Udal Singh S/O Balbir Singh vs State Of Rajasthan
2022 Latest Caselaw 2683 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 1396/2020
 Udal Singh S/o Balbir Singh, Resident Of Quarterpuri, Gurganva,
 (Haryana)
                                                                  ----Petitioner
                                    Versus
 State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. Jai Raj Tantia, Adv. For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order

30/03/2022

This Criminal Miscellaneous Petition under Section 482

Cr. P. C. has been filed by the petitioner against the order dated

16.01.2020 passed by learned Additional Sessions Judge No.1,

Kishangarhbas, District Alwar in Sessions Case No.12/2016 titled

as "State Vs. Udal Singh and others", whereby application filed by

the petitioner regarding FSL report relating to signatures on the

suicide note was dismissed.

Learned counsel for the petitioner submits that the

learned trial Court vide order dated 16.01.2020 wrongly rejected

the application filed by the petitioner under Section 45 of Evidence

Act. Learned counsel for the petitioner further submits that the

prosecution witness PW No.1-Raghuveer Singh who is the father

of the deceased in his statement admitted the signature of the

deceased on admission card. So, signature on the admission card

is admitted document of the deceased-Harikrishan Yadav.

Investigating Officer had sent the documents for comparison the

(2 of 2) [CRLMP-1396/2020]

signature of the deceased are not admitted documents. So,

petition filed by the petitioner be allowed and learned trial Court

be directed to send the signature on the suicide note for

comparison with admitted documents of the deceased as

admission card.

Learned counsel for the petitioner has placed reliance

upon the judgment of Madhya Pradesh High Court in the case of

Usha Sharma(Smt.) Vs. Maharaj Kishan Raini and anothers

in W. P. No. 743/2008 decided on 04.05.2009.

Learned Public Prosecutor has opposed the arguments

advanced by learned counsel for the petitioner and submitted that

the learned trial Court in its order rightly rejected the application

filed by the petitioner because during investigation, Investigating

Officer had sent suicide note with comparison of admitted

documents A-1 to A-27. So, at this stage, no need for further

comparison of the documents. So, petition filed by the petitioner

be dismissed.

I have considered the arguments advanced by learned

counsel for the petitioner as well as learned Public Prosecutor and

perused the impugned order.

Learned trial Court had given cogent reasons in

rejecting the application filed by the petitioner. So, the present

petition is devoid of merits and liable to be rejected.

Hence, this Criminal Miscellaneous Petition stands

dismissed.

Stay application also stands disposed of accordingly.

(NARENDRA SINGH DHADDHA),J

Gourav/21

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