RAJIV BANSAL Vs. PANKAJ SABARWAL

JUDGEMENT

(1.) THE Petitioner has filed the present petition under Article 227 of the Constitution of India, against the order dated 12.7.2010 passed by the learned Judicial Magistrate 1st Class, Nahan, vide which he had allowed the application filed by the Respondent/accused under Section 243 Code of Criminal Procedure read with Section 73 of Indian Evidence Act, for sending the cheque for comparison by a handwriting expert in regard to the figure of amount in the cheque.

(2.) NOTICE of the petition was issued to the Respondent.

(3.) BY the impugned order, the learned Magistrate has allowed the application for comparison of the words "One Lac" and figure "1" in the cheque since it was alleged that there was tampering with of the amount filled in the cheque.