V SRINIVASAN Vs. E S GUNASEKAR

JUDGEMENT

(1.) THE petitioner has filed the revision petitions against the order dated 13. 12. 2007 made in C. M. P. Nos. 3754, 3753 and 3755 of 2007 in C. C. Nos. 1335, 971 and 970 of 2006 on the file of Judicial Magistrate No. l, Erode.

(2.) THE petitioner is an accused for the offence punishable under Section 138 of the negotiable Instruments Act before the Trial court.

(3.) PENDING trial, at the defence stage, invoking section 45 of the Evidence Act, a petition has been filed by the petitioner/accused to send the cheque, in question, for examination by a handwriting expert, since the contents of the cheque has been disputed. By the order impugned, it was declined and aggrieved against that the present revisions have been preferred before this Court.