VIRENDER SINGH DONGWAL Vs. MANJU AGGARWAL

JUDGEMENT

(1.) Leave granted.

(2.) The appellant, Virender Singh Dongwal, has invoked the criminal appellate jurisdiction of this Court under Article 136 of the Constitution of India, challenging the order dtd. 15/9/2025 passed by the High Court of Punjab and Haryana at Chandigarh in CRR-2294-2025 (O&M). Vide the impugned order, the High Court dismissed the appellant's revision petition, thereby affirming the judgment of conviction dtd. 18/7/2023 and the order of sentence dtd. 20/7/2023 passed by the Judicial Magistrate First Class (JMIC), Faridabad.

(3.) The foundational proceedings stem from a criminal complaint (NACT/10200/2018) filed by the respondent, Manju Aggarwal, under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred as "the NI Act").