S.C. Agarwal, J. - (1.) Heard learned Counsel for the Petitioner, learned AGA as well as Sri B.B. Johari holding brief of Sri S.K. Srivastava for the Respondent No. 2.
(2.) The order dated 17.6.2010 passed by 1st, A.C.J.M. Bansi, Sidharthnagar in criminal case No. 2668 of 2002, Smt. Lalima @ Gulabi v/s. Ram Sajanunder Sec. Code of Criminal Procedure as well as judgment and order dated 8.10.2010 passed by learned Sessions Judge, Sidharthnagar in criminal revision No. 142 of 2010 are under challenge in this writ petition.
(3.) The proceedings between the parties are pending since 2002. Four witnesses have already been examined on behalf of Petitioner who is opp. party in proceedings under Sec. Code of Criminal Procedure On 17.5.2010, the evidence of opp. party was closed by the Magistrate as the Petitioner was absent. An application filed by the Petitioner for recalling the order dated 17.5.2010 was rejected by the Magistrate.;