KISHORE SINGNAPURKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) By consent, admitted and taken up for hearing forthwith.

(3.) The applicant is one of the accused in Special Case No.48/00, pending before the Special Judge, Bombay. The said case is in respect of offences punishable under the Prevention of Corruption Act, apart from the offences punishable under section 120B of the IPC read with 409, 420, 468 and 471 of the IPC. The trial has progressed substantially. In the midst of trial, the prosecution made an application for calling one Mr.Chaskar as a witness. It appears that initially the application was styled as "for recalling" but later on, the relevant prayer was corrected by saying that the said Mr.Chaskar should be called as a witness 'under the provisions of section 311 of the Code of Criminal Procedure.' The learned Special Judge, after hearing the parties, allowed the said application. Being aggrieved thereby, the applicant has approached this Court invoking its inherent powers.