VELAVAN ENGINEERING PRIVATE LIMITED Vs. V KARTHIKEYAN

JUDGEMENT

(1.) THIS revision has been filed against the dismissal of Crl.M.P.No.2832 of 2007 in C.C.No.311 of 2006 under Section 45 of Indian Evidence Act.

(2.) THE petition in C.C.No.311 of 2006 was filed by the respondent/complainant herein, for sending the cheques for opinion of Handwriting Expert and the same was dismissed, against which, the petitioners/accused herein have filed Crl.M.P.No.2832 of 2007 stating that in Ex.P1-cheque, the year 2005 was altered into 2006. Hence, they wanted to send the same to Handwriting expert's opinion. Refuting the same, the respondent/complainant herein stating that to delay the proceedings, the revision petitioners/accused come forward with such Crl.M.P. THE trial Court, considered the arguments advanced by both the counsel, dismissed Crl.M.P.No.2832 of 2007, against which, the present revision has been filed by the revision petitioners/accused.

(3.) IN fine, The Criminal Revision is dismissed. Impugned order passed by the trial Court is hereby confirmed.