- (1.) VIRENDRA Saran, J. Heard learned counsel for the applicant.
(2.) CONSIDERING the entire facts and circumstances of the case it is directed that he applicant may approach the learned Chief Judicial Magistrate, Lucknow who shall record her statement under Section 164, Cr. RC. on the same day in Crime No. 297 of 1999 under Section 363/366, I. P. C. of P. S. Mahmoodahad, district Sitapur. The applicant shall also provide her colour photographs to the learned C. J. M. , Lucknow who shall affix the same on the state ment on record. Learned C. J. M. Lucknow shall supply a copy of the statement so recorded to the applicant on her counsel and shall forward the original statement in sealed cover to the concerned Magistrate incharge of P. S. Mahmoodabad, district Sitapur through C. J. M. Sitapur. With the above direvlnon this ap plication is finally disposed oi. Petition disposed of. .;