HARE RAM Vs. SARITA

JUDGEMENT

(1.) PETITIONER assails order dated 30.03.2015 passed by Sessions Judge, Gurgaon vide which appeal under Section 29 of the Protection of Women from Domestic Violence Act, 2005 against the order dated 19.01.2015 passed by Judicial Magistrate Ist Class, Gurgaon has been accepted.

(2.) APPLICATION for permission to obtain the photograph of letter Mark 'C'/handwriting of Deepak for comparison of service record letter/handwriting by expert was moved by Hare Ram on the ground that applicant wants that photograph of Mark 'C'/handwriting of Deepak to be taken for comparison of service record/handwriting submitted by Deepak. The respondent has denied her handwriting/signature.

(3.) PRAYER has been made that to prove the fact by handwriting expert to verify and submit his report after taking photograph in this regard for proper adjudication of the case.