IN RE: NARRA PADMAVATHAMMA Vs. STATE

JUDGEMENT

(1.) THIS application is to revise an order made by the Joint Magistrate of Chendragiri making absolute a preliminary order under Section 133 of the Code of Criminal Procedure.

(2.) I am satisfied that sufficient opportunity was not given to the petitioner to show cause against the confirmation of the preliminary order. She is a lady who observes purdha and the notice itself had been served on her agent who promptly applied for time on the ground that notice was too short. Inspite of it the application for time was refused and the preliminary order was made absolute. In a matter like this it is essential that the party aggrieved should have sufficient opportunity to meet the charge.