ARCHANA SINGH Vs. SANTOSH KUMAR SARAVGI

JUDGEMENT

(1.) Shri Amit Dubey, learned counsel for the petitioner.

(2.) Shri Y.K. Chourasia, learned counsel for the respondent.

(3.) This petition under Section 482 Cr.P.C. has been filed to set aside the order dated 10.08.2017, passed by JMFC, Katni, in Criminal Case No. 701330/2016 and order dated 19.03.2018, passed by Fourth Additional Sessions Judge, Katni, in Cr.R. No. 103/2017, whereby the order of the trial Court disallowing the examination of Handwriting expert has been affirmed.