KANWALJIT SINGH AHLUWALIA,J. - (1.) Instant petition has been preferred under Section 482 Cr.P.C., 1973 praying therein that the order dated 3.2.2018 passed by court of Additional Chief Judicial Magistrate, Dausa, whereby the said Court refused to send the cheque, in question to the State Forensic Science Laboratory Rajasthan, Jaipur, be set aside. It is further prayed that the order dated 17.5.2018 passed by the revisional court below whereby order dated 3.2.2018 was affirmed be also set aside.
(2.) The learned counsel appearing for the petitioner contends that the petitioner has admitted the signatures but he denied writing on the cheque.
(3.) Counsel further contends that the petitioner-accused filed an application praying that the cheque, in question be sent to the handwriting expert at State Forensic Science Laboratory Rajasthan, Jaipur for comparison of the handwriting.;