Shiv Kumar Sharma, J. - (1.) The question that arises in the misc. petition is as to whether hand-writing expert can be permitted to cross-examine another hand-writing expert ?
(2.) This question arises in the circumstances set-out below : The accused petitioners, during the cross-examination of hand-writing expert Mahendra Singh moved an application before learned trial court that they may be permitted to bring another hand-writing expert to cross-examine Mr. Mahendra Singh. Learned court below dismissed the application by order dated July 30, 2000.
(3.) Having heard the learned counsel Mr. M.K. Kaushik appearing for the petitioners as well as the learned Public Prosecutor Smt. Rekha Dhanker and perused the material on record. Learned counsel for M.K. Kaushik plate reliance on Govind Narain v. Smt. Chhoti Devi reported in AIR 1996 Rajasthan 170 .;