K. VENKATESHWARAN Vs. S. BASKARAN

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner / complainant as against the order passed by the learned Judicial Magistrate No.I, Madurai, in C.C.No.88 of 2015, dated 30.10.2015, inasmuch as refusing to take cognizance as against the third respondent herein.

(2.) The case of the complainant, in brief, is as follows:

(3.) The learned Counsel appearing for the petitioner produced the original signature of (late) Kalayanarama Iyer in the Fixed Deposit receipts dated 02.06.2012 and by comparing the signatures found in the cheques, drawn in favour of the accused 1 and 2 and on the requisition letters for foreclosure, demonstrated that even on a naked eye, a layman can find that the signatures found in the cheque as well as in the foreclosure applications are forged one. In this regard, the petitioner's mother, Jeyalakshmi, has made a complaint before the Crime Branch, Madurai, however, the Police has closed the complaint that there are no evidence to proceed further and therefore, the petitioner has lodged the private complaint.