BHUMSING UDAYSING KACHHAWY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Satyavrat Joshi, learned Advocate for the Petitioner and Mr. Ashok S. Gawai, learned APP for the Respondent-State.

(2.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(3.) Petitioner by the present petition filed under Article 227 of the Constitution of India read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS") is before this Court calling in question, the order dtd. 15/5/2025 passed by the learned Special Judge under the Prevention of Corruption Act, 1988, City Civil and Sessions Court, Mumbai ( for short "learned Judge") on the Application dtd. 15/5/2025 for recall of witness, filed by the Petitioner (Accused), at Exhibit 106 in ACB Special Case No.72 of 2014.