PRABHA DEVI Vs. STATE

JUDGEMENT

(1.) This application is moved on behalf of the applicant/appellant under Order XXVI Rule 10A read with Sec. 151 of the Code of Civil Procedure, 1908 ["CPC"] read with Sec. 39 of the Bhartiya Sakshya Adhiniyam, 2023 ["BSA"] seeking directions of this Court for appointment of an expert (writing expert/forensic expert/document examiner) and to submit his report before this Court.

(2.) Notice of the present application has been served upon the respondents. However, no reply is filed as yet nor any reply is required.

(3.) Having heard the learned counsel for the applicant/appellant and on perusal of the record, I find that the present application is bereft of any merits.