BONTHALA RAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita (for short 'BNSS') to quash the order dtd. 9/9/2024 passed in Crl.M.P.No.772 of 2024 in STC.NI.No.19 of 2021 by the learned Judicial Magistrate of First Class, Bellampalli.

(2.) The brief facts of the case are that petitioner filed Crl.M.P.No.772 of 2024 in STC.NI.No.19 of 2021 before the trial Court under Sec. 45 of the Indian Evidence Act to send the cheque bearing No.000011 dtd. 1/7/2021 to expert at Forensic Science Laboratory, Red Hills, Hyderabad for comparison and analysis of age of ink over the signature, date and name of payee on the said cheque. The trial Court, after hearing both sides, vide order dtd. 9/9/2024, dismissed the petition on the ground that the age of the ink cannot be determined by any scientific method. Aggrieved by the said order, the petitioner filed the present criminal petition.

(3.) Heard Sri G. Eashwaraiah, learned counsel appearing on behalf of the petitioner as well as Sri D. Arun Kumar, learned Assistant Public Prosecutor appearing on behalf of respondent No.1-State and Sri Rudresh Deshpande, learned counsel appearing on behalf of respondent No.2.