PANKAJ BHANDARI,J. - (1.) Application for early hearing is allowed.
(2.) At the request of the parties, the matter is heard today.
(3.) Petitioner has preferred this Criminal Misc. Petition aggrieved by order dated 26.10.2015 passed by Special Metropolitan Magistrate (Negotiable Instrument Act cases) No.16, Jaipur and order dated 17.12.2015 passed by the Additional Sessions Judge No.5, Jaipur Metropolitan. Whereby the Court below has rejected the application filed by the petitioner for sending the documents to the FSL to ascertain whether same is in handwriting of complainant.;