the learned Special Judge (Vigilance), Bhubaneswar in T.R. Case No. 81/37 of 2005/2003.