JIJU Vs. RISHAJ

JUDGEMENT

(1.) The petitioner is the complainant in the case S.T No.147/2019 on the file of the Court of the Chief Judicial Magistrate, Thrissur.

(2.) The complaint filed by the petitioner against the first respondent is under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act').

(3.) During the trial of the aforesaid case, the petitioner/complainant was examined as PW1. During the cross- examination of PW1, the first respondent/accused denied the signature in Ext.P1 cheque. Thereafter, the petitioner filed Annexure-E petition before the trial court for sending the cheque to an expert for obtaining opinion on the signature therein. As per Annexure-F order, the learned Magistrate dismissed the aforesaid application. The aforesaid order is challenged in this petition filed under Section 482 Cr.P.C.