JESSY JEEMON, HEALTH INSPECTOR Vs. K.A.THOMAS

JUDGEMENT

(1.) THE revision petitioner is the accused in a prosecution for the offence under Section 138 of the Negotiable Instruments Act.

(2.) THE petitioner has approached the trial court by filing a petition under Section 243(2) of the Cr.PC with a prayer to send Exhibit P1 cheque to the forensic laboratory for comparison of handwriting and signature contained there in.

(3.) AS the petition moved by the accused has not dismissed and there was observation to the effect that the application will be considered on merit if the situation so warranted at the appropriate time, I find no reason to interfere with the order of the learned Magistrate and therefore this Crl. Revision Petition deserves to be dismissed. The Criminal Revision Petition is dismissed accordingly. MAY3 Revision Petition Dismissed.