BALKAR SINGH Vs. MANMOHAN SINGH

JUDGEMENT

(1.) This order will dispose of Criminal Revision Nos. 566 of 2011, 1705 of 2011, 1706 of 2011 as they involve adjudication of identical questions of fact and law, between the same parties. For the sake of convenience, facts are taken from Criminal Revision No. 566 of 2011.

(2.) The present petition lays challenge to order dated 14.2.2011 passed by the Judicial Magistrate Ist Class, Gurgaon in Criminal Complaint No. 136 dated 11.5.2006 captioned "Sh. Manmohan Singh vs. Balkar Singh" whereby the application filed by the petitioner (accused in the complaint) for examining the finger print/ hand writing expert has been declined.

(3.) Counsel for the petitioner contends that the complainant/respondent persuaded the accused to become a member of the chit fund of Rs. 2,00,000/- lakhs of 10 members, as the petitioner is a neighbourer of the respondent. The petitioner agreed to the same and the respondent asked him to give nine blank cheques signed by him as a security for the remaining nine chits as the first instalment would be given to the petitioner and the remaining nine chits would be given to other nine members. The petitioner accordingly issued nine blank cheques as a security for the remaining nine chits.