MADHAIYAN Vs. N. RAMESH BABU

JUDGEMENT

(1.) THE petitioner has come forward with this Criminal Revision Petition questioning the correctness of the order dated 16.02.2012 passed by the Court below in Crl.M.P. No. 66 of 2012 in S.T.C. No. 128 of 2011.

(2.) THE petitioner is the accused in S.T.C. No. 128 of 2011 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.5,50,000.00 from him on 06.12.2009 and in order to repay the same, he had issued the cheque dated 12.03.2010, which was dishonoured on its presentation.

(3.) THE Court below dismissed the Crl.M.P. No. 66 of 2012 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.