Sandeep Mehta, J. - (1.) This criminal miscellaneous petition under Section 482, Criminal Procedure Code, is directed against the order dated 11.7.2012 passed by the Additional Dist. Judge, Sangaria, whereby the application filed by the 1.0., for handing over the original agreement for F.S.L., examination has been rejected.
(2.) I have heard learned counsel for the parties. Carefully gone through the impugned order.
(3.) Learned counsel for the petitioner has placed reliance on a decision of this Court in Borilal @ Bodi Lal v. State of Rajasthan, 2006(1) Cr.L.R. (Raj.) 549 , wherein this Court, while considering the provisions of Rule 181 of the General Rules (Civil) 1986, directed the Civil Court to keep a certified copy of the said document in the file of civil suit and hand over the original to the Investigation Agency for F.S.L. Examination. The controversy involved in the instant petition stands squarely covered by the decision of this Court in Borilal @ Bodilal v. State of Rajasthan (supra).;