PIYUSH DOSI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been preferred praying for the following reliefs:-

(2.) This Criminal Misc. Petition has been preferred against the order, dated 05.02.2019, passed by Special Judge, SC/ST (Prevention of Atrocities Cases) Barmer whereby the order dated 20.01.2018 passed by the learned Judicial Magistrate, Barmer in Criminal Case No. 406/2017 was upheld, and dismissed the revision petition of the petitioner, allowing the application filed by the respondent no. 2 summoning the handwriting expert in evidence.

(3.) Brief facts of the case as placed before this Court by the learned counsel for the petitioner are that the petitioner-complainant filed a complaint against the accused respondent no.2 before the learned Judicial Magistrate, Barmer with the averments that accused respondent no. 2, against certain outstanding dues, issued a cheque of Rs. 5,00,000/- which upon being presented before the concerned bank, was dishonored due to insufficient funds. And that the petitioner sent a legal notice to accused respondent no.2 through his legal counsel but despite service of such legal notice, requisite payment was not made by the accused respondent no. 2.