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Judgment
A.K.Mohapatra, J
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
None appears for the Petitioners when the matter is called. Heard learned counsel for the State.
From the order of this Court dated 01.02.2022, it reveals that one Mr. A.K. Rout, learned counsel appearing on behalf of the Petitioner submits that
the records has already been transferred from them and therefore, they have no instruction in the matter. However, this Court has directed the
Registry to find out whether any other counsel has been appearing in the matter or not? From the record, it reveals that no counsel has entered
appearance on behalf of the Petitioner till date.
Mr. Sangram Das, learned Standing Counsel for Vigilance Department submits that the present revision petition has been filed challenging the
rejection of the Petitioner’s Petition filed under Section 227 Cr.P.C. for discharge. However, he further submits that out of the 21 prosecution
witnesses, learned trial court has examined 15 witnesses and the matter is posted to 24.02.2022.
In such view of the matter, this Court is not inclined to entertain this revision petition at this belated stage. However, it is made clear that the
Petitioner is at liberty to raise all these grounds which he has raised in the petition for discharge before the trial court at the time of final hearing of the
case. This Court further directs the learned Special Judge, Vigilance, Keonjhar to conclude the trial of the case in VGR Case No.26 of 2007, arising
out of Balsore Vigilance P.S. Case No.26 of 2007, as expeditiously as possible, preferably within a period of three months.
With the above direction, the CRLREV stands disposed of.
Issue urgent certified copy as per rules.
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