K. SANTHI Vs. N. JAMBUKUMAR

JUDGEMENT

(1.) The private complainant is the revision petitioner in both the petitions.

(2.) (a).The revision petitioner has instituted a case in STC.Nos.215 and 2016 of 2013 under Sec. 200 of Cr.P.C read with Ss. 138 and 142 of Negotiable Instrument Act ' 1881, for the dishonour of the Cheque Nos.304896 and 304895, dtd. 17/12/2012, said to have been issued by the second respondent herein on behalf of the first respondent herein/Company. 2(b).During the cross examination of PW1, the signature found in the impugned cheques was challenged and hence, the private complainant has filed the petitions in CMP.Nos.2217 and 2218 of 2015, before the Judicial Magistrate ' Fast Track Court, Tiruchengode, under Sec. 45 of the Indian Evidence Act to refer the disputed signature found in the impugned cheques to the hand writing expert attached to the Tamilnadu Forensic Department of Madras to compare the disputed signature found in the cheques along with the admitted signature of the second respondent/ Managing Director of the first respondent herein/Company, in order to get the expert opinion and the learned Judge has dismissed the same. Hence, the present Criminal Revision Case.

(3.) Heard the learned counsel for the revision petitioner and the learned counsel appearing for the second respondent.