MADHUBHAI GANDABHAI PATEL Vs. JOITARAM JIVIDAS PATEL

JUDGEMENT

(1.) Rule. Mr.Ahuja for the original complainant as well as Mr.Gohil, Ld.APP for the State waive notice of rule. The matter is finally heard today.

(2.) As common questions arise in these petitions, both the petitions are being considered simultaneously.

(3.) The petitioner has preferred the petition for challenging the order passed by the Ld.Magistrate and its confirmation thereof by the Ld.Sessions Judge whereby the application of the petitioner for examining the handwriting expert as witness of the petitioner is rejected and the same is confirmed by the Ld.Sessions Judge in the revisional proceedings.