GEETA SRIVASTAVA Vs. BHANU SHARMA

JUDGEMENT

(1.) Petitioner is a Government Teacher in the school of Delhi Vidyut Board while her husband who has been arrayed as respondent no.l is in the business of advertisement under the name of Vikalp Advertising.

(2.) Admittedly the petitioner is the wife of the main accused who took a loan of Rs.50,000/- which was given by way of cheque and he gave the blank cheque as security.

(3.) The petitioner's application for recall of the summoning order was dismissed by the learned ASJ vide order dated 7th May, 2002 on the ground that the averments being made by the petitioner cannot be looked into at this stage because it is yet to be proved by the complainant himself that the cheque was returned, for insufficient funds and the cheque was given to them in discharge of the liability by the accused persons.