Prasanta Kumar Ghosal vs State Of Odisha (Vigilance)
2021 Latest Caselaw 8712 Ori

Citation : 2021 Latest Caselaw 8712 Ori
Judgement Date : 19 August, 2021

Orissa High Court

Prasanta Kumar Ghosal vs State Of Odisha (Vigilance) on 19 August, 2021

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             CRLREV No.227 of 2020

             Prasanta Kumar Ghosal                 ....               Petitioner

                                        -versus-
             State of Odisha (Vigilance)           ....       Opposite Party


                       CORAM: JUSTICE S. PUJAHARI

                                      ORDER

     Order                           19.08.2021
     No.
     04.     1.      This matter is taken up through hybrid mode.

2. Heard Mr. Bishnu Prasad Pradhan, learned counsel appearing for the Petitioner and Mr. Sangram Das, learned Standing Counsel appearing for the Vigilance Department.

3. Hearing concluded and order/judgment is reserved.

(S. Pujahari) Judge DA

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