PRALAY CHOUDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against an order dtd. 19/3/2019 passed by the Learned Judicial Magistrate, Bidhannagar, North 24 Parganas in connection with Complaint Case No. C-687 of 2016 under Sec. 138 of the Negotiable Instruments Act, 1881, thereby rejecting the Petitioners' prayer for obtaining an opinion of the handwriting expert in respect of the impugned cheque.

(2.) The prosecution case as alleged is to the effect that :-

(3.) On receipt of the petition of complaint, the Learned Additional Chief Metropolitan Magistrate, Calcutta was pleased to take cognizance of the offence and was further pleased to transfer the case to the Learned Metropolitan Magistrate, 20th Court, Calcutta for further enquiry, trial and disposal of the same.