ARUN BHANSALI,J. - (1.) This writ petition was filed by the petitioner aggrieved against order dated 18.04.2013 passed by the trial court, whereby, the prayer made by the Investigating Officer in C.R. No.33/2013 for delivery of original document has been rejected by the trial court.
(2.) In the pending suit, the application was filed by the Investigating Officer seeking delivery of document, an affidavit, said to have been executed by Abdul Hakim.
(3.) The application was opposed by the respondents and the trial court after hearing the parties, came to the conclusion that the document was got produced by the petitioner himself by filing application under Order 11, Rule 14 CPC and that the civil dispute was sought to be given a colour of criminal case, which is not permissible in law and, consequently, rejected the application.;