SUDHIR KUMAR Vs. RAVINDER SINGH

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of Cr.P.C. for quashing of order dtd. 1/12/2021 (Annexure P-1) passed by the Judicial Magistrate Ist Class, Sohna in case NIA/202/2016 dtd. 25/11/2016 titled as Ravinder Vs. Sudhir Kumar, whereby an application moved by the petitioner for appointment of Finger Print Expert and Handwriting Expert, has been dismissed. Challenge is also to the Order dtd. 18/1/2022 vide which the Revision Petition filed by the present petitioner against the Order dtd. 1/12/2021 has been dismissed.

(2.) Learned counsel for the petitioner has submitted that the application of the petitioner for examination of a handwriting expert deserves to be allowed so as to prove that the cheque has been given by the petitioner to the respondent as a security without there being any legally enforceable debt.

(3.) This Court has heard learned Counsel for the Petitioner and has perused the paper book and finds that the present revision petition is bereft of merits and deserves to be dismissed on the following grounds:-