- (1.) We have heard learned counsel for the petitioner and learned A.G.A. for the State.
(2.) The petitioner is the first informant who lodged First Information Report registered as Case Crime No. 399 of 2015, under Sections 376,342,506 I.P.C., Police Station Patiyali, District Kasganj, has approached this Court challenging the order dated 16.9.2017, passed by Additional Chief Judicial Magistrate/Civil Judge (Senior Division) Kasganj, rejecting the application made by the Investigating Officer for recording her statement under Section 164 Cr.P.C afresh.
(3.) The facts are that First Information Report was got registered by the petitioner-first informant, making allegations against one Neeraj Mishra, Jahid Ali and Sumit Kumar of having enticed her on pretext of getting her job to Lucknow, where they stayed in a hotel and committed crime in the night.;