DILIP YADU KAD Vs. LATABAI SHIVRAM WALUNJ

JUDGEMENT

(1.) RULE, returnable forthwith. The learned counsel for the respective respondents waive service. Heard by consent.

(2.) THIS is a petition filed by the accused in a case under section 138 of the Negotiable Instruments Act challenging the order rejecting the petitioner's application for having the cheque examined by a handwriting expert. The learned Magistrate, having regard to the circumstances of the case, came to the conclusion that despite notice of dishonour on