Sandeep Mehta, J. - (1.) This Criminal Miscellaneous Petition under Section 482 Cr.P.C. is directed against the Order dated 14.9.2015 passed by the Additions. District and Sessions Judge, Churu whereby the application filed by the Investigating Officer for handling over the original agreement to sale for getting the same examined by Forensic Science Laboratory 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 the 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 Genera 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).;