SHAMSUL HOQUE (MD.) Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. R. Choudhury, learned counsel for the petitioner. Also heard Mr. A.R. Sikdar, learned counsel for respondent No. 4 as well as Mr. K.K. Bhattacharjee, learned Government Advocate, Assam for the remaining respondents.

(2.) This application under Article 227 of the Constitution of India has been filed by the petitioner, Md. Shamsul Hoque, impugning the order dtd. 29/4/2023, passed by learned Civil Judge, Barpeta, in the T.A. No. 02/2022, whereby the prayer of the present petitioner for examination of thumb impression of respondent No. 4 on the sale deed (Exhibit-4) by forensic experts was rejected.

(3.) The facts relevant for consideration of the instant revision petition, in brief, are as follows: -