110. Section 200 of the Code requires, except in cases covered by the proviso to sub-section (1) of that Section, that the complaint shall be examined on oath "at once." Keeping complainants waiting about the Court for days before examining them or of fixing more or less distant dates for them to appear for examination is not only a direct violation of the law but may amount to a complete denial of justice in the case of poor persons residing at a distance from the Court house. Any tendency towards such a practice should be severely checked.
