C. SONAMUTHU Vs. R. BARSHA BEEVI

JUDGEMENT

(1.) The Revision petitioner/complainant has preferred the instant Criminal Revision Petition as against the order dated 3.7.2012 in Crl. M.P. No. 526 of 2012 in C.C. No. 239 of 2012 passed by the learned Judicial Magistrate (Fast Track No. I), Nagercoil. The Learned Judicial Magistrate, Nagercoil (FTC-I) while passing the impugned order dated 3.7.2012 in Cr. M.P. No. 526 of 2012 in C.C. No. 239 of 2012 has inter alia observed that the writing of Rs. 50,000/- in figure, in Exhibit P-1 cheque, to find out whether the signature is similar in the cheque and other details namely, whether the numerical number 5 and other letters are different once, an opportunity is to be provided to the accused to find out the genuineness of the same, in the interest of justice and consequently ordered sending of Exhibit P-1 cheque to be examined by a hand writing expert and for obtaining his report.

(2.) That a part, the trial Court has ordered that an examination report is to be filed by finding of as to whether the numerical letter of Rs. 50,000/- in Exhibit P-1 cheque has been written with signature in the same ink and also further to ascertain whether the numerical Number 5 seen in the details of Rs. 50,000/- has been written and other details in the same ink and also to find out whether the numerical Number 5 has been added subsequently before the figure of Rs. 50,000/- and resultantly allowed the miscellaneous petition.

(3.) Assailing the correctness of the order passed by the trial Court in Cr. M.P. No. 526 of 2012 in C.C. No. 239 of 2012, the revision petitioner/complainant has fixed the instant Criminal Revision Petition before this Court as an aggrieved person.