MOHD. RAIS Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) This Misc. petition under Sec. 482 Crimial P.C. has been filed against the impugned order dated 6.9.2013 passed by Special Judicial Magistrate (NI Act Cases) Court, Kota in Cr. Case No. 159/2010 whereby two applications of the present petitioner have been dismissed.

(2.) The short facts of case relevant for disposal of the present petition are that cognizance under Sec. 138 of the Negotiable Instruments Act (in short NI Act) has been taken against the present petitioner on 13.5.2010. Thereafter present petitioner on 6.9.2013 moved an application before the court below with some contentions to recall that order and court below has dismissed the application. The other application which was dismissed by the court below is for getting the hand-writing expert as regards writing on the cheque which was also dismissed. Hence this petition.

(3.) Heard the learned counsel for the petitioner and learned Public Prosecutor and perused the impugned order.