JITENDRA SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition has been preferred under Section 482 Cr.P.C., 1973 praying therein that the order dated 15.1.2018 passed by Court of Special Judicial Magistrate (NI Act Cases), No.1, Alwar, whereby the said Court refused to send the cheque, in question to the State Forensic Science Laboratory Rajasthan, Jaipur, be set aside. It is further prayed that the order dated 27.3.2018 passed by revisional court be also set aside.

(2.) The learned counsel appearing for the petitioner contends that the petitioner has denied all handwriting on the cheque.

(3.) Counsel further contends that the petitioner-accused filed an application praying that the cheque, in question be sent to the handwriting expert at State Forensic Science Laboratory Rajasthan, Jaipur for comparison of the handwriting.