(1.) Through this petition under Section 482 Cr.P.C., the petitioneraccused has laid challenge to the judgment dated 21.02.2015 of the Revisional Court (Annexure P3), whereby order dated 10.12.2014 (Annexure P-1) of the trial court, dismissing application of the petitioner for sending original cheque to Forensic Science Laboratory for comparing writing on the same with the hand-writing of the petitioner, was upheld.
(2.) Briefly, the respondent-company filed a complaint under Sections 138 and 147 of the Negotiable Instruments Act (for short, 'the Act') against the petitioner, her partner Smt.Lalita Aggarwal and their firm M/s AVON Tubes. After serving notice of accusation, the respondent- complainant concluded its evidence. Statement of the petitioner under Section 313 Cr.P.C. was also recorded on 25.9.2014. During her turn of leading defence evidence, the petitioner moved an application before the trial court to send the cheque in question to the Forensic Science Laboratory, Madhuban for comparing writing on the same with the hand- writing of the petitioner, which after hearing both the sides was dismissed vide order dated 1012.2014 (P-1).
(3.) Being aggrieved, the petitioner approached the Revisional Court, but remained unsuccessful, as her revision petition was dismissed vide the impugned order dated 21.02.2015 (P-3).