(1.) The petitioner in the present revision is accused in C.C.No.31 of 2018 on the file of the Special Magistrate, Cyberabad at Hayathnagar, which case was renumbered from C.C.No.717 of 2017.
(2.) The 2nd respondent is the complainant therein. It is for the offence under Section 138 of N.I. Act outcome of private complaint for dishonour of the cheque for Rs.15,00,000/- No.783255 dated 17.6.2017 from the issuance of statutory notice and from failure to pay and from accrual of cause of action, and after perusal and from the sworn statement taken cognizance and accused put-forth his appearance and it is while under trial, the accused filed the petition in Crl.M.P.No.1489 of 2018 under Section 45 of the Indian Evidence Act, with a prayer to send the pro-note dated 25.11.2014 and the cheque supra to the CFSL, Hyderabad to determine and ascertain the age in respect of the signatures of the petitioner/accused and the two documents. The learned Magistrate by the impugned order dated 24.8.2018, after contest, dismissed the same. Present revision impugnedment is against that.
(3.) Before coming to the petition and the scope with reference to the law, it is necessary, in brief, to refer the private complaint averments.