R. DENNIS RAJA Vs. T. SUBBIAH

JUDGEMENT

(1.) This Criminal Revision Petition is preferred against the Order dated 11.06.2008 made in Crl. M. P. No. 1687 of 2007, on the file of the learned Additional District Munsif, Thoothukudi.

(2.) The Revision Petitioner herein is the complainant in S. T. C. No. 179 of 2007, on the file of the learned Additional District Munsif, Thoothukudi and the respondent herein is the accused. The petitioner filed a complaint against the respondent herein for an offence under Section 138 of the Negotiable Instruments Act, 1881. Pending trial, the respondent herein filed a Criminal Miscellaneous Petition in Crl. M. P. No. 1687 of 2007 under Section 243(2) of the Code of Criminal Procedure with a prayer to send the documents, i. e. , Exs. P2 to P9, to the Handwriting and Finger Prints Expert to find out the age of the signature, age of the writings in the body of the cheques, age of the signature of the petitioner/accused in the letter-head papers, age of the computerized written matter in Ex-P2 and to compare the signature of PW-3 with a specimen signature obtained from him in the Court and also with the signatures in the depositions.

(3.) The said Miscellaneous Petition was allowed by the learned Additional District Munsif, Tuticorin. Aggrieved by the said Order, the petitioner herein has come forward with the present Criminal Revision Petition.