- (1.) SHAILENDRA Saksena, J. This petition under Section 482 is moved, that CJM, Lucknow may be directed to record the state merit of the petitioner under Section 164 Cr. P. C. and to remit the same to the learned CJM, Lakhimpur-Kheri the reliance has been placed on the principle of law laid down in the case of Smt. Meena v. State of U. P. & Ors. , wherein under similar circumstance such order was passed.
(2.) I have heard the learned Counsel for the petitioner and perused the record and the principle of law laid down in the above-noted case. In view of the principle of law laid down in the above-noted case, the petition is allowed. The CJM, Lucknow on production the copy of the order will record the statement of the petitioner Asma Bano alias Smt. Bandana, under Section164 Cr. P. C. The petitioner will file an application for recording the statement alongwith copy of this order. The CJM, Lucknow shall affix a set of photographs on the statement of the prosecutrix and will send the copy of the same to the Investigating Officer in Crime No. 366 of 2003, under Section 363/366 I. P. C. , P. S. Singhasan District Lakhimpur-Kheri. The original statement would be kept on record. Let a copy of the order be issued to the learned Counsel for the petitioner on payment of usual charges, by tomorrow. Petition allowed. .;