SATISHKUMAR MOHANLAL SACHDEVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, the applicant challenges the order passed below Exh. 198, dtd. 6/12/2021 in Criminal Case No. 1048 of 2003, by the learned 19th Additional Chief Judicial Magistrate, Surat and order of the Revisional Court dtd. 22/3/2022, whereby, the courts below rejected the prayer of the applicant to refer the documents like challan, disputed cheque and bank slip for opinion of the handwriting expert.

(2.) The facts giving rise to this application may be summarized as under:

(3.) In the aforesaid facts, the applicant herein has come-up before this Court by preferring the present petition.