PUSHPA Vs. GHANSHYAM NAGORI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and perused the order of Additional Chief Judicial Magistrate, Nagaur dated 30.7.2004.

(2.) It appears in proceedings under Sec. 125 Cr.RC. on 16.03.2004 petitioner's statements were recorded as PW-1. She could not appear on 12.7.2004. The case was adjourned on the cost of Rs. 250.00. On 30.7.2004 the learned Magistrate closed the evidence.

(3.) I totally disapprove the approach adopted by the learned Magistrate. Learned Magistrate is required to adopt more sensitive approach in proceedings under Sec. 125 Cr.RC.