MEENAKSHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The Order dtd. 14/11/2025 passed in CRM-M-56737 of 2025 by the High Court of Punjab and Haryana adjourning the proceedings is under challenge. These proceedings relates to the dishonour of a cheque resulting in conviction of the appellant - accused which is now pending in appeal CRA No.956/2017 wherein the prayer for suspension of sentence initially granted and released on bail which order though extended from time to time came to be rejected. Hence, aforestated revision petition has been filed and it has been adjourned from time to time. Hence this appeal. While issuing notice to the respondents on 27/11/2025, this Court had passed the following order: -