AKIL AHMED ANSARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed by the petitioner under Sec. 482 of Cr.P.C. against the order dtd. 25/06/2024, passed by XXII Additional Sessions Judge, Indore in ST No.04/2021 whereby the application filed the Investigating Officer for obtaining the specimen signature of the petitioner in the manner in which it is signed in the questioned documents (in the name of complainant Masrur Ahmed Khan) has been allowed.