K. RAJA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the impugned order dtd. 25/3/2021 passed in Crl.M.P.No.1173 of 2020 in C.C.No.645 of 2014 on the file of the learned Judicial Magistrate of First Class, Dhone, whereby the petition filed under Sec. 45 of the Indian Evidence Act to send the disputed document for examination by expert was dismissed, the present Criminal Revision Case is preferred.