SIDDAVARAPU ABISHEK PAUL Vs. BUDALA DENIAL

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner against the Order, dtd. 31/3/2023 passed in I.A.No.39 of 2021 in A.S No.43 of 2019 on the file of the Special Judge, POCSO Court, Ongole FAC-II Additional District Judge, Ongole (for short "the Court below").

(2.) Heard Sri S.S. Rama Krishna Prasad, learned counsel appearing for the petitioner and Sri Anup Koushik Karavadi, learned counsel appearing for the respondent.

(3.) The present impugned I.A.No.39 of 2021 in A.S No.43 of 2019 was filed by the petitioner under Sec. 45 of Indian Evidence Act seeking to send Ex.A1 to the handwriting expert to compare the signatures on the Ex.A1 with the admitted signatures of the petitioner to prove the contest of the petitioner.