DIP BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Dutta, learned counsel for the revision petitioner and Mr. R. Phukan, learned counsel for the respondent No. 2. Also heard Mr. B.B. Gogoi, learned Addl. P.P., Assam for the State.

(2.) Aggrieved by order dated 19.08.2016 passed by the learned Judicial Magistrate, Golaghat in CR (NI Act) Case No. 27/2013, the petitioner has preferred the instant revision petition. By the said order, learned Magistrate rejected the prayer of the petitioner for getting the cheque in question examined by handwriting expert.

(3.) The respondent herein as complainant filed a complaint against the petitioner under Section 138 N.I. Act, alleging dishonor of a cheque for an amount of Rs. 1,22,000/-. The respondent/complainant has adduced evidence. The accused/revision petitioner, upon entering into his defence filed an application praying for sending the cheque in question to Forensic Science Laboratory (FSL) in order to get the cheque examined by handwriting expert.