(1.) THE learned counsel for the petitioner submitted that the petitioner has come forward with this revision challenging the order of the judicial Magistrate No. II , Cuddalore dismissing the petition filed by the petitioner to send the disputed cheque for hand writing expert to ascertain the age of the signature and the age of the typing matter in the cheque leaf.
(2.) THE learned counsel for the petitioner submitted that the petitioner is arrayed as an accused and facing the trial under Section 138 negotiable Instruments Act. It is also submitted by the learned counsel for the petitioner that the petitioner is constrained to file an application before the judicial Magistrate No. II , Cuddalore seeking a relief of sending the disputed cheque for expert opinion to determine the age of the signature and age of the typing matter in the cheque.
(3.) I have carefully considered the rival contentions put forth on either side and also perused the impugned order and other materials available on record.