RAMPAL Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) THE matter comes up on an application (CRLMA No. 219/2015) for taking certain documents on record.

(2.) FOR the reasons stated in the application, the application (CRLMA No. 219/2015) is allowed and the documents annexed with the application (CRLMA No. 219/2015) be placed on record.

(3.) THIS criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner against the order dated 23.04.2014 passed by the Additional Sessions Judge No. 3, Jodhpur Metropolitan (hereinafter referred to as 'the revisional court') in Criminal Revision No. 3/2012, whereby the criminal revision filed by the petitioner against the order dated 04.05.2012 passed by the Additional Chief Judicial Metropolitan Magistrate (CBI Cases), Jodhpur Metropolitan (hereinafter referred to as 'the trial court') in Criminal Case No. 1303/2010, has been dismissed. The trial court vide order dated 04.05.2012, has rejected two applications of the petitioner, one filed for quashing of the order of cognizance passed by the trial court and another filed under Sections 45 and 73 of Indian Evidence Act for sending the cheque in question to the handwriting expert for examination of writings and signature on the same.