Nisha Gupta, J. - (1.) This misc. petition under Section 482 Cr.P.C. has been filed against the order of the trial Court whereby the trial Court has closed the proceedings with out any conclusion.
(2.) Brief facts of the case are that a complaint has been filed before the trial Court for the offences under Sections 363, 366A and 376 Cr. P.C. against specific respondent. On the next date, the learned Magistrate had recorded the statement of the complainant under Section 200 Cr.P.C. and proceeded under Section 97 Cr.P.C. to search for the prosecutrix. On 27.8.2011, in pursuance of the search warrant, the prosecutrix Kalpana has been produced before the trail Court and the trial Court, without enquiring into the matter, closed the proceedings. Aggrieved by this order, this petition has been filed.
(3.) Heard learned counsel for the parties.;