SAWAI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has approached this Court by way of filing instant petition under Section 482 Cr.P.C. praying interalia that the order dated 26.07.2013 passed by the trial Court, whereby the prayer of the petitioner to send the cheque to the Rajasthan State Forensic Science Laboratory, Jaipur has been declined, be quashed.

(2.) The learned counsel appearing for the petitioner submitted that the body of the cheque was filled by the complainant and, hence, it is necessary to send the cheque to the Rajasthan State Forensic Science Laboratory, Jaipur.

(3.) This Court on number of occassions has observed that the F.S.L. lack necessary infrastructure and the reports regarding murder and rape cases are not being processed and submitted to the Courts within a reasonable period. Therefore, working of the F.S.L. cannot be chocked by sending cheques pertaining to the Negotiable Instruments Act.