MANOJ SHARMA Vs. ANIL AGGARWAL

JUDGEMENT

(1.) IN all these petitions, the petitioner assails the order of learned ASJ dated 02.04.2012, whereby the criminal revision petitions against the orders of M.M. dated 11.7.2011 were dismissed. The respondent/complainant had filed as many as nine complaints again the petitioner under Section 138, N.I. Act. before court of M.M. In all those cases, the petitioner who was the accused filed applications for leading evidence of Handwriting Expert. The said applications were dismissed by the M.M vide his orders dated 11.7.2011. The said orders of M.M. were challenged by way of criminal revisions before the ASJ, which came to be dismissed vide the impugned order dated 2.4. 2012.

(2.) THE main plea that has been taken to assail those orders is that the complainant had filled up the contents of the cheques and the pro-notes given to the respondent/complainant, who was his partner and that those were misused by filling up the blanks therein, and thus, he was entitled prove the same by way of the opinion of Hand writing Expert.

(3.) IT is seen that similar pleas were taken before the M.M. as also before the ASJ.