ADARSH KUMAR Vs. JASKARAN SINGH GILL

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') for setting aside order dated 30.8.2009 (Annexure P1) passed by the Chief Judicial Magistrate, Faridkot and order dated 10.10.2009 (Annexure P2) passed by the Additional Sessions Judge Faridkot in complaint case No. 171 dated 2.6.2005 titled as "Jaskaran Singh Gill v. M/s Chhibber Motors" under Section 138 of the Negotiable Instrument Act,1881 (for short 'the Act').

(2.) Petitioner is facing the trial for an offence under Section 138 of the Act. During the pendency of the trial, Petitioner moved two applications for getting his hand writing compared from a handwriting and finger print expert with the writing on the body of the cheque and also to summon the record containing his specimen signatures in case titled as " Bhagwan Singh v. Adarsh Chhibber" for comparison. Vide order dated 31.8.2009both the applications were dismissed by the Chief Judicial Magistrate, Faridkot. The said order was upheld in revision by the Additional Sessions Judge dated 10.10.2009. Hence, the present revision petition.

(3.) After hearing the learned Counsel for the Petitioner, no ground for interference by this Court is made out. Learned trial Court in paras 3 and 4 of its order has held as under: