DILIP TAKHTANI Vs. STATE

JUDGEMENT

(1.) Arguments heard.

(2.) This revision is directed against the order dated 25-11-2010 passed by Special Judge under the Prevention of Corruption Act (for CBI cases) at Jabalpur in Special Case No. 12/2009, rejecting petitioner s prayer for grant of permission to contradict the evidence given by complainant Sanjay Tekchandani in the Court with reference to his previous statement recorded on a Compact Disk during an interview taken by a local correspondent of Raj News immediately after the trap proceedings.

(3.) The petitioner and the co-accused namely Brijendra Nath Bala alias B. N. Bala have been facing trial upon the charges of the offences punishable under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (for short the Act). Allegations, in substance, are that they had demanded an amount of Rs. 1,000/- as illegal gratification for not registering income-tax case against the complainant and, thereafter, had also received the bribe money.