AJAY KUMAR SOOD Vs. BHANDARI KATHA UDYOG

JUDGEMENT

(1.) THE petitioner is aggrieved by the order passed by learned Judicial Magistrate Ist Class, Rajgarh camp at Sarahan rejecting his application for having the cheque (subject matter of the complaint), sent for examination of the handwriting expert.

(2.) THE primary ground on which rejection has been made is that this is a summons case and provisions of Section 243 of the Cr.P.C. would not be attracted.

(3.) THE Supreme Court in T. Nagappa versus Y.R. Muralidhar, AIR 2008 SC 2010 holds: