NASEEMA Vs. SHAREEFA

JUDGEMENT

(1.) THIS Criminal Revision is directed against the order, dated 06.10.2004 passed in Crl.M.P.No.1683 of 2004 in C.C.No.107 of 2003 on the file of the Judicial Magistrate, Mahe.

(2.) THE brief facts of the case are as follows:

(3.) PER contra, the learned counsel appearing for the respondent would contend that the decision cited by the learned counsel for the revision petitioner is not applicable to the facts and circumstances of this case, since as per the facts of the referred case, the petitioner / accused therein had disputed the signature of the cheque, as forged, even in the reply notice to the legal notice, he had disputed the signature available in the cheque, but here in this case, the revision petitioner has not disputed the signature. The learned counsel further referred to the finding of the aforesaid order, available at page number 3 as follows : "Therefore, the finding of the learned Judicial Magistrate that the plea of forgery is raised for the first time is not correct. "