HARBINDER SINGH Vs. JAIDEEP SINGH BAJWA

JUDGEMENT

(1.) The applicant/petitioner has moved the instant application under Sec. 5 of Limitation Act for condonation of delay of 17 days in filing the present revision petition.

(2.) For the reasons mentioned in the application, the minimal delay of 17 days in filing the present revision petition is condoned. Main case 1. The petitioner has filed the present revision petition against the impugned order dtd. 15/7/2024, passed by the Court of Judicial Magistrate Ist Class, Chandigarh, whereby, the application moved by him for appointment of handwriting expert for taking the specimen signatures of the petitioner/accused for comparison with the signatures on the cheque in question was ordered to be dismissed.

(3.) I have heard learned counsel for the petitioner at length and perused the record carefully.