VAIRAMANI Vs. K CHIDAMBARAM

JUDGEMENT

(1.) This Criminal Revision is preferred to set aside the order dated 25.5.2011, made in Cr.M.P. No. 1607 of 2011 in S.T.C. No. 6715 of 2005, on the file of the Judicial Magistrate No. IV, Tirunelveli.

(2.) Heard the learned Counsel for the Petitioner.

(3.) The Petitioner is the Accused in S.T.C. No. 6715 of 2006, on the file of the learned Judicial Magistrate No. IV, Tirunelveli, which is a Private Complaint filed by the Respondent under Section 138 of the Negotiable Instruments Act on the strength of a cheque reportedly delivered to him by this Petitioner. Pending the trial of the case, the Petitioner filed Cr.M.P. No. 1607 of 2011 under Section 45 of the Indian Evidence Act, requesting the Court below to refer the disputed cheque to the Forensic Science Department for ascertaining the age of ink of all columns in the cheque.