RAM AVTAR SHRIVASTAVA Vs. MAHESH SHARMA

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed against the order dtd. 29/12/2021 passed by First Additional Sessions Judge, Gohad, District Bhind in an unregistered Criminal Revision No..../2021, by which the revision filed by the applicant against the order dtd. 2/12/2021 passed by JMFC, Gohad, District Bhind in RCT No.110/2013 has been rejected as not maintainable.

(2.) The facts of the case are that the applicant is facing trial for offence under Sec. 138 of the Negotiable Instruments Act. It appears that the applicant moved an application for sending the disputed cheque to the handwriting expert for examination of his signatures. The said application was allowed by order dtd. 14/2/2018. The respondent being aggrieved by the said order preferred a revision, which was registered as Criminal Revision No.3/2018, and the said revision was dismissed by order dtd. 12/9/2019 on the ground that the order under challenge is an interlocutory order. Furthermore, it was also observed that no valuable right of the respondent was violated by the Trial Court by passing the order dtd. 14/2/2018. Thereafter, it appears that the applicant filed another application for examination of other entries on the cheque by a handwriting expert. By order dtd. 2/12/2021 the said application was rejected.

(3.) Being aggrieved by the order passed by the Trial Court, the applicant preferred a revision, which has been dismissed as not maintainable.