K. S. GANESAN Vs. P. S. DEIVARAJ

JUDGEMENT

(1.) There is no representation for the petitioner as well as the respondent.

(2.) This Criminal Revision Case is filed by the accused in S.T.C.No.166 of 2018 on the file of the Judicial Magistrate, Tiruchengode, being aggrieved by the dismissal of the Crl.M.P.No.4942 of 2019 seeking to compare the writing in the disputed cheque by an expert.

(3.) It is a case where the complaint under Sec. 138 of Negotiable Instruments Act was initiated on 7/5/2018 by the respondent herein against the petitioner alleging that he has given a cheque for Rs.3,50,000.00 to discharge the debt. The said cheque on presentation for collection on 16/3/2018, bounced back with an endorsement "Funds Insufficient".