LAWS(P&H)-2010-11-599

JARNAIL SINGH Vs. HARWINDER SINGH

Decided On November 16, 2010
JARNAIL SINGH Appellant
V/S
HARWINDER SINGH Respondents

JUDGEMENT

(1.) Challenge in this petition is to the order dated 11.10.2010 passed by Judicial Magistrate Ist Class, Zira (Annexure P-1) whereby the defence evidence was closed by order.

(2.) Learned Counsel for the Petitioner submits that one last opportunity may be granted to the Petitioner to lead his entire evidence. He submits that in case he is not allowed to examine a handwriting expert, serious prejudice will be caused to the case of the Petitioner.

(3.) Heard.