VEENA KUMARI PASRICHA Vs. AMANDEEP SINGH

JUDGEMENT

(1.) Through this petition filed under Sec. 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), petitioner is seeking quashing of order dtd. 30/5/2014 (Annexure P-7) in Criminal Complaint No.158/2/08 of 16/4/2008, whereby the application filed under Sec. 311 Cr.P.C. for examination of expert witness to elicit the differences in ink on the cheques in dispute was declined.

(2.) Undisputedly, complainant/respondent-Amandeep Singh had filed a complaint under Sec. 138 of the Negotiable Instruments Act against the petitioner. The case was fixed for defence evidence under Sec. 243 Cr.P.C. read with Sec. 247 Cr.P.C. He moved an application under Sec. 311 Cr.P.C. for permission to cross-examine the handwriting expert. The said application was contested by the complainant- Amandeep Singh and the same was dismissed vide order dtd. 30/5/2014 mainly on the ground that the accused has admitted his signatures on the cheques in question. Therefore, he cannot dispute with regard to his handwriting on the cheques.

(3.) I have heard learned counsel for the parties and gone through the record.