SUKHJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) Short reply filed by way of an affidavit of Assistant Commissioner of Police, Emergency Response System, Amritsar, is taken on record.

(3.) The petitioner lays challenge to the order dtd. 8/6/2021 passed by the learned Judicial Magistrate, Ist Class, Faridkot, whereby an application moved by the petitioner objecting to the comparison of the handwriting samples of the petitioner with those present on the alleged posters, with a consequential prayer to discard the request of the prosecution for comparison of the handwriting samples of the petitioner, was dismissed.