REGENT COMPUTRONICS PVT. LTD.

Sailendra Kumar Samal Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

V.C. SHUKLA V. STATE THROUGH CBI [REFERRED TO]
URMILA DEVI V. YUDHVIR SINGH [REFERRED TO]
AMAR NATH VS. STATE OF HARYANA [REFERRED TO]
MADHU LIMAYE VS. STATE OF MAHARASHTRA [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
RAJENDRA KUMAR SITARAM PANDE VS. UTTAM [REFERRED TO]
K K PATEL VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) The petitioner, by filing this revision, has prayed for examination of the legality and propriety of an order dated 28.07.2018 passed by the learned Special Judge, Vigilance in T.R. Case No.42 of 2017.

(2.) Facts necessary for the purpose are as under:

(3.) This petitioner, being aggrieved by the said order, had assailed the same by invoking the jurisdiction of this Court under section 482 Cr.P.C. in CRLMC No.1830 of 2018 and finally, this Court, while disposing the same on 28.6.2018, has passed the following order:

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SAILENDRA KUMAR SAMAL Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

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