K. GANESH Vs. C. ARASUKUMAR

JUDGEMENT

(1.) The Petitioner/Accused has preferred the instant Crl.M.P. No. 1413 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.5074 of 2016.

(2.) According to the Petitioner/Accused, the Respondent/Complainant had filed a Petition under Sec. 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. 1284 of 2015 on the file of the trial Court under Sec. 293 of the Criminal Procedure Code and also under Sec. 45 of the Indian Evidence Act, 1872, seeking an expert opinion. The trial Court had ultimately dismissed the Crl.M.P. No. 1284 of 2015 in C.C. No. 144 of 2014 on 04.07.2015 assigning reasons thereto.