ARUNADEVI Vs. K. DAMODARARI

JUDGEMENT

(1.) THE present Criminal Revision case has been preferred against the order of the learned Judicial Magistrate No. II, Tiruvallur dated 09.09.2004 made in Crl. M.P. No. 2154 of 2004 In C.C. No. 155 of 2003.

(2.) THE respondent herein preferred a complaint under section 200 Cr. P.C. against the petitioner herein for an alleged offence punishable under section 138 of Negotiable Instruments Act. After the evidence on the side of the respondent/complainant was concluded, the petitioner/accused filed the above said application under section 45 of the Indian Evidence Act to send the disputed cheque, marked as Ex.Pl in the said case, to the Forensic Science Department at Chennai to have if examined by a handwriting expert to give his opinion regarding the following aspects:

(3.) THIS Court heard the arguments advanced by Mr. C. Ravichandran for M/s. S. Santhosh Kumar, learned counsel appearing for the petitioner and also the arguments advanced by Mr. N. Subbarajulu, learned counsel appearing for the respondent. The materials available in the form of typed set of papers were also perused.