ATUL TIWARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this misc. petition aggrieved by order dated 01.03.2017 passed by the Additional District & Sessions Judge No.3, Ajmer, whereby, the Court rejected the revision petition filed by the petitioner and confirmed the order dated 04.11.2016 passed by the Special Judicial Magistrate (Negotiable Instrument Act Cases) No.1, Ajmer vide which the Court below rejected the application filed by the petitioner under Section 243 Cr.P.C., 1973

(2.) It is contended by the counsel for the petitioner that the cheque in question was given by the petitioner to Abhishek Singh. Abhishek Singh has filled the cheque and has given to the complainant. The petitioner wanted to establish in his defence that entries in the cheque were made by Abhishek Singh and for that purpose, the petitioner moved an application before the Court below for sending the cheque to the handwriting expert which application was rejected by the Court.

(3.) It is contended that the accused has a right to defend his case. Reliance has been placed on "T. Nagappa v. Y.R. Murlidhar" 2008 (2) DCR 634.