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Judgment
Savitri Ratho, J
This application under section 482 of the Code of Criminal Procedure has been filed by the petitioner for quashing the order dated 20.04.2023 passed by the learned Special Judge Vigilance, Berhampur in G.R. Case No. 33 of 2016(v) arising out of Berhampur Vigilance P.S. Case No. 45 of 2016 under Section 13(2) read with Section 13(1)(e) of the P.C. Act and Section 109 of the IPC against the petitioner and her husband E.. Shankar Rao.
Mr. Niranjan Moharana, learned Addl. Standing Counsel for the Vigilance Department prays for two weeks time in order to obtain instructions.
List this case on 03.10.2023.
Mr. B.P. Pradhan, learned counsel for the petitioner submits that the case is posted tomorrow before the learned Special Judge and he may be permitted to file an application for adjournment.
Since the case is posted to 03.10.2023 before this Court, the petitioner is permitted to file an application for adjournment in the Court below which shall be considered taking into account the next date of posting before this Court.
Urgent certified copy of this order be granted on proper application.
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