SUDHAKAR TUKARAM DHATRAK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Returnable forthwith. Heard finally by consent of parties.

(3.) By present application under Section 482 of Code of Criminal Procedure sole accused facing a trial for the charge of having committed an offence under Sections 7, 13, (1)(d) r/w Section 13(2) of the Prevention of Corruption Act, 1988 in the Special Case No. 12 of 2003 of Court of Special Judge at Chandrapur has thrown a challenge to order dated 20.11.2008 allowing an application at Exh.21 preferred by prosecution during the midst of cross-examination of PW1 Wasudeo Rohne to cross-examine the said witness. The petitioner has prayed for quashing and setting aside the said order.