G JANAKI Vs. C ARASUKUMAR

JUDGEMENT

(1.) The Petitioner/Accused has preferred the instant Crl.M.P.No.1422 of 2016 praying for passing of an order by this Court to condone the delay of 122 days in filing the Criminal Revision in SR.5072 of 2016.

(2.) According to the Petitioner/Accused, the Respondent/Complainant had filed a Petition under Section 138 of the Negotiable Instrument Act by using forged documents and further, the Respondent/Complainant had failed to explain the different signatures in Ex.P1/Pro-note etc.

(3.) The stand of the Petitioner/Accused is that he filed a Petition in Crl.Mp.No.1285 of 2015 on the file of the trial Court under Section 293 of the Criminal Procedure Code and also under Section 45 of the Indian Evidence Act, 1872, seeking an expert opinion. The trial Court had ultimately dismissed the Crl.M.P.No.1285 of 2015 in C.C.No.153 of 2014 on 04.07.2015 assigning reasons thereto.