RAM SEWAK PATIDAR Vs. NARAYAN SINGH PATIDAR

JUDGEMENT

(1.) Arguments heard. This is a petition, under Section 482 of the Code of Criminal Procedure (for short 'the Code').

(2.) The petitioner is aggrieved by rejection of his application, under Sections 45 and 47 read with 73 of the Evidence Act, for subjecting the documents in the form of agreement dated 2.12.06 and receipt dated 2.11.08, to examination by an Handwriting Expert.

(3.) Corresponding trial is pending as Criminal Case No. 3568/09 before Shri Sanjay Verma, JMFC, Bhopal. In that case, cognizance of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 has been taken upon a complaint made by the respondent.