BHASKAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Rule is made returnable forthwith. Heard finally by the consent of the learned counsel for the parties.

(2.) LEAVE is granted to the petitioner to correct exhibit numbers i.e. in stead of Exh. 36, it should be Exh. 38. Special Case under the provisions of the Prevention of Corruption Act is going -on in the Court of the learned Special Judge, Omerga. Said case is registered as Special [ACB] Case No. 2/2012.

(3.) DURING the evidence on 15/06/2015, learned A.P.P., in -charge of the brief, submitted that the witness in the witness box be declared as hostile. Prayer made on behalf of learned A.P.P. was granted by the learned trial Court and learned A.P.P. was permitted to cross examine the said witness. Accordingly, said witness was cross examined by the learned A.P.P. After the completion of cross examination by the learned A.P.P., learned Judge of the Court below observed that though Mr. O.P. Lomate has filed Vakalatnama on behalf of accused/petitioner, when called, he is not taking cross examination and, therefore, learned Judge has observed that there is no cross examination of the said witness on behalf of accused/petitioner and kept the matter for further evidence on 10/08/2015.