JUDGEMENT
Rajendra Saxena, J. -
(1.) Heard. Perused the challan papers.
(2.) In the FIR, it is alleged that Chaina Ram had chopped off the penis of baby Narsingh, aged about 9 months, whereas after investigation, a challan has been filed against Smt. Kailashi for the said act. It is alleged that a blood stained knife has been recovered at the instance of the petitioner.
(3.) I have perused the injury report of baby Narsingh.;
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