(1.) This Application is under Section 482 of the Code of Criminal Procedure, 1973 ( "Cr.P.C." in brief). Admit. Heard learned counsel for Applicant and learned counsel for Respondent, finally.
(2.) This Application has been filed by original Accused, who is facing trial under Section 138 of the Negotiable Instruments Act, being S.C.C. No.9 of 2011, pending before the Judicial Magistrate, First Class, Kalamnuri. In the matter, the oral evidence of the Complainant, present Respondent, was recorded. According to the Applicant, in crossexamination the Complainant deposed that handwriting on the cheque is of the ApplicantAccused and that Accused has written the same in presence of the Complainant. The Complainant denied the suggestion that handwriting of the cheque was not of the Accused. Applicant claims that he filed Exhibit 65 asking to send the cheque for opinion of the handwriting expert as handwriting on the cheque was liable to be examined by the handwriting expert.
(3.) The Judicial Magistrate, First Class, Kalamnuri rejected the Application Exhibit 65 by observing that perusal of crossexamination shows that it is not the case of the Accused that contents of the cheque are written by Complainant. It was further observed that in the cross examination complainant has stated that contents of cheque are in the handwriting of Accused and that in order to prove the said fact Accused intends to refer the cheque in question for opinion of handwriting expert. It was observed that for a moment if it is presumed that contents of cheque are not in the handwriting of Accused then also it does not absolve the Accused from criminal liability.