P. DEVARPIRAN Vs. V. BALAN

JUDGEMENT

(1.) THIS petition has been filed praying to set aside the order passed in Cr.M.P.No.1747 of 2007 in S.T.C.No.2502 of 2006 by the learned Judicial Magistrate No.I, Tirunelveli, Tirunelveli District and further direct the above said Magistrate to send the cheque involved in this case dated 20.7.2006 bearing No.682522 drawn on Indian Bank, Palayamkottai to the Handwriting Expert, i.e., Director, Forensic Department (Document division) Santhome, Mylapore, Chennai and to obtain a report in this regard.

(2.) THE factual matrix of the case goes thus: -

(3.) THE learned Judicial Magistrate after considering the contentions put forth by both sides dismissed the application observing that in order to procrastinate the proceedings the petition has been filed. It has been further observed therein that at the very sight, it is seen that different inks have been utilised for signature and writings on the cheque.