AJAY KUMAR Vs. KRISHAN SINGH

JUDGEMENT

(1.) Heard and gone through the record.

(2.) Petitioner has filed a complaint, under Sec. 138 of the Negotiable Instruments Act, against the Respondent. Respondent has taken the plea that the amount in the cheque was filled -in by the complainant -Petitioner and simultaneously he filled in the amount in the counter -foil, in the Cheque Book also. According to the accused -Respondent, in the counter -foil, amount was filled in as Rs.10,000/ -, but in the cheque it has been filled in as Rs.60,000/ - surreptitiously.

(3.) Accused -Respondent filed an application, for getting the amount written on the counter -foil compared with the standard writings of the complainant -Petitioner. That application has been allowed. Petitioner has challenged the order, which is dated 1st November, 2010. Petitioner -complainant admits that in the cheque amount of Rs.60,000/ - has been filled -in by him, but denies that in the counter -foil amount of Rs.10,000/ - has also been written by him.