BIJENDER SINGH Vs. MUKESH GUPTA

JUDGEMENT

(1.) Vide the present petition, the petitioner assails the impugned order dated 05.03.2015 of the learned MM (NI Act)-03/Dwarka in CC No. 6478/14 vide which the application of the applicant/accused arrayed as the petitioner in the present petition seeking to send a cheque in question for examination to a handwriting expert was declined and also assails the impugned order dated 03.10.2015 of the learned ASJ (Special Fast Track Court), Dwarka Courts, New Delhi in CR No. 37/15 which upheld the order dated 05.03.2015 of the learned MM (NI Act)-03/Dwarka in CC No. 6478/14.

(2.) Notice of the petition was issued to the respondent to put in appearance and oral arguments have been addressed on behalf of the petitioner and the respondent by their learned counsel.

(3.) Written submissions have also been filed on 31.01.2018 on behalf of the petitioner. On behalf of the respondent reliance has been placed on the verdict of this Court in case titled as Ravi Chopra Vs. State & Another, (2008) 102 DRJ 147 in support of the contentions of the respondent.