(1.) J. C. Gupta, J. A counter-affidavit filed on behalf of the opposite party No. 2 is taken on record. Rejoinder affidavit filed on behalf of applicant is also taken on record.
(2.) BY means of this application a prayer has been made to quash the order dated 12-1-1999 passed by Special Judge, Moradabad in Session trial No. 981 of 1993 under Section 302, I. P. C. It appears that from the side of the prosecution an ap plication was moved before the trial Court purporting to be under Section 311, Cr. P. Gtfor summoning some documents from the bank and from the Telephone depart ment so that signatures of Smt Ram Sumarni Devi appearing on Ext. Ka 2 may be got verified by hand writing expert as Smt. Ram Sumarni Devi in her statement as a defence witness has denied her signa tures on Ext. Ka 2. BY the impugned order this application has been rejected.