JAYANT BINOD AGRAWAL Vs. NIRMALKUMAR HARIPRASAD JEJANI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith. Taken-up for final hearing by consent of learned counsel for the respective parties.

(3.) By this application, the applicant (accused), who is facing prosecution under Section 138 of the Negotiable Instruments Act, has prayed for an opportunity to lead evidence of expert in respect of the cheque in question bearing No. 561293, drawn on ICICI Bank, Sambalpur Branch. According to the applicant, signature on the cheque was admitted, which was issued in the sum of Rs. 5,00,000/- only, but it is submitted that complainant or somebody on his behalf completed the cheque in his handwriting and inserted figure '1' prior to the figure of Rs. 5,00,000/- in the cheque so as to give impression that cheque was issued in the sum of Rs. 15,00,000/-.