D.K. Sinha, J. - (1.) The petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure for quashing the order impugned dated 26.4.2004, passed by Special Judge C.B.I-cum- 1st Additional Sessions Judge. Dhanbad in R.C. Case No. 8 of 1995(D) and further to stay the operation of the impugned order aforesaid whereby and whereunder the Court below had allowed the prayer of, the prosecution for declaring the PW 5 Kameshwar Prasad as hostile witness and allowed the prosecution C.B.I. to cross-examine the PW 5.
(2.) The prosecution story is in a narrow compass.
(3.) It was alleged by one Ranjit Kumar Pandey, proprietor of M/s. Pandey enterprises through a written complaint on 29.5.1995 that the petitioner demanded Rs. 7,000/-as illegal gratification for making over the payment of the second instalment from a loan account. On enquiry, the allegation was found true by Sri R. P. Tiwary, Sub-Inspector of Police, C.B.I. and a C.B.I. case was registered under Section 7 and Section 13(1) read with Section 13(1 )(d) of the Prevention of Corruption Act.;