S. VENKATA SUBBA REDDY Vs. U. UDAYABASKAR REDDY

JUDGEMENT

(1.) THE petitioner has come forward with this Criminal Revision Petition questioning the correctness of the order dated 19.11.2011 passed by the Court below in Crl.M.P. No. 3834 of 2011 in C.C. No. 530 of 2009.

(2.) THE petitioner is the accused in C.C. No. 530 of 2009 instituted by the respondent herein under Section 138 of the Negotiable Instruments Act. According to the respondent, the petitioner/accused borrowed a sum of Rs.7,50,000.00 from him and in order to repay the same, he had issued the post dated cheque on 13.03.2009 which was dishonoured on its presentation.

(3.) THE Court below dismissed the Crl.M.P. No. 3834 of 2011 holding that the petitioner/accused had admitted the signature contained in the cheque and therefore, no useful purpose will be solved by sending the cheque for forensic experts.