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Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): Satya Brata Sinha, Lokeshwar Singh Panta , JJ

(A) Negotiable Instruments Act (26 of 1881) , S.20, S.138, S.139— Criminal P.C. (2 of 1974), S.243(2) - Constitution of India, Art.21 Dishonour of cheque - Defence of misuse of cheque by complainant - Application to call for expert opinion - Rejection of by lower Courts, in light of presumption raised u/S.20 and u/S.139 of Act of 1881 - Improper - Opportunity must be granted to accused for adducing evidence. Cri. Petn. No.108 of 2007, D/-24-01-2007 (Kant.) Revers.(2007) 2 SCC 258, Rel. on. (Para 7 8 9) (B) Criminal P.C. (2 of 1974) , S.243(2)— Evidence for defence - Application for calling in expert opinion - Inadvertently mentioned as u/S.293 - Not of much relevance - So long as Court has requisite jurisdiction to pass an order. (Para 11) .....