JAYANT BINOD AGRAWAL ORISSA) Vs. NIRMALKUMAR HARIPRASAD JEJANI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) RULE. RULE made returnable forthwith. Taken-up for final hearing by consent of learned counsel for the respective parties.

(3.) THE accused had, on 04/03/2010, filed an application for sending the cheque in question for examination to Forensic Science Laboratory. Learned 7th Jt. JMFC and Special Court of u/s 138 of N.I. Act, Nagpur, upon hearing the applicant, passed an order on 31/08/2010 thereby rejecting the application of the applicant (accused) observing as follows: "If at all figure "1" was inserted later on that can be seen by naked eyes by any person if so."