(1.) The prayer in the present petition is for quashing of the order dtd. 26/5/2017 (Annexure P-1) passed by the learned Judicial Magistrate, 1st Class, Chandigarh, whereby the application of the petitioner-accused to examine a handwriting expert in her defence has been rejected and the order dtd. 9/8/2017 (Annexure P-2), whereby the aforementioned order has been upheld.
(2.) The brief facts of the case are that the petitioner was summoned in a complaint case No.2649 of 2014. As per the contends of the complaint, the petitioner-accused had handed over a cheque for an amounting of Rs.39,46,500.00 to the complainant and on presentation of the same, the said cheque was dishonoured leading to the summoning of the petitioner.
(3.) The trial was proceeding in the aforementioned complaint and the case was fixed for leading of defence evidence more particularly, the cross-examination of defence witness as DW-3.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN