SANDHYA RANI.G Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in the case C.C No. 953/2017 on the file of the Court of the Judicial First Class Magistrate (N.I Act Cases), Ernakulam.

(2.) The aforesaid case is instituted upon the complaint filed by the second respondent against the petitioner for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

(3.) When the case reached the stage of defence evidence, the petitioner filed an application as Crl.M.P No. 10420/2018 in the trial court for sending the cheque to the Forensic Science Laboratory, Thiruvananthapuram to obtain opinion regarding the handwriting of the entries in the cheque.