SANTOSH DEVI Vs. MAHINDER SINGH

JUDGEMENT

(1.) Appellant had filed complaint under Section 138 of the Negotiable Instruments Act, 1881 against the respondent qua dishonour of cheques in question dated 4.8.2012 and 16.8.2012 in the sum of Rs. 5,000/- and Rs. 20,000/-, respectively. Vide the impugned order dated 11.11.2013, the complaint was ordered to be dismissed. Hence, the present appeal by the appellant-complainant. Learned counsel for the appellant has submitted that on 11.11.2013, the case was listed before the Trial Court for appearance of the accused. Hence, presence of the complainant was not necessary.

(2.) None has appeared on behalf of the respondent.

(3.) Impugned order dated 11.11.2013 reads as under:--