112. Many Magistrates, whether from laziness, timidity or misplaced conscientiousness, make insufficient use of the provisions of Section 203 of the Code, and issue process indiscriminately after the most cursory examination of the complainant and without applying their minds judicially to the facts brought out. Such procedure cannot be too strongly condemned. On the proper use of the provisions of Section 203 of the Code depends the protection of the general public from the harassment and expense of appearing in the Court to answer false or trivial complaints, and Magistrates who fail in this respect fail in an important part of their duties. The proper use of the provisions of Section 203 is a matter to which inspecting officers should invariably devote attention.
