CHIRONGILAL @ CHHOTELAL Vs. MAHESH

JUDGEMENT

(1.) This petition under Section 482 of the Cr.P.C. 1973 has been filed for modification/clarification and extension of time of order dated 18.01.2016.

(2.) Counsel for the petitioner has vehemently urged the fact that by the impugned order dated 18.01.2016 this Court had in M.Cr.C. No.5735/15 held thus:

(3.) Counsel submitted that the opinion of the handwriting expert was to be obtained by the petitioner who is the accused in the case pending before the trial Court. Whereas the trial Court has by the impugned order dismissed the application filed by the present accused for correcting the order dated 01/02/2016 passed by the trial Court. Counsel has vehemently urged the fact that the trial Court misinterpreted the order to read that the complainant shall examine the handwriting expert and time was granted by the Court to the complainant and Counsel has also further prayed for extension of time for producing the said handwriting expert opinion.