AJAY KUMAR JATAV Vs. KANTILAL BHANDARI

JUDGEMENT

(1.) Under challenge before this Court is a revisional order dtd. 18/09/2023 passed by learned District and Sessions Judge, Jalore. The revision petition was dismissed upholding an order dtd. 18/08/2023 passed by learned Additional Chief Judicial Magistrate No.1, Jalore in Criminal Regular Case No.48/2019, vide which, the application under Ss. 45 and 47 of the Evidence Act, was rejected.

(2.) Brief facts pleaded in the petition are that the complainant submitted a complaint under Sec. 138 of the Negotiable Instruments Act before the learned Additional Chief Judicial Magistrate No1, Jalore against the petitioner/accused. During the trial, at the stage of evidence of the complainant, petitioner filed an application under Ss. 45 and 47 of the Evidence Act seeking a handwriting expert report on several documents, including the original cheque deposit slip, original cheque and the loan sanction order, on the ground that these documents were not authored by him but were written by complainant himself.

(3.) Heard.