KUNISETTY SRINIVASULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition is filed by the petitioner/Accused U/s.528 of Bharatiya Nagarik Suraksha Sanhita, 2023 to quash the order dtd. 20/9/2024 passed in Crl.M.P.No.2244/2024 in C.C.No.583/2019 on the file of learned I Addl.Junior Civil Judge, Narasaraopet.

(2.) Heard Sri K.Ramamohan Rao, learned counsel for the petitioner, Sri A.Sai Rohith, learned Assistant Public Prosecutor representing the State/respondent No.1 and Sri S.Dilip Jayaram, learned counsel for respondent No.2.

(3.) The contention of the petitioner is that the petitioner is the accused in C.C.583/2019 for the offence U/s.138 of Negotiable Instruments Act, 1881; he filed an application U/s.45 of Indian Evidence Act to send the disputed cheque dtd. 10/2/2019 to Baba Atomic Research Centre, Bombay to determine the age of the ink on the portion of date of cheque with other particulars.