RAJIV KUMAR Vs. YOGESH KUMAR

JUDGEMENT

(1.) By way of this petition, petitioner has challenged order dated 18.01.2018, passed by the Court of learned Judicial Magistrate 1st Class, Court No. (II) , Amb, District Una, in Criminal Complaint No. 256-1 of 2013, vide which an application filed under Section 73 of the Indian Evidence Act, praying for directions to send the cheque, subject matter of the case, for determination of the age of the signatures and for comparing the hand writing with the words and date mentioned in the cheque, stands rejected.

(2.) Brief facts necessary for adjudication of the petition are as under.

(3.) Said application has been dismissed by the learned trial Court by holding that in view of provisions of Section 20 of the Negotiable Instruments Act, as the accused had admitted his signatures on the cheque, no useful purpose would be served by comparing hand writing on the cheque.