GURMEET SINGH Vs. STATE OF HARAYANA

JUDGEMENT

(1.) Respondent No. 2 filed a complaint under Section 138 of the Negotiable Instruments Act , 1881 against the petitioner which is pending before the Judicial Magistrate 1St Class, Panchkula and the petitioner is facing trial in the said complaint.

(2.) During the pendency of the trial, the petitioner moved an application before the trial Court seeking permission of the Court for taking photographs of the cheque and specimen handwriting of the complainant and for permission to engage an expert and get a report regarding the cheque to prove that the cheque was misused by the complainant.

(3.) The said application was dismissed by the trial Court vide order dated 4.1.2012.