DINKAR SUKHDEO DAMBALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Gadkari, Advocate for applicant and Mr. Patel, a. P. P. for State.

(2.) Admit. Heard finally with the consent of the parties.

(3.) The applicant is taking exception to the order passed by the Special court for Anti Corruption Bureau, Nagpur in Special Case No. 17/2000 by which he allowed the prayer of the prosecution to declare the witnesses under examination i. e. Advocate Pundlik Atmaram Wadibhasme, hostile.