AJAY SHARMA Vs. KALATMIKA DESIGNS PVT. LTD.

JUDGEMENT

(1.) Prayer in this petition under Sec. 482 Cr.P.C. has been made for setting aside order dtd. 7/2/2019 of trial court, whereby, application filed by the petitioner seeking permission for appointment of handwriting and fingerprint expert for the purpose of comparison of the signatures, was dismissed.

(2.) Briefly, petitioner is facing trial in complaint under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, "Act"), in which, respondent-complainant relied upon documents Ex.C-4 to C-98 and produced its originals in court at the time of leading affirmative evidence. The petitioner, after seeing and examining those documents, put certain questions to the witnesses of the respondent.

(3.) Thereafter, after closure of its evidence by respondent-complainant, statement of the petitioner under Sec. 313 Cr.P.C. was recorded and he was permitted to lead his evidence in his defence. However, at the fag end of the trial, petitioner moved an application to direct respondent-complainant to re-produce aforesaid documents for the purpose of comparison of the same from specific hand-writing and fingerprint expert Sh. Navdeep Gupta.