AFTAB KOUL Vs. ALI BHAT

JUDGEMENT

(1.) THE Chief Judicial Magistrate Srinagar has made this reference recommending that the order passed by the court dated 27 -9 -1975 closing the evidence of the complainant be set aside.

(2.) IT appears that the trial Magistrate closed the evidence of the complainant on 12 -7 -1975. He also ordered that the patwari witness be summoned. The case was accordingly adjourned to 16 -8 -1975. The case was then again adjouned to 27 -8 -1975, when the patwari did not turn up inspite of the personal service effected on him. There upon the court ordered that bailable warrants be issued against the patwari and the case was adjourned to ll -9 -75 and then again to 27 -9 -1975.

(3.) ON this date the trial court closed the evidence of the patwari and passed the order impugned.