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Judgment
Savitri Ratho, J
Heard Mr.S.K.Dash, learned counsel for the petitioner.
This application under Section 482 of Cr.P.C. has been filed by the petitioner challenging the impugned order dated 05.05.2022 passed by the learned J.M.F.C., Bhuban in G.R. Case No.102 of 2014 arising out of Bhuban P.S. Case No.102 of 2014 framing charge against the petitioner.
Perused the impugned order.
After hearing learned counsel for the petitioner, I do not find any ground to interfere with the impugned order refusing to discharge the petitioner for the offence under Section 7 of the E.C. Act.
Hence, this application under Section 482 Cr.P.C. is dismissed.
Urgent certified copy of this order be granted as per rules.
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