- (1.) By way of this petition filed under Section 482 of Cr.P.C. the petitioner has sought the following reliefs: It is therefore, respectfully prayed that your Lordships may pleased to allow the petition under Section 482 Cr.P.C. The order dated 31st January, 2008 passed by Additional District & Sessions Judge (Fast Track) No. 4, Jaipur City, Jaipur in Criminal Revision No. 271/2007 (687/2007)(Annexure-1) and the order dated 19th April, 2007 passed by Additional Chief Judicial Magistrate No. 10, Jaipur City, Jaipur in Case No. 302/2004 (Annexure-2) may kindly be ordered to be quashed and set aside. The application filed by the humble petitioner for the expert opinion may kindly be ordered to be allowed. Any other order which this Hon'ble Court deems fit may also be passed in the facts and circumstances of the case.
(2.) Adverting to the background facts of this case, it is noticed that the petitioner issued a Cheque of Rs. 9 lakhs in favour of the complainant Pramod Sharma. The said cheque was filed in the Bank but the same was dishonored on account of insufficient funds. The petitioner is found to have submitted an application praying that the cheque was stolen by the complainant and he did not sign the said cheque, hence, the same could be sent to Forensic Science Laboratory for comparison of the signatures of the petitioner. The prayer was dismissed by the learned trial court. Aggrieved with the order of the learned trial court, the petitioner filed criminal revision in the court of Sessions, which was also dismissed vide order dated 31.01.2008.
(3.) Heard learned Counsel for the petitioner and perused the relevant material on record including the orders dated 22.01.2007 passed by the Additional Chief Judicial Magistrate No. 10, Jaipur City, Jaipur as also the order dated 31.01.2008 rendered by the Additional District & Sessions Judge (Bast Track) No. 4, Jaipur City, Jaipur.;