SAMSUL HOQUE LASKAR Vs. JOY KUMAR SAHA

JUDGEMENT

(1.) Heard Mr. M.H. Rajbarbhuiya, learned counsel for the petitioner and also heard Mr. S.D. Purkayastha, learned counsel for the respondent.

(2.) In this petition, under Sec. 482 Cr.P.C. read with Article 227 of the Constitution of India, the petitioner has put to challenge the judgment and order, dtd. 23/11/2023, passed by the learned Additional Sessions Judge (FTC), Cachar, Silchar, in Criminal Revision No.79/2021. It is to be noted here that vide impugned judgment and order, dtd. 23/11/2023, the learned Court below has upheld the order, dtd. 30/10/2021 passed by the learned C.J.M., Cachar, Silchar, in N.I. Case No.191/2015. It is also to be noted here that vide impugned order, dtd. 30/10/2021, the learned C.J.M., Cachar, Silchar, in N.I. Case No.191/2015 has dismissed the petition under Sec. 243(2) of the Cr.P.C. filed by the petitioner for sending the cheque in question (Exhibit-1) to the handwriting expert.

(3.) The background facts leading to filing of the present petition, is briefly stated as under:-