FAIZAL K. V. Vs. STATE OF KERALA

JUDGEMENT

(1.) Being aggrieved by the order passed by the learned Magistrate ordering the petitioner to furnish his measurement (handwriting) by invoking the provisions of the Criminal Procedure (Identification) Act, 2022 ("Act, 2022" for the sake of brevity), the petitioner is before this Court.

(2.) The petitioner has been arrayed as the accused in Crime No.113/2022 of the Pavaratty Police Station registered under Ss. 420, 406, 465, 468, and 471 of the IPC. The allegation is that the petitioner, without being adequately qualified, secured employment as a teacher in the Higher Secondary Department of Alimul Islam Aided School on the strength of forged certificates.

(3.) In the course of the investigation, the service book of the petitioner was seized. The investigating officer felt that the handwriting on the second page of the service book was not that of the petitioner. In order to compare the suspected handwriting with the genuine handwriting, an application was filed seeking the issuance of directions to the petitioner to furnish his specimen handwriting impressions in the presence of the Court for forwarding the same to the handwriting expert.