DARSHNA DEVI Vs. RAM CHANDER AND ORS.

JUDGEMENT

(1.) PRESENT petition is filed challenging the order dated 10.07.2010 passed by learned Sub Divisional Judicial Magistrate, Tohana, thereby closing pre -charge evidence of the complainant.

(2.) RECORD reveals that despite several opportunities granted, complainant has failed to produce her pre -charge evidence and on the date fixed i.e. 10.07.2010 did not appear before the Court and has moved an application seeking exemption on the ground of illness. Learned Trial Court in the impugned order has observed that complainant has failed to prove her illness by submitting any medical certificate and has failed to comply with the earlier orders and has not produced pre -charge evidence despite grant of several opportunities. Learned Trial Court has further observed in the impugned order that accused, who is an old person, appearing before the Trial Court for facing the criminal trial, is unnecessarily being harassed. I do not find any illegality in the impugned order.