KALPANA Vs. JIJAMATA MAHILA NAGRI SAHAKARI BANK LTD.

JUDGEMENT

(1.) HEARD .

(2.) ADMIT .

(3.) BY this application, the applicant is invoking Section 482 of the Criminal Procedure Code powers of this Court for referring the disputed document viz. cheque bearing No. 682896 dated 25.11.2009, which was issued as per the case of the Non -applicant for satisfaction of the outstanding liability, to forensic laboratory for determination of age of the handwriting and also signature appearing thereon.